Punjab-Haryana High Court
Union Of India vs Makhan Singh And Ors on 31 May, 2019
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RA-CR-95-2019 (O&M) in/and
CR-3583-2018
Date of decision : 31.05.2019
Union of India
...Petitioner
Versus
Makhan Singh and others
...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Arun Gosain, Advocate for the review applicant/petitioner.
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ANIL KSHETARPAL, J. (ORAL)
CM No.12203-CII of 2019 For the reasons stated in the application, which is duly supported by an affidavit, delay of 334 days in filing the review application is condoned.
Application is allowed.
RA-CR-95-2019 (O&M) The present review application is dismissed in view of the order dated 30.07.2018 passed in RA-CR-142-CII-2018 by this Court.
31.05.2019 (ANIL KSHETARPAL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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