Delhi High Court - Orders
The District & Sessions Judge (Hqs) & Anr vs Narender Kumar on 1 April, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Sanjeev Narula
$~SB-1 & 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA No.123/2019
THE DISTRICT & SESSIONS JUDGE (HQS) & ANR... Petitioners
Through: Mr Neeraj Pal Singh, Adv.
versus
NARENDER KUMAR ..... Respondent
Through: Mr Ankur Chhibber, Adv.
+ LPA No.124/2019
THE DISTRICT & SESSIONS JUDGE (HQS) & ANR... Petitioners
Through: Mr Neeraj Pal Singh, Adv.
versus
NEERAJ KUMAR SANGWAN ..... Respondent
Through: Mr Ankur Chhibber, Adv.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE SANJEEV NARULA
ORDER
% 01.04.2022 [Physical Court Hearing/Hybrid Hearing (as per request] CM APPL.14358/2021 in LPA No.123/2019 CM APPL.14691/2021 in LPA No.124/2019
1. Allowed, subject to just exceptions. REV.P. 72/2021 in LPA No.123/2019 REV.P. 79/2021, CM APPL.14690/2021 in LPA No.124/2019
2. We have heard Mr Ankur Chhibber, who appears on behalf of the review petitioners, briefly.
3. According to him, the review petitioner [i.e., Neeraj Kumar Sangwan, in LPA No.124/2019], committed only 12 mistakes and, therefore, 7 marks could not have been deducted. Similar grievance has been articulated qua LPA No.123/2019 and connected page 1 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:11.04.2022 18:06:05 the review petitioner i.e., Narender Kumar, in LPA No.123/2019. 3.1 It is Mr Chhibber's contention that, based on the circular dated 17.08.2010 [see page 86 of the case file], only one mark could have been deducted for every fifteen [15] mistakes.
4. The question, therefore, that arises here is: what is the meaning of the expression 'mistake' in the aforementioned circular? 4.1. We will hear Mr Chhiber further on this question on the next date.
5. List the matter on 22.07.2022.
RAJIV SHAKDHER, J SANJEEV NARULA, J APRIL 1, 2022/tr LPA No.123/2019 and connected page 2 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:11.04.2022 18:06:05