ANAND BAKSHI Vs. TANVIRUDDIN RIZVI

JUDGEMENT

(1.) Heard on M. (C). P. No. 75/2002 for condonation of delay in filing the revision.

(2.) The revision is against the order dated 18-9-2001 passed by the 5th Civil Judge Class-I in Civil Suit No. 2-B/2001. Office note shows that it is barred by five days. Learned Counsel for the respondent submits that no sufficient cause has been shown by the applicant for condonation of delay.

(3.) Having heard learned Counsel for the parties, considering the facts and circumstances of the case, in the interest of justice the application is allowed. The delay is condoned.