Himachal Pradesh High Court
Shri Som Dutt And Another vs Shri Krishanu Ram And Others on 18 March, 2015
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Review Petition No.23 of 2015
.
Date of decision : 18.3.2015
Shri Som Dutt and another ...Petitioners
Versus
Shri Krishanu Ram and others ... Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
Whether approved for reporting?1 No.
For the Petitioners : Mr. G.D. Verma Sr. Advocate
with Mr. B.C. Verma, Advocate.
For the Respondents : Mr. Purshotam, Advocate, vice,
Mr. B.S. Thakur, Advocate for R-1.
Mr. Aman Parth Sharma, Advocate for
R-5 (i) and R- 5(ii).
Sanjay Karol, Judge (Oral)
CMP(M) No.882/2014 For the reasons set out in the application, delay of 3 days in filing the petition, which in my considered view has sufficiently been explained, is condoned. Petition be registered. Application stands disposed of.
Review Petition No.23/2015I do not find any reason to interfere with the well considered judgment rendered by a Coordinate Bench. In my considered view, there is neither any Whether reporters of Local Papers may be allowed to see the judgment?
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mistake nor error apparent on the face of record or sufficient reason so as to take in its sweep, a ground .
analogous to those specified in the statutory provisions.
There is no material error, manifest on the face of the order, undermining its soundness or resulting into miscarriage of justice. Review is not an appeal in disguise entitling the party to be reheard, simply because the party wants a decision to be otherwise.
2. r Keeping in view the principles laid down in Kamlesh Verma versus Mayawati and others, (2013) 8 SCC 320; and Akhilesh Yadav versus Vishwanath Chaturvedi and others, (2013) 2 SCC 1, present petition, being devoid of merit, is dismissed. Pending application(s), if any, also stand disposed of.
(Sanjay Karol),
March 18, 2015 (KS) Judge.
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