DEBASISH KAR GUPTA, J. - (1.) This application is filed by the applicant under Section 5 of the Limitation Act, 1983 for condonation of delay in filing of the review application bearing R.V.W. No. 161 of 2011.
(2.) Having heard the learned counsel appearing for the applicant as also after considering the statements made in this application this application is allowed. The delay in filing the review application under reference is condoned. This application is thus disposed of.
(3.) There will be a cost of Rs. 1000/- to be paid to the respondent no. 1. Re : R.V.No. 161 of 2011 ;