SHIV KUMAR Vs. M/S. JAGSANPAL PHARMACEUTICAL LTD.

JUDGEMENT

(1.) CM No. 29238 -CII of 2012

(2.) HEARD . This is application for condoning delay of 267 days in refilling the revision petition. It is alleged that the original paper book was misplaced in some decided briefs in the office of the counsel. However this averment, taken at face value, is not sufficient to explain long delay of almost nine months in re -filing the revision petition. Dismissed.

(3.) ALLOWED as prayed for.