Rakesh Kumar Jain, J. - (1.) THIS is an application filed under Section 151 of Code of Civil Procedure, 1908 (for short, 'Code of Civil Procedure') for condonation of delay of 41 days in re -filing the review application.
(2.) FOR the reasons mentioned in the application which is supported by an affidavit of the Clerk of the Counsel, the same is allowed and delay of 41 days in re -filing the review application is hereby condoned. This is an application filed under Section 5 of the Limitation Act, 1963 (for short, 'the Act') for condonation of delay of 437 days in filing the review application.
(3.) THE reason assigned in the application is that after the decision of RSA No. 1537 of 1985 by this Court on 27.2.2008, the office of Mr. M.L. Sarin, learned Senior Counsel did not inform the applicant and when he contacted him, delay had already occurred. Thereafter, judgment was down -loaded from the internet and the present review application was filed. The application is duly supported by an affidavit of the applicant/Respondent No. 1.;