(1.) I have perused the affidavit accompanying the delay condonation application and find that sufficient cause has been made out for condoning the delay in filing the review application. Accordingly, the delay in filing the review application is condoned.
(2.) The delay condonation application is allowed. Review Application
(3.) The instant review application preferred by the Commissioner Trade Tax, U.P., Lucknow (hereinafter referred to as the 'Respondent') arises out of an order dated February 15, 2010 passed by this Court in STRE No. - 225 of 2002. FACT