- (1.) Instant interlocutory application has been filed under Section 5 of the Limitation Act for condonation of 29 days' delay in filing this criminal revision.
(2.) Having been satisfied with the grounds taken, delay is condoned.
(3.) Accordingly, I.A. No. 2834 of 2010 stands disposed of. Cr. Revision No. 1155 of 2010 Let this application be put up under the heading For Admission on 10th January, 2011 and this revision application shall be disposed of at the admission stage.;