Shri Prabhat Chandra Das Vs. Union of India & Ors.
[Review Petition (Civil) D. No. 527 of 2021 in Special Leave Petition (Civil) No. 8826 of 2018]
There is delay of 987 days in preferring the instant Review Petition.
The Special Leave Petition was dismissed on the ground of inordinate delay of 1213 days in filing the Special Leave Petition.
We have gone through the explanation offered in the application seeking condonation of delay, which is far from being satisfactory.
We, therefore, refuse to condone the delay. Consequently, the instant Review Petition is dismissed on the ground of delay.
..............................J. [Uday Umesh Lalit]
..............................J. [L. Nageswara Rao]
New Delhi;
November 30, 2021.
