GURDIP KAUR Vs. MOHINDER SINGH

JUDGEMENT

(1.) Prayer in the application is for condonation of delay of 691 days in filing the review application on the premise that the applicant-respondent No. 1 had filed a Special Leave Petition before the Hon'ble Supreme Court which was disposed of after condoning the delay with a direction to the applicant to move a fresh review petition before this Court. Thereafter, the applicant engaged a new counsel and, therefore, in this process, delay of 691 days in filing the present review application has occurred which is not intentional. The application is supported by an affidavit.

(2.) For the reasons mentioned in the application, the delay of 691 days in filing the review application is condoned.

(3.) CM stands disposed of.