Punjab-Haryana High Court
State Of Haryana And Others vs Mahinder Singh And Others on 21 January, 2020
CM-144-LPA-2020 & CM-145-LPA-2020 in/and
RA-LP-10-2020 in LPA-1292-2018
State of Haryana and others Vs Mahinder and others
Present: Mr. G.S. Bal, Senior Advocate,
with Mr. Ramandeep Singh, Advocate,
for the applicants-respondents.
* * * * Heard on the applications for condonation of delay in filing and re-filing.
While considering the same, we have also perused the order dated 20.02.2019 which is sought to be reviewed. From perusal of the same, it is evident that the order was passed with the consent of the parties after seeking affidavit from the learned Advocate General, Haryana. It was agreed to by the parties that they were duly satisfied with the decision of the State Government.
In view of the consent of the parties, which is not denied, there is no error apparent on the face of the record.
Keeping in view the aforesaid facts in mind as well as the order dated 23.08.2019 passed by the Supreme Court in the Petition(s) for Special Leave to Appeal (C) No(s). 19811- 19826/2019 filed by the petitioners, wherein the same were permitted to be withdrawn with liberty to file review petitions before this Court, we are of the considered opinion that no case for either condoning the delay in filing and re-filing the review application or reviewing the order dated 20.02.2019 passed by this Court is made out.
The applications seeking condonation of delay in filing and re-filing the review-application are dismissed.
As a consequence, the review-application also stands dismissed.
(RAVI SHANKER JHA) CHIEF JUSTICE (ARUN PALLI) JUDGE 21.01.2020 Amodh 1 of 1 ::: Downloaded on - 09-02-2020 23:02:13 :::