- (1.) This is an application made for review of the judgment and order dated 26th of July, 2000 passed by the Division Bench comprising of Justice Vinod Kumar Gupta (as His Lordship then was) and my learned brother the Hon'ble Justice Arunava Barua in Appeal No. 781 of 1993.
(2.) The application has now been assigned to us. Admittedly the order was passed of which the review is sought for on July 26, 2000 and it appears that the application for review has been filed on 5th March, 2001, that is long after the expiry of the period of limitation.
(3.) In the application although a prayer has been made for condonation of delay after going through the application we do not find any satisfactory explanation as to such delay in preferring the application beyond the prescribed period of limitation.;