- (1.) After considering the facts as given in this application, delay of four days in re-filing the review application is condoned. The application stands disposed of.
(2.) There is a delay of 132 days in filing the instant review application. It has been mentioned that before filing the review petition, the applicants were pursuing their remedy of appeal against the impugned judgment. However, the said appeal was withdrawn with liberty to file the instant review application.
(3.) Thus, keeping in view the facts as stated, the delay of 132 days in filing the review application is condoned.;