- (1.) I have heard Sri Siraj Uddin Khan, petitioner/review applicant who has appeared in person and Shri Saurabh Srivastava, learned counsel for the respondents.
(2.) This review application has been filed by the petitioner for review of the judgment and order of the Court dated 29.5.2015 to the extent of non granting of relief for setting aside the punishment order dated 14.5.2009 alongwith delay condonation application.
(3.) Sufficient ground has been made out for condoning the delay in filing the review application. Delay condonation application is allowed and the delay is condoned.;