BRAJESHWARI PRASAD, S/O LATE ISHWARI PRASAD, R/O NAYA TOLA, NEAR MAHILA VIDHYALAYA MANDIR SCHOOL, LAKHISARAI, DISTT Vs. LAKHISARAI MUNICIPALITY THROUGH ITS EXECUTIVE OFFICER

JUDGEMENT

(1.) Re.: Interlocutory Application No. 1475 of 2016 The application is for condonation of delay of 04 years 10 months 26 days in filing of the review application.

(2.) For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, the delay of 04 years 10 months 26 days in filing of the review application is condoned.

(3.) Interlocutory Application stands disposed off. Re.: Civil Review No. 52 of 2016