SANJEEV PRAKASH SHARMA - (1.) Learned counsel for the petitioner submits that the petitioner had been vigilant in pursuing the matter of filing SLP but it was the fault of concerned Advocate on Record in not submitting the SLP within time. It is also submitted that even the counsel did not appear on the day when the case was listed which resulted in dismissal of the SLP and the petitioner cannot be punished for the delinquency of the Advocate on Record.
(2.) Learned counsel submits that the petitioner had been appointed much later in point of time after the period of filing of SLP had already been over and therefore, he should not have been punished.
(3.) I have considered the submissions.;