Himachal Pradesh High Court
State Of H.P. And Others ....Review vs Satender Singh on 10 July, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
RP Nos.79 to 87 of 2015
.
Decided on: July 10, 2015.
1. RP No.79 of 2015:
State of H.P. and others ....Review petitioners
versus
Satender Singh ...........Respondent.
2. RP No.80 of 2015:
State of H.P. and others
Jitender Singh
r versus
to ....Review petitioners
...........Respondent.
3. RP No.81 of 2015:
State of H.P. and others ....Review petitioners
versus
Sanjay Kumar ...........Respondent.
4. RP No.82 of 2015:
State of H.P. and others ....Review petitioners
versus
Raghubir Singh ...........Respondent.
5. RP No.83 of 2015:
State of H.P. and others ....Review petitioners
versus
Dila Ram ...........Respondent.
6. RP No.84 of 2015:
State of H.P. and others ....Review petitioners
versus
Nant Ram ...........Respondent.
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7. RP No.85 of 2015:
.
State of H.P. and others ....Review petitioners
versus
Ramesh Chand ...........Respondent.
8. RP No.86 of 2015:
State of H.P. and others ....Review petitioners
versus
Madan Lal ...........Respondent.
9. RP No.87 of 2015:
State of H.P. and others ....Review petitioners
versus
Madan Singh ...........Respondent.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting?
For the petitioner(s) Mr.Shrawan Dogra, Advocate General,
with Mr.Romesh Verma, Additional
Advocate General.
For the Respondents: Mr.Varun Thakur, Advocate.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral):
CMP(M) Nos.660 to 668 of 2015:
Objections have not been filed. Mr.Varun Thakur, learned counsel for the respondents, stated that he has no objection in case the applications are allowed and the delay in filing the review petitions is condoned.::: Downloaded on - 15/04/2017 18:32:41 :::HCHP
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Accordingly, all the applications are allowed and .
the delay, which has crept-in, in filing the review petitions is condoned. The applications stand disposed of accordingly.
RP Nos.79 to 87 of 2015:
Review Petitions are taken on Board.
Issue notice. Mr.Varun Thakur, Advocate, waives notice for the respondent(s) in all the review Petitions.
r He stated that he has no objection if the review petitions are allowed and the writ petitions are taken up for hearing afresh.
His statement is taken on record.
In view of the above, the review petitions are allowed and the judgment, dated 1st August, 2014, passed in CWP No.339 of 2010, titled Raghubir Singh vs. State of H.P. and others, and other connected matters, is recalled. The writ petitions (CWP Nos.339, 633 to 637, 704, 708 and 709 of 2010) are restored to their original numbers.
The review petitions stand disposed of accordingly.
July 10, 2015. (Mansoor Ahmad Mir) (Tilak) Chief Justice. ::: Downloaded on - 15/04/2017 18:32:41 :::HCHP