- (1.) BY consent of the parties, the aforementioned CAN 2011 of 2009 is treated as on day's list.
(2.) HEARD the learned advocates appearing for the parties.
(3.) THIS is an application under Section 5 of the Limitation Act of 1963 in respect of an application for review of an order dated 26th June, 2008 passed by this Court in c. O. 3009 of 2006.;