- (1.) Civil Misc. Delay Condonation Application No.20045 of 2015
(2.) Heard Mr.S.P.Gupta, learned Senior counsel assisted by Mr.Rahul Agarwal, learned counsel for the review applicant and Mr.B.D.Mandhyan, learned Senior Counsel assisted by Mr.Satish Mandhyan, learned counsel for the respondent No.3.
(3.) The present review application has been filed to review the judgment and order dated 7 January 2014, passed in writ petition No.2446 (MS) of 2005:M/s.Star Paper Mills Limited versus State of U.P. through Secretary Agriculture, U.P. Government, Lucknow and others with the delay of one year one month and 12 days. The review applicant has moved the application for condonation of delay. The reasons for condonation of delay have been explained such as the petitioner had filed a Special Leave Petition bearing No.1822 of 2014 before the Supreme Court, which was dismissed on 9 February 2015, thereafter, the petitioner choose to file the review application before the High Court itself to review its order. It has been submitted that from the date of order passed in the writ petition to the date of filing of review application the entire period was spent by the applicant in pursuing the proceeding of Special Leave Petition bonafidely, therefore, the delay in filing the review application deserves to be condoned and the review application be entertained to hear it on merit.;