- (1.) Present interlocutory application has been filed under Section 5 of the Limitation Act for condonation of 30 days' delay in filing the instant criminal revision.
(2.) Having been satisfied with the grounds taken, delay is condoned.
(3.) Accordingly, I.A. No.2592 of 2010 stands disposed of. (Cr. Rev. No.1000 of 2009) Let this criminal revision be listed in the 2nd week of this month under the heading For Admission .;