RASHMITA SHARMA Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) NO one is appearing to oppose the application for condonation of delay in preferring the review application. Although, after service of a copy of the application for condonation of delay in preferring the review application, the said application is appearing for the first time today in the list, but since no prayer has been made by anyone indicating that they or any one of them want to file an objection thereto, we have proceeded on the basis that there is no objection to the application for condonation of delay. We have considered the averments made in the application and being satisfied that sufficient reasons have been indicated in the application for condonation of delay in filing the review application, we allow the application for condonation of delay.

(2.) WE have taken up the review application. Heard learned Counsel for the review application and perused the materials on record.