LAWS(ALL)-2022-5-26

ANIL KUMAR Vs. UNION OF INDIA

Decided On May 24, 2022
ANIL KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. Tejasvi Misra, learned counsel for the applicant-petitioner and Ms. Shruti Malviya, learned counsel for the opposite parties.

(2.) This review application has been filed by the applicant-petitioner against the judgment and order dtd. 21/1/2019 passed by Hon'ble Mr. Justice Yashwant Verma in WRIT - A No. - 38386 of 2017 (Anil Kumar vs. Union of India and 4 Others) alongwith an application for condoning the delay in filing of the review application. The review application has been placed before the regular Bench, dealing with the matter after the transfer of Hon'ble Judge (Hon'ble Mr. Justice Yashwant Verma) to another High Court as per the order of Hon'ble Acting Chief Justice dtd. 13/11/2018, therefore, the matter is being heard by this Bench, which is the regular Bench having jurisdiction to hear this matter.

(3.) The registry has reported the review application to be beyond time by 1037 days on the date of its presentation, i.e. 20/2/2019. The cause shown in the delay condonation application supported with affidavit is sufficient.