UNION OF INDIA Vs. HAMIDUN NISHA

JUDGEMENT

(1.) Heard Mr. Ravi Prakash, learned counsel for the petitioner and Mr. Dharmendra Kumar Malityar, learned counsel for the respondents.

(2.) The present civil review petition is barred by the limitation of 876 days.

(3.) Learned counsel for the petitioner submits that I.A. No.916 of 2025 has been filed for condonation of delay of 876 days in preferring the present civil review petition.