LEKH RAM Vs. AMI LAL

JUDGEMENT

(1.) This is an application filed for condonation of delay of 103 days in refiling the review application.

(2.) For the reasons stated in the application which is duly supported by an affidavit, the present application is allowed and delay of 103 days in refiling the review application is condoned.

(3.) This Court has heard the learned counsel for the review applicant and finds that the review application, application for condonation of delay in filing the review application, application for impleadment under Order 1 Rule 10 CPC as well as the application under Order 41 Rule 27 CPC, all deserve to be dismissed for the reasons which have been detailed hereinafter.