- (1.) In view of the averments made in the application which is duly supported by an affidavit of the learned counsel himself, the delay of seven days in filing the review application is condoned.
(2.) CM disposed of. RA R.S.No.30-C of 2012
(3.) This review application under Order 47 Rules 1 and 2 read with Section 151 of the Code of Civil Procedure has been preferred seeking review of the order dated 16.1.2012 passed by this Court whereby Regular Second Appeal No.150 of 2012 had been dismissed.;