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Salahuddin @ Salahuddin Ansari & Ors vs Abdul Ahad & Ors on 6 August, 2009

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   C.R. No.1184 of 2009
                      SALAHUDDIN @ SALAHUDDIN ANSARI & ORS
                                            Versus
                                  ABDUL AHAD & ORS
                                          -----------

03.   06.08.2009

I.A.No.4880 of 2009 has been filed on behalf of the petitioners for condoning the delay in the filing of the civil revision.

Considering the facts and circumstances of the case as well as the averments made by learned counsel for the petitioners and the statements made in the interlocutory application, it appears that genuine reasons have been shown due to which the petitioners could not file the civil revision earlier. Accordingly, this interlocutory application is allowed and the delay in the filing of the civil revision is condoned.

      Sunil                                                    (S. N. Hussain, J.)