DEAR INDIA BUILDERS & REALTORS PVT LTD Vs. S J SHAJMOHAN

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner. This Revision Petition is filed against the Judgment and Order of the State Commission with a delay of 275 days. An application for condonation of delay has been filed which is at pages 13 and 14 of the paper book. The reasons given in this application are as under:

(2.) THESE reasons given raise several questions i.e. on which date the staff member received a copy of the State Commission's order, on which date the staff informed the M.D., on which date the petitioner searched the old files, on which date he found the same and on which date the petitioner came to Delhi, etc., etc.

(3.) THE revision petitioner has not even calculated the number of days of delay and he has left it blank to be filled by this Commission. This shows callous attitude. We are not at all convinced by the reasons given for condonation of delay. Hence this Revision Petition is liable to be dismissed on the ground of delay only.