RAM AVTAAR MISHIRA Vs. SMT. RACHNA

JUDGEMENT

(1.) THIS is delay condonation application No. 1662 of 2008, moved on behalf of the review Applicant for condonation of delay in filing the review application.

(2.) HEARD and perused the affidavit.

(3.) ALSO , heard on review application No. 329 of 2008, moved on behalf of Respondent (wife) for review/recall of judgment and order dated 02.01.2008, passed by Single Judge of this Court in First Appeal No. 95 of 2007.