MANOJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These review applications are belated. Accordingly, applications for condonation of delay in preferring these review applications have been filed.

(2.) Considering the averments, made in the applications for condonation of delay in preferring the review applications, and being satisfied with the reasons furnished therein, we allow the same.

(3.) Heard on the review applications.