Uttam Chand vs Sulochana Devi

Ajay Mohan Goel, Judge (Oral)

By way of this application, a prayer has been made for condonation of delay in filing the Revision Petition. The delay in filing the Revision Petition is of 349 days. In compliance to the order that was passed by this Court on 01.09.2026, learned counsel for the applicant submits that an affidavit has been filed but the same is not on record. However, he has made the copy of the affidavit so filed available for perusal of the Court.

Having perused the same and having perused the averments made in the affidavit, though we are not satisfied that the reasons mentioned therein are cogent to condone the delay but in the light of the consent order, which is proposed to be passed in the main petition, this application is allowed and delay of 349 days in filing the Revision Petition is condoned. The application stands disposed of.

Be registered.

As agreed, this petition is disposed of without interfering with the impugned order but with the observation that the petition that has been filed by the applicant under Section 125 of the Code of Criminal Procedure be decided expeditiously by the learned Trial Court on or before 31.03.2027. Parties shall render full cooperation to the learned Court below for early disposal of the application on the said date. Pending miscellaneous application(s), if any, also stand disposed of accordingly. Parties to appear before the learned Court below on 12.10.2026.