- (1.) This matter has come up for orders on application filed by petitioner under Order 41, Rule 27 of the CPC for taking documents on record, along-with application filed under Section 5 of the Limitation Act for condonation of delay in filing thereof.
(2.) For stated reasons, both applications are allowed. Delay in filing application under Section 41 Rule 27 of the CPC, is condoned. Documents, filed in terms of order of this court dated 24.03.2015, are taken on record. Both applications accordingly stand disposed of.
(3.) Review petitioner filed Petition for Special Leave to Appeal (Civil) No.25195/2008 before the Supreme Court against Division Bench judgment of this court dated 05.05.2008. In the Supreme Court, it was submitted on its behalf that this court in its judgment has not noticed the Rajasthan Civil Services (Pension) Rules, 1996, therefore, the Supreme Court, vide order dated 24.10.2008 while dismissing the Special Leave Petition as withdrawn, gave liberty to petitioner to file review petition. Hence this review petition.;