SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri B.K. Pandey, learned standing counsel for the revisionist/Department.
(2.) Cause shown for delay in filing the revisions are sufficient, therefore, the delay is condoned. The delay condonation applications are allowed. Exemption Applications are also disposed of.
(3.) Office is directed to give regular number to the revisions.;