SPA/89/2005
2022 Latest Caselaw 2925 UK

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                                  MCC/406/2022 (Review Application)
                                  SPA No.89 of 2005
                                  Shri Vipin Sanghi, C.J.
                                  Shri Ramesh Chandra Khulbe, J.

None appears for the appellant in the review when the matter is called out. Mr. J.C. Pandey, learned Standing Counsel for the State.

The review applicant in the special appeal has preferred the present review application to seek the review of the judgment dated 17.09.2007. The review application has been filed after a delay of 4532 days. The reasons for the delay as disclosed in the application are wholly insufficient. The applicant claims that he sent a legal notice on 11.11.2009 to the respondent which was responded to on 24.12.2020 stating that no further action is required to be taken in the matter.

Merely, the said reply cannot give a fresh cause of action to the applicant. Learned counsel for the respondent points out that the date of the notice is 11.11.2020.

Mere issuance of the belated notice cannot provide justification to seek condonation of delay.

We, therefore, do not find any reason to entertain the present review petition at this belated stage.

The review application is accordingly dismissed.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 13.09.2022 SS/RB