DARA SHEKO,J. - (1.) This appeal is delayed by 117 days. G.A. No.367 of 2017 is an application for condonation of the delay in filing the appeal.
(2.) The reasons given in the application in support of condonation of the delay, as put forth by
(3.) the appellant, are that the appellant is a Government body and that G.A. No.1681 of 2016 and G.A. No.1682 of 2016 were filed for review and/or recalling of the order of the learned Single Judge, dated June 9, 2009, which were only dismissed by the learned Single Judge only on June 21, 2016, inter alia, by passing the following order: "Even otherwise, I am not willing to entertain such a belatedly filed application. More than seven years after the said order was passed, the present application has been filed. May be the deponent was not the Member Secretary but after all this is not the application of the Member Secretary. This is an application of the hotel. There is no explanation about the delay in making the present application. The application for condonation of delay being GA 1681 of 2016 also does not mention why the present applicant was prevented from making the application within a reasonable period after the order dated June 9, 2009. The application is;