- (1.)By this petition, the petitioners seek review of the judgment dated 12-12-2007 Eastern Book Company v. D.B. Modak, 2008 1 SCC 1.
(2.)There is a delay of 2162 days in filing the present review petition for which no satisfactory explanation has been given in the application for condonation of delay. Review petition is liable to be dismissed on the ground of delay itself and it is dismissed as such.