SATYAVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present application has been filed under Sec. 151 of the Code of Civil Procedure, 1908 (for short 'CPC') for condonation of delay of 67 days in filing the review application which is supported by an affidavit.

(2.) For the reasons mentioned in the application, the same is allowed and delay of 67 days in filing the review application is condoned. RA-CW-191-2021

(3.) The petitioner has filed the present review application under Order 47 Rule 1 read with Sec. 114 of the C.P.C. for review and recall of the order dtd. 6/3/2020 passed by this court in CWP No.15977 of 2015.