Delay Condonation In SLP

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

I.A. No. ______________OF 2000

IN

SPECIAL LEAVE PETITION NO.__________OF 2000

AN APPLICATION FOR CONDONATION OF DELAY

IN THE MATTER OF Articles 136,_____,and

M/s. ________________

PETITIONER

VERSUS

Mr.______________& Others

RESPONDENTS

AN APPLICATION FOR CONDONATION OF DELAY

The Honorable Chief Justice of India and his companion Justices of the Supreme Court The humble Petition of the Petitioner above-named

MOST RESPECTFULLY SHOWETH:

1.      That the petitioner has filed this Special Leave Petition against the final judgment and order dated passed by the High Court of at in Writ Petition No. of 2000.

2.      That the petitioners have stated the facts of the case and the grounds arising there from in the accompanying petition and the same may be treated as part and parcel of this application.

3.      That against the final judgment and order dated passed by the High Court of at in Writ Petition No. _____________of the petitioner had preferred a Writ Appeal being Writ Appeal No. of and the same was pending before the Honorable High Court/ or state any other valid reason.

4.      That due to the aforesaid reason a delay has occurred in challenging final judgment and order dated passed by the High Court of ______at in Writ Petition No._________ of 2000.

5.      That the said delay which has occurred is purely technical in nature.

6.      That the instant petition does not suffer from any latches as the delay, if any, in filing this petition is unintentional and as such, the delay which has so occasioned may be condoned.

PRAYER

It is therefore most respectfully prayed that this Honorable court may be pleased to:

A.     Condone the delay if any in filing the instant Special Leave Petition against the impugned Judgment and Order dated passed by the Honorable High Court of at in Writ Petition No.___________ of 2000.

B.     Pass any further Orders this Honorable Court may deem fit in and proper under the facts and circumstances of the case.

AND FOR THIS ACT OF KINDNESS THE PETITIONER SHALL BE EVER GRATEFUL.

DRAWN AND FILED BY

NEW DELHI:

ADVOCATE FOR THE PETITIONER

FILED ON