STATE OF BIHAR Vs. MOSTT. JEENAT KHATOON

JUDGEMENT

(1.) The application is for condonation of delay of 164 days in filing of the Civil Review Application.

(2.) For the reasons mentioned in the application, we are satisfied that sufficient cause is made out for condonation of delay of 164 days in filing of the present Civil Review Application. Consequently, the delay is condoned.

(3.) Interlocutory Application stands disposed of accordingly. Civil Review No. 247 of 2014