JUMRANI GAUTAM ANILKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The applications for condonation of delay in filing the review applications are allowed and the delays are condoned.

(2.) I have heard the learned advocate Ms. Wadmare who appears for the applicant Ratan Ashru Pagore and learned advocate Mr. Wagh.

(3.) It is not necessary to narrate entire facts and circumstances leading to the filing of the review applications. The following facts would suffice: