DEVENDRA KUMAR ARORA,J. - (1.) The review petitioners have filed the above-captioned review petitions against the judgment and order dated 2.9.2009 passed in Writ Petition No. 5676 (MB) of 2009. These review petitions are accompanied with the application for condonation of delay in filing the review petitions.
(2.) Heard Mr. Kuldeep Pati Tripathi, learned Additional Advocate General assisted by Mr. Rajesh Tewari, on behalf of the review petitioners and perused the affidavit filed in support of condonation of delay in filing the review petition.
(3.) Counsel for the review petitioners has drawn attention towards para-9 of the affidavit filed in support of the application for condonation of delay and has submitted that since the delay occurred in filing the review petitions is neither deliberate nor intentional but circumstantial and as such the same is liable to be condoned. The averments made in Para-9 of the affidavit filed in support of application for condonation of delay read as under:- "That the delay occurred in filing the review petitioner is deliberate and intentional but circumstantial only, therefore, the delay in filing the review petitioner is liable to be condoned.";