Punjab-Haryana High Court
Krishan Yadav Since Deceased, Thr. ... vs Shiv Charan And Ors on 18 September, 2017
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
110
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM No.9731-C of 2017 in/and
RA-RS No.64-C of 2017 in
RSA No.2591 of 2016
Date of decision: 18.09.2017
Krishan Yadav (deceased) through LRs
... Appellant
Vs.
Shiv Charan and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Mr. Anil Goel, Advocate
for the applicant-appellant.
******
RAMESHWAR SINGH MALIK, J. (ORAL)
CM-9731-C-2017 Applicant seeks recalling of the order dated 04.07.2017, whereby review application of the applicant was dismissed for non-prosecution.
After hearing learned counsel for the applicant, instant application is allowed, for the reasons stated therein. Order dated 04.07.2017, dismissing the review application for non-prosecution, is hereby recalled. Consequently, review application No.64-C of 2017 in RSA No.2591 of 2016 would stand restored to its original number.
CM stands disposed of.
RA-RS-64-C-2017 After hearing learned counsel for the review applicant, no error apparent on the record has been either pointed out or found in the order dated 1 of 2 ::: Downloaded on - 20-09-2017 01:26:20 ::: CM No.9731-C of 2017 in/and -2- RA-RS No.64-C of 2017 in RSA No.2591 of 2016 30.03.2017. In fact, learned counsel for the review applicant-appellant wants to re-argue the case under the garb of this review application, which is not permissible in law. No ground for interference in the review application has been made out and the same is hereby dismissed.
[ RAMESHWAR SINGH MALIK ]
18.09.2017 JUDGE
vishnu
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
2 of 2
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