MPAKVN LTD Vs. SUCHETA & COMPANY

JUDGEMENT

(1.) Heard on IA No.785/2017 which is an application for condonation of delay in filing the review petition. There is a delay of 37 days in filing the review petition. The application has been opposed by counsel for the respondent.

(2.) Having heard the learned counsel for the parties and on perusal of the application for condonation of delay, it is noticed that not only the explanation has been furnished in the application but by the subsequent affidavit dated 19.6.2018 the delay has been explained. The delay is marginal in nature and having regard to the explanation which has been furnished as also the circumstances of the case, I am of the opinion that a ground for condoning the delay is made out.

(3.) Accordingly IA No.785/2017 is allowed and delay in filing the review petition is condoned.