RAKESH CHAND PANDEY Vs. STATE

JUDGEMENT

(1.) The aforementioned Application has been filed, inter alia, praying for condoning the delay in filing Civil Misc. Review/Modification Application No. 40825 of 2009. The aforementioned delay condonation application is supported by an affidavit, sworn by Rakesh Chandra Pandey (petitioner No. 1 in Civil Misc. Writ Petition No. 48184 of 2004).

(2.) Having regard to the averments made in the aforementioned delay condonation application and its accompanying affidavit, we are satisfied that sufficient cause has been shown for the delay in filing the aforementioned Civil Misc. Review/Modification Application No. 40825 of 2009.

(3.) The aforementioned delay condonation application, therefore, deserves to be allowed and the same is accordingly allowed.