VIJAY KUMAR GUPTA Vs. R S TRADERS

JUDGEMENT

(1.) There is delay of 111 days in filing the revision.

(2.) After hearing learned counsel for the applicant and having regard to the cause shown in the application, I am satisfied that the delay in filing the revision was neither intentional nor deliberate but on account of the circumstances set out in the application. The application is allowed. Delay in filing the revision is condoned.

(3.) Registry is directed to register and number the revision. Criminal Revision No./2004.