SUNITA BANSAL Vs. SURESH KUMAR GOYAL

JUDGEMENT

(1.) SINCE there is delay of 148 days in filing the revision petition, an application under Section 5 of the Limitation Act bearing C.M. No. 22162 -CII/2013 has been filed seeking condonation of said delay. The application is supported by an affidavit of one of the petitioners. For the reasons stated in the application, duly supported by the affidavit, the cause shown is sufficient. Hence application is allowed and delay of 148 days in filing the present revision petition is condoned.

(2.) MAIN Case.

(3.) AFTER hearing the learned counsel for the petitioners, this Court finds that the present revision petition is devoid of any merit.