SAMIULLAH Vs. MOHD. SIDHDIK

JUDGEMENT

(1.) Proceedings of this matter have been takenup through video conferencing.

(2.) Heard on I.A.No.01 for condonation of delay in filing the review petition as the same has been filed with a delay of 10 days.

(3.) Sufficient cause has been shown for delay of 10 days in filing review petition. Accordingly, I.A.No.01 is allowed and delay is condoned.