KALPANA JOSHI Vs. PRADEEP KUMAR JOSHI

JUDGEMENT

(1.) HEARD learned counsel for the review applicant on the delay condonation application.

(2.) I find sufficient ground to allow the delay condonation application. Accordingly, the delay condonation application in filing the review application is hereby allowed. Also heard on the review application.

(3.) NOW the respondent has filed the review application to recall the said order stating therein that the notice of this Court, which he received on 22.08.2013 date was mentioned to appear before this Court on or before 16.09.2013. However, the matter was decided even before that date that too ex -parte on 23.08.2013 by which the transfer application of wife has been allowed and the matter has now been transferred to Haridwar.