BIMALENDU GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The review application dated 01.08.2019 has been filed against judgment and order dated 04.02.2012 rendered in WP(C) No.2166/2011. It is, therefore, evident that the review petition has been filed after a delay of more than 7 years and 5 months.

(2.) Learned arguing counsel for the review petitioner has not appeared. Mr. T.A. Choudhury, proxy counsel is present in Court and has stated that the earlier counsel has been changed by the review petitioner. The new counsel is required to appear.

(3.) We have referred to the order-sheet. Order dated 27.11.2019 reads as under:-