STATE OF MADHYA PRADESH Vs. SAVITA CHAVHAN

JUDGEMENT

(1.) There is a delay of 283 days in filing this Review Petition and condonation whereof is being sought vide I.A.No.4116/2025.

(2.) Taking into consideration the circumstances which prevented the petitioner from filing the Review Petition within a period of limitation, sufficient cause is made out. Consequently, delay is condoned.

(3.) The present Review Petition has been filed for reviewing/recalling the order dtd. 12/7/2024 passed in Writ Petition No.18073/2024. The said writ petition was disposed of in the following manner: