ASHISH KUMAR KANODIA Vs. UNION OF INDIA

JUDGEMENT

(1.) CAN 1 of 2023 has been filed by the petitioner seeking condonation of delay of three days in filing the review petition.

(2.) Learned counsel for the petitioner has referred to the explanation which has been furnished in the application and also has made submission in respect of the explanation for the delay.

(3.) We find that the delay in filing the review petition has been sufficiently explained and the petitioner was prevented from filing the review petition within time on account of bona fide reason.