PRADEEP THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Pushpinder Jaswal, learned Additional Advocate General, accepts notice on behalf of the non-applicants.

(2.) By way of this application, a prayer has been made for condonation of delay in filing the Review Petition.

(3.) Having heard learned Senior Counsel appearing for the applicants, as this Court is of the considered view that delay is bonafide, this application and the delay of 92 days in filing the Review Petition is condoned.