INDERJIT SINGH,J. - (1.) CRM No.18981 of 2015 in CRR No.2128 of 2015 Heard.
(2.) For the reasons mentioned in the application, the same is allowed. The delay of 90 days in filing the revision is condoned. CRR Nos.636 and 2128 of 2015
(3.) Both the cases are taken up together as the point for determination in both the cases is the same.;