Kaushal Jayendra Thaker, J. - (1.) (Ref: Civil Misc. Delay Condonation Application) Heard Sri M.K. Sharma, learned counsel for the appellant.
(2.) There is gross delay of more than five years which is not at all been explained. The explanation given is not viable. Even the amount was not deposited till date. It is not made known whether the amount was ever deposited or not. It is stated at the Bar that objection has been overcome. However, going through the law of limitation as from 1997 not even the first order was passed, the Union of India has not even filed any listing application. The matter was listed today. The delay now would be 24 years as per the office report as the award passed in the year 1992. The appeal filed in the year 1997, we are in the year 2018 even without any first order.
(3.) Hence, in view of the settled legal position reproduced herein in below, this Court feels that there is no reason to entertain the delay condonation application.;