Biswanath Somadder, J. - (1.) RE . CAN 3116 of 2009 Affidavit of service filed on behalf of the applicants be kept on record.
(2.) HEARD the learned advocates for the parties. This is an application for condonation of delay in filing a review application. After considering the submissions made by the learned advocates, I am of the view that sufficient cause has been shown to explain the delay and as such the delay in filing the review application, being RVW 54 of 2009 is condoned and the application stands allowed accordingly. RVW 54 of 2009
(3.) THIS is an application for review of the judgment and order dated 19 January, 2009, passed by this Court in an application under Article 227 of the Constitution of India, being CO.3641 of 2007.;