KAUSHALYA Vs. RAVINDRA NATH PANDEY

JUDGEMENT

(1.) REG : I.A.No. 6184 of 2005. This application has been filed for condoning the delay in filing the revision application.

(2.) IT has been averred that on account of wrong legal advice, petitioner had resorted to the remedy of appeal but later on it was realised that remedy of appeal is not available, and as such, prayer for withdrawal of appeal was made which was granted by order dated 1.12.2005 passed in M.A. No. 12 of 2004 and immediately thereafter, petitioner has filed the revision application on 20.12.2005.

(3.) APPLICATION stands allowed.