DR. SHASHI BHUSHAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 821 of 2015 Present interlocutory application has been preferred under section 5 of the Limitation Act, 1963, for condonation of delay of 131 days in preferring this Civil Review Application.

(2.) Having heard counsel for the both sides and looking to the reasons stated in the interlocutory application, especially in paragraph No.2, it appears that there are reasonable grounds for condonation of delay.

(3.) In view of these facts, we hereby, condone the delay in preferring this Civil Review Application. Accordingly, I.A. No. 821 of 2015 is allowed and disposed of.