Himachal Pradesh High Court
Kuldeep Krishan Sood vs Punjab Tourism Development ... on 3 May, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CMP(M) No.1308/2016 Date of decision : 03.05.2017 Kuldeep Krishan Sood, through his Legal Heirs ... Petitioners Versus Punjab Tourism Development Corporation Limited ...Respondent Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice.
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1 No. For the Petitioners : Mr. Karan Nehra and Mr. Vinay Mehta, Advocates, vice Mr. Anuj Gupta, Advocate.
For the Respondent : Mr. Vijay Chaudhary, Advocate.
Sanjay Karol, Acting Chief Justice (Oral) For the reasons so explained, during the course of hearing, on the oral request of learned counsel for the applican t/review petitioner, words "and upon contacting came to know that the Counsel has also expired", are Whether reporters of Local Papers may be allowed to see the judgment?::: Downloaded on - 04/05/2017 23:59:53 :::HCHP
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directed to be deleted from the application. As prayed for, it shall not be part of the record.
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Registry is directed to make necessary corrections.
2. Further, having heard learned counsel for the parties as also perused the record, we are of the considered view that no case for interference is made out by the review petitioner in the present petition, as each day's delay, cannot be said to have been ex plained. The delay is of more than 1555 days.
3. Learned counsel further invites our attention to the stand taken by respondent, more specifically in the pleadings dated 23.7.1998 (page 162). We would not allow the review petitioner to venture into th e merits of the matter.
As such, in view of the principles laid down in Kamlesh Verma versus Mayawati and others, (2013) 8 SCC 320, present petition is dismissed, reserving liberty to the petitioner, as prayed for, ::: Downloaded on - 04/05/2017 23:59:53 :::HCHP ...3...
to agitate all issues, if so required and desired, in accordance with law, before appropriate fora as .
also with the respondent.
(Sanjay Karol), Acting Chief Justice.
(Sandeep Sharma),
May 3 , 2017 (K S) Judge.
r to
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