AI Structured Summary
8-section analysis generated from the full judgment text · gpt-4o-mini
The applicants filed a Miscellaneous Review Petition seeking condonation for a delay of 215 days in submitting a connected review application. They explained the delay was caused by their non-involvement as parties in a prior writ petition, leaving them unaware of the proceedings. The respondents did not object to the request for condonation.
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Judgment
8 paragraphs · 161 wordsH.S. Thangkhiew, J
This MC (Review Pet). No. 16 of 2025 has been filed for condonation of 215 days in filing the connected review application.
Seen the grounds made out therein for explanation of the delay which is due to the fact that the applicants were not made parties in WP(C). No. 409 of 2024, and as such, were unaware of the proceedings.
Mr. S.Sen, learned GA for the respondents No. 1-4 has no objection to the condonation.
Mr. S.A.Sheikh, learned counsel for the opposite party/ respondent No. 6, also does not have any objection.
This Court on examining the grounds set out, and also on the no objection by the respondents/opposite parties, sufficient cause has been made for condonation of the delay, and as such, the delay in preferring the misc. application for leave to appeal is condoned.
Registry to register and diarise the review petition.
Misc. case is allowed and disposed of.