Jaspreet Singh,J. - (1.) Heard Sri U.S. Sahai, learned counsel for the review-petitioner.
(2.) The instant review-petition has been preferred against the judgment and order dated 24.02.2021 passed in Second Appeal No. 375 of 2001. The said review is also accompanied by an application seeking condonation of delay.
(3.) Having considered the application and the ground mentioned therein seeking condonation of delay, this Court finds that in view of the decision rendered by the Apex Court in the case of Suo Moto Writ Petition No. (Civil) 3 of 2020 In Ref: (Cognizance for Extension of Limitation) the period of said delay is to be excluded, hence, the review-petition shall be treated to be filed within time.;