Himachal Pradesh High Court
Central Bureau Of Investigation vs Rukmani Sharma & Others on 7 January, 2016
Bench: Rajiv Sharma, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Rev. Petition No. 8 of 2016
Date of Decision: 7.1.2016
.
Central Bureau of Investigation
...Petitioner
Versus
Rukmani Sharma & others
...Respondents
of
___________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
rt
Whether approved for reporting?
_________________________________________________________
For the petitioner : Mr. Sandeep Sharma, Senior
Advocate with Mr. Pankaj Negi,
Adv.
For the respondents : Mr. Shrawan Dogra, Advocate
General with Mr. P.M. Negi and
Mr. Ramesh Thakur, Assistant
Advocate General, for
respondents-State.
Rajiv Sharma, Judge (oral):
CMP(M) No. 41 of 2016
Heard.
In view of the grounds taken in the application, duly supported by an affidavit and in the interest of justice, delay in filing the present review petition is condoned. The application stands disposed of.
::: Downloaded on - 15/04/2017 19:41:40 :::HCHP 2 Rev. Petition No. 8 of 2016There is no error apparent on the face of record and the same does not fall within the ambit of Order 47 Rule 1 .
CPC. Consequently, the present review petition is dismissed.
No costs.
(Rajiv Sharma), Judge of (Dharam Chand Chaudhary), Judge January 7, 2016rt (kalpana) 2 ::: Downloaded on - 15/04/2017 19:41:40 :::HCHP