Himachal Pradesh High Court
State Of Hp And Another vs Devinder Singh And Other ... on 19 August, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CMP(M) No. 891 of 2015 in
Review Petition No......of 2015.
.
Decided on: 19.8.2015.
State of HP and another ....Applicants/Petitioners.
Versus
Devinder Singh and other ...Non-applicants/Respondents.
_______________________________________________________________
Coram
of
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
rt
For the applicants/petitioners. : Mr. M.A. Khan, Addl. AG with Mr. P.M.
Negi, Dy. AG and Mr. Ramesh Thakur,
Assistant Advocate General.
For the non-applicants/respondents: None.
Per Justice Rajiv Sharma, Judge (Oral)
CMP(M) No. 891 of 2015.
In view of the grounds taken in the application, which is duly supported by an affidavit and in the interest of justice the delay in filing the petition is condoned. The application stands disposed of.
1Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 18:46:34 :::HCHP 2Review Petition No..........of 2015.
Heard.
There is no error apparent on the face of the record.
.
Accordingly, the present review petition is dismissed, so also the pending application(s), if any.
(Rajiv Sharma) Judge of (Sureshwar Thakur) Judge 19th August, 2015.rt (krn guleria) ::: Downloaded on - 15/04/2017 18:46:34 :::HCHP