RAHUL Vs. MCD & ORS.

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions.

(2.) For the reasons stated in the applications the same are allowed and the delay of six days in re-filing the CMIs stand condoned.

(3.) Since the petitioners were pursuing the remedy of review petitions, and delays have occasioned in filing of these CMIs on account of pendency and disposal of the review applications, delays in filing the CMIs are condoned.