Chairman/M.D.,Bsnl, Min.Of ... vs Vachas Pati Dwivedi & Ors. [In ...
2021 Latest Caselaw 9826 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 88 of 2021
 

 
Applicant :- Chairman/M.D.,Bsnl, Min.Of Telecomunication,New Delhi & Ors.
 
Opposite Party :- Vachas Pati Dwivedi & Ors. [In W.P.8615(S/B)2017]
 
Counsel for Applicant :- Gyanendra Singh Sikarwar
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Saurabh Lavania,J.

Heard learned counsel for review-applicant.

This review application has arisen out of the judgment and order dated 01.11.2019 passed by Division Bench of this Court in writ petition no. 8615(S/B) of 2017. The review application is delayed by 570 days of which the explanation offered in the affidavit filed in support of application for review is dissatisfactory. The facts set out in the affidavit do not explain the period of delay since after thirty days of the impugned judgment up to 23.01.2021 on any ground whatsoever. The explanation being incoherent and dis-satisfactory lacks merit for the grant of prayer.

The application for condonation of delay is accordingly rejected. Consequently, the review application.

Order Date :- 6.8.2021

kanhaiya/Vinay/-