GOVERNMENT OF INDIA Vs. ASTRAZENECA PHARMA INDIA LTD

JUDGEMENT

(1.) SMT . Shilpa Shah, the learned counsel representing M/s. Singhania and Partners for the petitioner submits that, for administrative reasons, the review petition could not be filed within the prescribed period.

(2.) SRI N.J.Kumar, the learned counsel for the respondent No.1 and Sri Shashidhar S.Karamadi, the learned High Court Government Pleader appearing for the respondent No.3 indicate their no objection to the condonation of delay.

(3.) APPRECIATING the explanation offered and recording the no objection of the respondents, I condone the delay of 29 days in filing this review petition.