DILIP KUMAR SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Sri Dilip Kr. Sen has preferred this review, application along with a separate application filed under Section 5 of the Limitation Act being C.A.N.No. 1101 of 2006. We have taken up both the applications together for disposal after hearing the parties for the sake of convenience and brevity.

(2.) The applicant through the review application has prayed for reconsideration of the order dated 21st September, 2004 and since there was delay in preferring the review application, the applicant has also filed the CAN application.

(3.) After considering the averments of the CAN application and after hearing both the sides, we are inclined to condone the delay in preferring the review application and hence, the CAN application is allowed.