Punjab-Haryana High Court
Jaspal Singh And Ors vs State Of Punjab And Anr on 11 December, 2014
R.A. No.402 of 2014(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.M. No.12637 of 2014 in/and
R.A. No.402 of 2014 in
C.W.P. No.23441 of 2013
Date of Decision : 11.12.2014
Jaspal Singh
...... Petitioner
Versus
The State of Punjab and another
...... Respondents
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
***
Present : Mr. Dilbagh Singh, Advocate
for the applicant-petitioner.
Mr. Deepak Garg, A.A.G., Punjab.
***
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
AJAY TEWARI, J. (Oral)
C.M. No.12637 of 2014
This is an application for condonation of delay of 251 days in filing the review application on the ground that the applicant was suffering from cancer during the pendency of the case and that is why the delay has occurred.
Reply filed by way of counter affidavit of Bhalinder Singh Parmar, Under Secretary, General Coordination on behalf of respondents No.1 and 2 is taken on record. Copy has been supplied. In the said reply ASHISH the aforesaid facts have not been controverted. 2014.12.16 14:23 I attest to the accuracy and authenticity of this document Chandigarh R.A. No.402 of 2014(O&M) -2-
In the circumstances, I see no reason to deny the prayer for condonation of delay. Consequently, the delay is condoned. R.A. No.402 of 2014
This review application has been filed for reviewing/modification of the order dated 25.10.2013 passed by this Court.
Learned counsel for the applicant-petitioner has argued that the present petition was decided in the light of the decision of this Court in CWP No.20986 of 2012 titled as Balwant Singh vs. State of Punjab and others, decided on 30.07.2013. In that case subsequently review application bearing R.A. No.459 of 2013 was filed claiming the same relief viz., unconditional grant of interest and that review was allowed.
From the perusal of the record I find this to be correct. Learned Assistant Advocate General has also accepted these factual assertions.
In the circumstances, the review application is allowed in the same terms as in R.A. No.459 of 2013 and it is directed that unconditional interest be paid for the delayed period at the same rate as in that case.
( AJAY TEWARI )
December 11, 2014 JUDGE
ashish
ASHISH
2014.12.16 14:23
I attest to the accuracy and
authenticity of this document
Chandigarh