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Judgment
Sunil Gaur, J
Review Petition No. 67/2018 & C.M. 5447/2018 (delay) & C.M. 5448/2018 (for exemption)
There is inordinate delay of five years and 267 days in filing the accompanying review petition. Restoration of time barred appeal is sought without
explaining the inordinate delay. Review of order of 19th March, 2012 is sought while relying upon Supreme Court’s order of 27th March, 2014 in
Special Leave Petition (Civil) No. 824/2013 Nand Roop Vs. Union of India & Anr., wherein explanation for delay of nearly one year was found to be
satisfactory.
Admittedly, Special Leave petition against order of 19th March, 2012 (of which review is sought) has been already dismissed vide order of 3rd
January, 2013. In view of above, I find that review of order of 19th March, 2012 cannot be sought while relying upon Supreme Court’s order in
Nand Roop (Supra). Otherwise also, sufficient cause is not shown to condone the inordinate delay of five years and 267 days in seeking review of
order of 19th March, 2012.
In view of aforesaid, while refusing to condone the delay, the review petition is dismissed. Pending applications are disposed of as infructuous.