- (1.) Having regard to the averments made in the affidavit accompanying the Delay Condonation Application, namely, Civil Misc. Delay Condonation Application No. 214672 of 2007, I am satisfied that sufficient cause shown has been made out for condoning the delay in filing the Revision.
(2.) The aforementioned Delay Condonation Application is accordingly allowed.
(3.) The delay in filing the Revision is condoned.;