Punjab-Haryana High Court
Union Of India And Another vs Onkar Nath Mahajan And Others on 8 April, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
At CHANDIGARH
CM Nos. 4204-05/CI/2013 in
R.A. No. 28/CI/2013 (O&M) in
R.F.A. No. 610 of 2010
Union of India and another ..... Appellants
vs
Onkar Nath Mahajan and others ... Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Dinesh Kumar Jangra, Advocate for the applicants-appellants.
Rajesh Bindal J.
This is an application for review of order dated 14.5.2010, passed by this court dismissing the appeal. Along with the review application, an application seeking condonation of delay of 341 days in filing thereof has also been filed.
Learned counsel for the applicants-appellants was heard. The only contention raised by him was that the defect on account of which the application and the appeal were earlier dismissed has now been complied with.
In my opinion, the same cannot be said to be a good ground for review of the order earlier passed by this court., especially with change of the counsel. The reasons for dismissal of the appeal have already been mentioned in detail in the order passed by this court in the appeal on 14.5.2010.
Accordingly, the review application is dismissed. Consequently, the application for condonation of delay and other application are also dismissed.
8.4.2013 (Rajesh Bindal) vs Judge