MAHENDRA SINGH Vs. ANNA

JUDGEMENT

(1.) In the available circumstances, the presence of respondent No. 1 and 2 is not required. Hence, notice of this petition is hereby dispensed with. Heard on IA No. 2875/13, petitioners application under Section 5 of Limitation Act for condoning the delay in filing the petition, as the same is filed barred by 121 days. For the reasons stated in it, we are satisfied that sufficient cause is made out to condone the delay. Consequently, IA is allowed and the alleged delay in filing the petition is hereby condoned.

(2.) Heard on the petition.

(3.) The appellants of Misc. Appeal No. 610/09 decided by the Single Bench vide order dated 30.1.2013, has filed this review petition with a prayer to send the original medical certificate of the applicant No. 3 Shyamoo to the Tribunal, so the applicants by adducing the evidence may prove the same.