KINKARI PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.15567 of 2025 has been filed for condonation of delay of 13 days.

(2.) The learned counsel for the petitioners submits that in preparation of filing of the revision petition this delay has occurred and in view of that the delay may kindly be condoned.

(3.) Learned counsel for the Railways has got no objection if the delay is condoned.