Supreme Court of India
State (Cbi)/S.P.E vs P.V. Narasimha Rao & Ors on 16 December, 1998
Equivalent citations: AIRONLINE 1998 SC 286, AIRONLINE 1998 SC 303
Bench: S.P. Bharucha, K. Venkataswami, B.N. Kirpal
CASE NO.: Review Petition (crl.) 2210-2227 of 1998 PETITIONER: State (CBI)/S.P.E RESPONDENT: P.V. NARASIMHA RAO & ORS. DATE OF JUDGMENT: 16/12/1998 BENCH: A.S. ANAND (DR.) CJI & S.P. BHARUCHA & K. VENKATASWAMI & B.N. KIRPAL & S. R. BABU JUDGMENT:
JUDGMENT 2001(9)SCC 249 = 1998(6)SCALE SP14 In Crl. As. Nos. 1207-22 of 1997, 186 & 187 of 1998 The Order of the Court was as follows :
There is an inordinate delay of 179 days in filing these review petitions. The application seeking condonation of delay is vague, indefinite and contains no reasonable or satisfactory explanation. That the delay has occurred because of "paucity of staff", is hardly an explanation for seeking condonation of such an inordinate delay. The application seeking condonation of delay is; therefore, rejected. Consequently, the review petitions shall stand dismissed, as barred by time.