Punjab-Haryana High Court
Avtar Singh vs Niper And Anr on 23 May, 2016
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
240 RA-CWP-474 of 2015 in
CWP No. 11538 of 2011
Date of decision: 23.05.2016
Avtar Singh
....Petitioner
Versus
National Institute of Pharmaceutical Education and Research (NIPER) and
another
.... Respondents
CORAM: Hon'ble Mr. Justice P.B. Bajanthri
1. Whether Reporters of local papers may be allowed to see the judgment?
2. Whether to be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. G.P.S.Bal, Advocate for the petitioner.
Mr.J.S.Puri, Advocate for respondent No.1.
Mr.M.S.Dua, Advocate for respondent No.2.
P.B. Bajanthri, J. (Oral)
CM-15758-CWP-2015 This is an application for condonation of delay of 572 days in filing of the review petition. Heard. In view of the reasons mentioned in the application at paragraphs 2 and 3, which is duly supported by an affidavit, delay of 572 days in filing of the review petition is condoned.
CM stands disposed of.
RA-CWP-474 of 2015 in CWP No. 11538 of 2011 In this application, the applicant-appellant seeks review or 1 of 2 ::: Downloaded on - 26-05-2016 00:08:45 ::: RA-CWP-474 of 2015 in -2- CWP No. 11538 of 2011 modification of order dated 04.04.2015. There is no error apparent on the face of the record to review the order dated 04.04.2015. Hence review application is rejected.
( P.B.BAJANTHRI) 23.05.2016 JUDGE pooja saini 2 of 2 ::: Downloaded on - 26-05-2016 00:08:46 :::