Rajiv Sharma, Rakesh Srivastava, JJ. - (1.) Mr. C.K. Seth, who has put in appearance on behalf of the opposite parties, submits that he has no objection in case delay in filing the instant review petition be condoned and the matter be heard finally.
(2.) Accordingly, delay in filing the instant review petition is condoned.
(3.) Heard Mr. Udai Bhan Pandey, learned counsel for the review applicant and Mr. C.K. Seth, learned counsel for the opposite parties.;