Unknown vs 2 01.03.2021 Heard Learned ...
2021 Latest Caselaw 2995 Ori

                   W.P.(          C.M.P.
                                      RVWPET
                                         No.1360No.268
                                                 of 2015of 2018




                                              I.A.No.321 of 2018

      2   01.03.2021            Heard learned Standing Counsel         for School & Mass
                           Education Department and Sri A.P.Bose, learned counsel
                           appearing for the sole opposite party.
                               This application has been filed seeking condonation of delay
                           in filing the review petition.
                                Only explanation is coming for consideration that the file is
                           moving from table to table and ultimately there is delay in taking
                           approval in filing the review petition for being considered at
                           different level.    However, keeping in view the challenge to the
                           impugned judgment herein, inordinate delay in filing the review
                           application and hearing the objection of Sri Bose, learned
                           counsel appearing for the opposite party, this Court condones the
                           delay in filing the review petition subject to however payment of
                           cost of Rs.10,000/- (Rupees ten thousand) to be paid to the
                           opposite party within a period of two weeks hence. On payment
                           of cost, copy of the review petition     be served on Sri Bose,
                           learned counsel appearing for the opposite party.
                                 The I.A. stands disposed of.

                                                                                .

sks BISWANATH RATH,J