CHANDRA SHEKHAR UPADHYAY Vs. UNION OF INDIA

JUDGEMENT

(1.) Present application has been filed on behalf of the CISF-affected party/proposed respondent under Sec. 5 of the Limitation Act, 1963 r/w Sec. 151 CPC seeking condonation of delay of 73 days delay in filing the review petition.

(2.) In view of the reasons stated in the application, the delay of 73 days in filing the present review petition is condoned.

(3.) Application is disposed of.