Himachal Pradesh High Court
H.P. State Electricity Board Ltd. & ... vs Sh. Jagmohan Singh on 28 May, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CMP (M) No. 592 of 2015 and
.
Review Petition No. 56 of 2015
Date of decision: 28.05.2015.
H.P. State Electricity Board Ltd. & others
.....Petitioners
Versus
Sh. Jagmohan Singh ...Respondent
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Judge.
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1 -
________________________________________________
For the petitioner: Mr. Satyen Vaidya, Advocate.
For the respondent: Nemo.
_______________________________________________
Mansoor Ahmad Mir, Judge (oral)
By the medium of the limitation petition, the petitioners have sought condonation of 118 days' delay, which has crept-in in filing the review petition.
2. Heard. We have gone through the judgment under review. No case is made out for condoning the delay. Accordingly, the limitation petition is dismissed.
Consequently, the review petition is also dismissed as time barred. However, it is made clear that this judgment shall not be treated as a precedent.
1Whether the reporters of Local Papers may be allowed to see the judgment?
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.
(Mansoor Ahmad Mir) Chief Justice.
May 28, 2015 (Dharam Chand Chaudhary)
(hemlata) Judge.
r to
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