HAV SHAM DASS Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application seeking condonation of delay of 38 days in filing the review petition.

(2.) For the reasons stated in the application, the same is allowed and the delay is condoned.

(3.) Writ petition, being W.P.(C) 10830/2018, was filed in this Court wherein the following prayers were made:-