Madhya Pradesh High Court
Ritu Mangal vs The Director Mp State Krishi Vipnan ... on 20 April, 2016
1
Review Petition No.269/2015
20.04.2016
Shri Ankur Modi, learned counsel for the petitioner.
Shri Kamal Airen, learned counsel for the
respondents.
Heard on IA No.6553/2015, an application for condonation of delay.
The review petition is barred by 30 days. It is submitted that on 20th August, 2015, the review petitioner obtained copy of the order and thereafter, filed an application for review. He submitted that only after 20th August, 2015, the review petitioner came to know about the order, and therefore, there was delay of 30 days in filing the review petition.
On due consideration of the aforesaid, we are of the view that the cause shown by the review petitioner is sufficient to condone the delay.
Accordingly, IA No.6553/2015 is allowed and delay of thirty days in filing the review petition is hereby condoned.
Office is directed to list the matter for admission.
(P.K. Jaiswal) (Vivek Rusia)
Judge Judge
rcp