CYRUS WARDEN Vs. ALIENS DEVELOPERS PRIVATE LIMITED

JUDGEMENT

(1.) IA/7168/2025 in RA/85/2025 : It has been made out in the Application that the Applicant could not obtain certified copy of the Order of the Hon'ble Supreme Court dtd. 28/2/2025 in Civil Appeal Diary No. 47199 of 2025, as the same had not been uploaded on the Hon'ble Court's website till 27/5/2025. Immediately after the same was uploaded, the Applicant took necessary steps to obtain the copy and then filed the Review Petition.

(2.) The ground disclosed in the Application appears to be bona fide. Consequently, the delay of 282 days in filing the Review Application No. 85 of 2025 is condoned. The Application is thus allowed.

(3.) These are two Review Applications filed on behalf of the Applicants/Opposite Parties in the original Complaint Case Nos. 243 and 244 of 2019 both of which had been finally disposed off by this Commission on 18/7/2024 by a common Order.