KHWAIRAKPAM LOKEN SINGH Vs. RAJKUMAR IMO SINGH

JUDGEMENT

(1.) This application has been filed by the applicant to condone the delay of 215 days in filing the review petition against the order dtd. 15/4/2019 passed in MC (EP) No.15 of 2018.

(2.) The applicant is the election petitioner in Election Petition No.5 of 2017.

(3.) Heard Mr. M. Gunedhor, learned counsel for the applicant/election petitioner and Mr. H.S. Paonam, learned senior counsel for the respondent.