SANJAY SAWNEY Vs. SANTOSH SAWNEY

JUDGEMENT

(1.) MR. Siddhartha Sah, Advocate for the revisionist. Mr. Parikshit Saini, Advocate, appears for respondent No. 1.

(2.) AS far as the application for condonation of the delay is concerned, I do not feel the necessity of issuing notice to respondent No. 2.

(3.) AFTER hearing the learned counsel for the parties, I allow this application (CLMA No. 1149 of 2008) and condone the delay in filing the petition. The petition shall be treated to have been filed within time. Heard on admission. Admit.