- (1.) CM No. 2131-CII of 2014 and CM No. 2234-CII of 2014 : Prayer in these applications is to condone delay of 5 days and 7 days, respectively, in filing the review applications. Counsel for the respondents states that he has no objection, if the applications are allowed.
(2.) For reasons stated in the applications and statement made by Counsel for the respondents, the applications are allowed and delay of 5 days and 7 days, respectively, in filing the review applications are condoned. RA No. CR-20-CII-2014: RA No. CR-22-CII-2014
(3.) Prayer in these applications is to recall/review order dated 21-12-2013, whereby CEA Nos. 56 and 87 of 2013, were dismissed by a common order, dated 21-12-2013 [: 2014 (307) E.L.T. 520 (P & H)].;