INDRA PAL SINGH Vs. CHAIRMAN

JUDGEMENT

(1.) The delay of 150 days in presenting the review application is held to be sufficiently explained and is accordingly condoned.

(2.) The Delay Condonation Application No. 398887 of 2015 is allowed.

(3.) Heard Sri Indra Pal Singh, applicant who has applied for review of the judgment and order dated 29.05.2015 by which two writ petitions and two special appeals were decided.