JYOTIRMAY BHATTACHARYA,J. - (1.) Re:- Application under Section 5 of the Limitation Act being CAN No. 7292 of 2017. This review application has been filed along with an application for condonation of delay.
(2.) The instant application was filed beyond the period of limitation. Delay was of 371 days. However, reason for the delay has been sufficiently explained by the applicant in this application.
(3.) Spending sometime before the Hon'ble Supreme Court in connection with a Special Leave Petition, filed by it, is the primary reason for such delay.;