UNION OF INDIA Vs. DAMODAR SINGH

JUDGEMENT

(1.) HEARD on IA 470/2015 petitioners ' application under section 5 of the Limitation Act for condoning the alleged delay in filing this review petition to review the order dated 28.6.2008 passed in First Appeal No. 172/2008.

(2.) THIS review petition has been filed barred by six years and seven months as is appearing from perusal of the order under review vis -a -vis the endorsement seal of the copying section of this Court on the certified copy of the order dated 28.6.2008.

(3.) THE averments of the IA have been disputed on behalf of the respondent by filing an elaborate reply.