MAHENDRA PRASAD SINGH Vs. KANHAIYA SINGH

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The present Interlocutory Application has been filed seeking condonation of delay of one year four months sixteen days in filing of Civil Review No. 208 of 2018.

(3.) Learned counsel for the petitioner drew attention of the Court to paragraph no. 3 of the Interlocutory Application. The same reads as under: