SUPREME COURT OF INDIA

(Larger Bench)

Before:- Dr. A.S. Anand, C.J., S.P. Bharucha, K. Venkataswami, B.N. Kirpal and S. Rajendra Babu, JJ.

Review Petitions Nos. 2210 of 2227 of 1998 in Crl. As. Nos. 1207-22 of 1997, 186 & 187 of 1998. D/d. 16.12.1998.

State (CBI) S.P.E. - Petitioner

Versus

P.V. Narasimha Rao and others - Respondents

Constitution of India, Article 137 - Review - Delay in filing - Explanation for condonation of delay - Inordinate delay of 179 days in filing the review petition on the ground of "paucity of staff" - Delay cannot be condoned.

[Para ]

ORDER

Dr. A.S. Anand, C.J. - 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.

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