SUNITA SAGAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard on I.A. No.17753/2019, which is an application for condonation of delay.

(2.) Considering the grounds mentioned in the application and taking into consideration the fact that there is delay of two days, therefore, the delay in filing the present revision petition is condoned.

(3.) The parties are also heard on admission.