NUTAN KUMAR Vs. RAJESH ARORA

JUDGEMENT

(1.) Exemption is allowed subject to just exceptions. Application disposed of.

(2.) This application seeks condonation of delay of 92 days in preferring this review petition. Submission being that the petition is in time if the period of limitation is counted from 22.4.2013 which was the date of the order passed by the Supreme Court permitting the appellant to file the review petition. Accordingly condonation of delay has been sought. Reply has not been filed in spite of opportunity. There is also no substantial opposition to this application. In view thereof, the delay is condoned.

(3.) Nutuan Kumar (hereinafter referred to as the "petitioner") seeks a review of the order dated 11.01.2013 vide which the appeal filed by the petitioner seeking setting aside of the order dated 25.3.2009 (wherein the probate petition filed by Rajesh Arora-hereinafter referred to as the "respondent"-seeking probate of the will (Ex.PW-4/3) dated 11.6.1995 of his father Tilak Raj had been decreed) was dismissed.