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Judgment
Sanjay Kumar, CJ
(Through Video Conferencing)
Mr. Kh. Samarjit, learned ASG, states that even if the review petitions are allowed, the condone delay applications which would revive thereupon are still faulty and would not survive consideration on merits. He would state that if the review petitions are allowed, he would seek leave to withdraw the condone delay applications, reserving liberty to file proper condone delay applications afresh.
Mr. Lupenjit and Mr. A. Mohendro, learned counsel, who had appeared for the respondents in the condone delay applications would have a right to object to this proposal.
Mr. Lupenjit, learned counsel, is present in the video conference and undertakes to inform Mr. A. Mohendro, learned counsel, of this order. He would further state that written objections would be filed by the next date of hearing with advance copies to the other side.
Post on 25.03.2022.
Registry is directed to print the name of Mr. Lupenjit and Mr. A. Mohendro, learned counsel, in the cause list.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.