SARLABEN JOSEPHBHAI PARMAR Vs. ACHARYASHRI

JUDGEMENT

(1.) RULE. Mr. Jyo Methew, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 1 and 2 and Mr. Shivang Shukla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent Nos. 3 and 4.

(2.) PRESENT application has been preferred by the applicant herein original petitioner to condone the delay of 76 days in preferring the review application in Special Civil Application No. 13273 of 2008.

(3.) IN the facts and circumstances of the case and as the application is not seriously opposed by Mr. Joy Methew, learned advocate appearing on behalf of the respondent Nos. 1 and 2 and Mr. Shivang Shukla, learned Assistant Government Pleader appearing on behalf of the respondent Nos. 3 and 4, the delay caused in preferring the review application is hereby condoned. Rule is made absolute accordingly. In the facts and circumstances of the case, there shall be no order as to costs.