(1.) THIS instant review petition is filed against the order dated 25/05/2011 passed by this Board dismissing the petition for condonation of delay.
(2.) THE Review Petitioner submitted that during the hearing, this Hon'ble Board observed that the delay is too short which is reasonable and therefore orally condoned the delay. But on receipt of the order found that the application was surprisingly dismissed.
(3.) THE respondent had filed their counter affidavit to this Review Petition.