BAJEE GOVINDAN Vs. P SANTHOSH KUMAR ADVOCTE

JUDGEMENT

(1.) Learned counsel for the revision petitioner complainant client and learned counsel for the respondent opposite party lawyer were heard. The material on record was perused.

(2.) On 14.02.2019, after hearing arguments of both sides and perusing the material on record, we passed the following Order:

(3.) To adjudicate the matter on merit, and in the interest of justice, and to remedy an apparent material irregularity, the self-admitted delay of 22 days each in filing the two revision petitions was condoned.