DARSHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) C.M. No. 18236 of 2009

(2.) The above ground, even if taken on its face value, does not constitute sufficient cause, for condoning the delay of 187 days, as it cannot be believed that the petitioners took 187 days to understand the judgment. This application for condonation of delay also deserves to be dismissed.

(3.) This application under Section 151 of the Code of Civil Procedure has been moved for condonation of delay in refiling the review petition.