BINDESHWAR MANDAL Vs. BIHAR STATE POWER

JUDGEMENT

(1.) This interlocutory application has been filed by the petitioner under Sec. 5 of the Limitation Act for condonation of delay caused in filing the review petition.

(2.) Mr. Y. V. Giri, learned senior advocate for the petitioner submitted that after the order dtd. 23/9/2013 passed in LPA No 1389 of 2011, the petitioner filed an special leave petition before the Supreme Court, which was dismissed as withdrawn, vide order dtd. 27/1/2017. After obtaining the certified copy of the aforesaid order on 16/2/2017, the instant review application under Order XLVII Rule 1 of the CPC has been filed before this Court. He submitted that delay caused in filing the review application is neither intentional nor deliberate.

(3.) Mr Vinay Kirti Singh, learned senior advocate for opposite parties does not seriously oppose the application for condonation of delay. In view of submission made at the Bar, the delay caused in filing the review application is condoned. The interlocutory application stands allowed.