KUWAIT AIRWAYS Vs. SAMIR KAPAHI

JUDGEMENT

(1.) IA/7549/2015

(2.) Heard. For the reasons stated in the application, the delay is condoned subject to payment of Rs.5,000/- as costs. The application stands disposed of.

(3.) The facts giving rise to the filing of this revision petition have been detailed in the impugned order dated 21.05.2015, which to the extent it is relevant reads as under:-