- (1.)Leave granted.
(2.)A civil writ petition was filed by the appellant which came to be disposed of on merits on 3rd August, 1999. The relief sought for by the appellant was allowed in part. On 3rd September, 1999, the petitioner sought for a review of the order passed in writ petition. The review petition was dismissed on 7th December, 2000. An application for obtaining a certified copy of the order passed in review petition was made on 12th December, 2000. The certified copy was ready and delivered on 3rd January, 2001.
(3.)On 2nd December, 2000, the appellant had applied for certified copy of the order dated 3rd August, 1999, which was ready and delivered on 16th January, 2001.