MP RURAL ROAD DEVELOPMENT AUTHORITY Vs. SANEE INFRASTRUCTURE

JUDGEMENT

(1.) HEARD on IA 797/2011 for condonation of delay in filing this review petition. As per office report, there is a delay of 84 days in filing this review petition. Looking to the facts of the case, the application is allowed and delay in filing this review petition is hereby condoned.

(2.) ALSO heard on admission.

(3.) THIS Court disposed of the aforesaid writ petition with the following directions: