Punjab-Haryana High Court
Shiv Kumar vs Union Territory on 21 October, 2009
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
R.F.A. No. 429 of 2009 (O&M)
Date of Decision : 21.10.2009
Shiv Kumar
.......... Appellant
Versus
Union Territory, Chandigarh
...... Respondent
CORAM : HON'BLE MR. JUSTICE VINOD K. SHARMA
Present : Mr. P.C. Dhiman, Advocate
for the appellant.
Ms. Jaishree Thakur, Advocate
for the respondent.
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VINOD K. SHARMA, J. (ORAL)
C.M. No. 884-CI of 2009 Allowed.
The applicant / appellants are exempted from filing the certified copy of the main award dated 8.5.2008. C.M. No. 885-CI of 2009 Allowed.
For the reasons stated, the delay of 106 days in filing the appeal is condoned.
R.F.A. No. 429 of 2009 For the reasons recorded in the order of even date passed in RFA No. 428 of 2009 titled Avtar Singh & others Versus Union Territory, Chandigarh, this revision petition is dismissed.
21.10.2009 ( VINOD K. SHARMA ) 'sp' JUDGE