MOHD.ANWAR KHAN Vs. SANTOSH KUMAR

JUDGEMENT

(1.) For the reasons assigned in the application, IA No.512/2023, an application under Sec. 5 of the Limitation Act, 1963 for condonation of delay is hereby allowed; and the delay of 26 (twenty six) days delay in filing the present case is hereby condoned.

(2.) Heard on the question of admission.

(3.) This application under Order 41 Rule 19 read with Sec. 151 of the Code of Civil Procedure, 1908 has been filed by the petitioner (s) for restoration of Review Petition No.833/2022, which was dismissed on 28/11/2022 by the Registry of this Court on account of non compliance of peremptory order dtd. 12/10/2022, whereby the petitioner (s) was directed to remove the defect (s) within a period of six weeks' time.