SUBHASH CHANDER RANA Vs. JITENDER VERMA

JUDGEMENT

(1.) Cm No. 25663/2015

(2.) In view of the affidavit that has been annexed with the application, in the interest of justice, it is considered appropriate to condone the 78 days' delay in filing the petition, which is thus condoned.

(3.) The application CM No.25336/2015 stands disposed of. R.C.Rev..No. 588/2015 and CM No.913/2016