ANJANI KUMAR MISHRA,J. - (1.) Heard Shri W.H. Khan, learned Senior Advocate assisted by Shri Devendra Kumar for the revisionist and Shri Sanjay Agarwal for the contesting opposite party.
(2.) The revision is belated and is supported by an application for condonation of delay under Section 14 (1) of the Limitation Act.
(3.) Counsel for the opposite party states that he has no objection to the delay being condoned.;