Dilip Gupta, J. - (1.) Civil Misc. Delay Condonation Application No. 351998 of 2010.
(2.) I have heard learned Counsel for the parties. In view of the averments made in the affidavit filed in support of the application under Section 5 of the Limitation Act, I am satisfied that the applicants/Petitioners were prevented by sufficient cause from preferring the application within the period of limitation. The application is, accordingly, allowed. Civil Misc. Review Application No. 352001 of 2010
(3.) PETITIONER Nos. 15, 40, 14, 91, 13, 80, 39, 112 and 82 of Writ Petition No. 43543 of 2010 have filed this petition for review of the judgment and order dated 14th September, 2010 by which the writ petition was dismissed for the reasons mentioned in the judgment and order delivered in Writ Petition No. 25016 of 2010.;