- (1.) Heard learned counsel for the review- petitioner and the learned Standing Counsel.
(2.) The reasons indicated in the affidavit filed alongwith the application for condonation of delay in filing the review application are sufficient. The delay condonation application is allowed and the delay in filing the review petition is condoned.
(3.) The review application has been moved for review of the judgment and order dated 26.2.2016. Hon'ble Supreme Court in the cases, Meera Bhanja (Smt.) vs. Nirmala Kumari Choudhary (Smt.), 1995 1 SCC 170 and Parsion Devi and others Vs. Sumitri Devi, 1997 8 SCC 715 and others has held that the scope of review under Order 47 Rule 1 C.P.C. is very limited and this jurisdiction can be invoked only, if there is mistake or error apparent on the face of record. In the instant case, there is no error apparent on the face of record of the judgment.;