Himachal Pradesh High Court
Blue Coast Infrastructure Development ... vs Unit Holders For Mgm Grade Hotel on 10 April, 2017
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA Review Petition No. 89 of 2016. Date of decision: 10th April, 2017.
Blue Coast Infrastructure Development Private Ltd.
.
..... Petitioner.
Versus Unit Holders for MGM Grade Hotel . ....Respondent Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice. The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
of Whether approved for reporting ?1 For the petitioner: Mr. B.C. Negi, Sr. Advocate with Mr. Pranay Partap Singh, Advocate. Mr. Ajay Kumar, Sr. Advocate with For the respondents:
rt Mr. Aquib Ali, Mr. Prashant Sharma and Mr. Dheeraj Vashisht, Advocates.
_____________________________________________________ Mansoor Ahmad Mir, Chief Justice, (Oral) By the medium of this Review Petition, petitioner has sought the deletion of word "Consent"
which does not fall within the ambit and scope of Section 114 read with Order 47 of the Code of Civil Procedure.
2. It is apt to record herein that this Court has already laid down the parameters in the judgments rendered in Review Petition No. 56 of 2014, titled as 1 Whether the reporters of Local Papers may be allowed to see the judgment ?
::: Downloaded on - 15/04/2017 22:08:01 :::HCHP -2-Ranjeet Khanna versus Chiragu Deen and another, decided on 8th August, 2014 and Review Petition No. 65 of 2015, titled as Union of India & others versus .
Paras Ram, decided on 25th June, 2015.
3. In view of the above stated position, no case for review is made out. The Review petition is accordingly dismissed, alongwith pending of applications, if any.
rt (Mansoor Ahmad Mir)
Chief Justice.
April 10, 2017 (Tarlok Singh Chauhan)
(cm Thakur) Judge
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