D. Manilal vs Life Instirance Corporation Of ...
2021 Latest Caselaw 4042 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                AND
       THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY


                  I.A.Nos.1 and 2 of 2019
                            AND
                WRIT APPEAL No.649 of 2019

COMMON JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




     I.A.No.1 of 2019 is filed for condonation of delay of 1046

days in representation of the writ appeal. I.A.No.2 of 2019 is

filed for condonation of delay of 2323 days in preferring the

writ appeal.

     The facts of the case reveal that in respect of order of

rejection of memorial filed by the writ petitioner dated

14.01.1999

, a writ petition was preferred i.e., W.P.No.8132 of

1999 and the same was dismissed on 24.02.2010. Against

the order of dismissal of the writ petition in the year 2010,

the present writ appeal has been preferred in the year 2019

with a delay of 2323 days.

It has been stated that due to financial constrains and

since the appellant was not able to get the job somewhere

else, he has filed the appeal with the delay. The day-to-day

delay has not been explained. The matter relates to

embezzlement. This Court does not find any reason to

condone the delay.

Accordingly, I.A.Nos.1 and 2 of 2019 are dismissed. As

a consequence, the writ appeal is also dismissed.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ A. RAJASHEKER REDDY, J

30.11.2021 ES