LEDAR SAH Vs. NATHUNI SAH

JUDGEMENT

(1.) I.A. No. 1445 of 2007 has been filed for condoning the delay of 12 days in filing the revision application.

(2.) After hearing learned counsel for the parties, this Court is of the view that sufficient grounds are made out for condoning the delay. The delay in filing the revision application is accordingly condoned.

(3.) I.A. No. 1445 of 2007 is accordingly allowed.