Madhya Pradesh High Court
Chief Engineer (Gr) Madhya Pradesh ... vs K.D. Sharma on 28 April, 2016
1 R.P.154/15 (Chief Engineer (G.R.) Madhya Pradesh Vs. K.D.Sharma & Ors.) 28.04.2016 Shri Vivek Jain, learned counsel for the petitioner.
Heard on I.A. No. 2790/15.
For the reasons assigned in the application which is duly supported by an affidavit, we find that sufficient cause for condonation of delay in filing the review petition is made out. Accordingly, delay in filing the review petition is condoned. In the result, I.A. is allowed.
With the consent of the parties, matter is heard finally.
When the mater is taken up today, learned counsel for the parties jointly submitted that the issue involved in this petition is pending in SLP (C) No. 5266-5268/2016.
In view of the aforesaid submission, the review petition is disposed of with a direction that the order passed in aforesaid SLP by the Supreme Court shall govern the disposal of this case as well.
Accordingly, this review petition is disposed of. Certified copy as per rules.
(Alok Aradhe) (Vivek Agarwal)
Judge Judge
vv