- (1.) Delay condoned.
(2.) Personal hearing declined.
(3.) With this review petition, three annexures have been filed. According to Annx. I, one of the Members of this bench (Anand, J. ) had admitted the Letters Patent Appeal (No. 30 of 1986 to hearing while presiding over a division bench, as chief justice of the Jammu and Kashmir High court, on 7/9/1987. Annx. 3 is the copy of government Notification No. 51 of 1997 of 30/1/1997 reconstituting the Board of Directors of SIDCO after of superseding the earlier Board constituted on 18-3-1996. This information was withheld from the bench at the time when the special leave petition was argued. Annexures 1 and 3 were not brought to the notice of the bench. In the special leave petition also there is no indication of the facts as contained in these two annexures. We record our strong disapproval of withholding these facts from the bench when the Special Leave Petition was argued. It was improper on the part of the advocate not to have informed the bench. The petitioner-in-person has now rightly averred in para 19 of the review petition that had those "facts been brought to the notice of this Hon'ble court, their Lordships would have declined to hear the matter".;