POONAM DEVI Vs. SURENDRA PRASAD

JUDGEMENT

(1.) I. A. No. 4025 of 2006 has been filed for condoning the delay of about six months in filing of the present Civil Revision.

(2.) It has been submitted on behalf of the petitioner that the petitioner had preferred review application for review of the order dated 5-12-2005. However, the aforesaid review application was dismissed on 25-7-2006 and due to that reason, the present Civil Revision could finally be filed on 15-9-2006.

(3.) Though no counter affidavit has been filed on behalf of the opposite parties, but learned counsel appearing for the opposite parties No. 1 to 7, 10 and 11 has opposed the aforesaid Interlocutory Application.