Supreme Court - Daily Orders
The State Of Odisha (Vigilance) vs Purna Chandra Kandi on 2 September, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.30 COURT NO.9 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 29657/2019
(Arising out of impugned final judgment and order dated 27-08-2018
in CRLREV No. 98/2017 passed by the High Court of Orissa at
Cuttack)
STATE OF ODISHA (VIGILANCE) Petitioner(s)
VERSUS
PURNA CHANDRA KANDI Respondent(s)
(FOR ADMISSION and I.R. and IA No.131265/2019-CONDONATION OF
DELAY IN FILING)
Date : 02-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Sibo Sankar Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find that the delay is satisfactorily explained in terms of the judgment of this Court in the case of Post Master General & Ors. v. Living Media India Ltd. & Anr. reported in (2012) 3 SCC 563. A mere government inefficiency cannot be a ground for condoning the delay. It is for the petitioner to put its own house in order.
The special leave petition is dismissed on the ground of limitation.
Signature Not VerifiedPending application, if any, shall also stand Digitally signed by ANITA MALHOTRA Date: 2019.09.04 disposed of.
16:55:52 IST Reason:
(ANITA MALHOTRA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER