Delhi High Court - Orders
Dr. R. S. Gupta vs Govt. Of Nctd & Ors on 3 November, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 207/2020
DR. R. S. GUPTA ..... Appellant
Through: None
versus
GOVT. OF NCTD & ORS. ...... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 03.11.2020 Present matter has been listed in pursuance to an Office Note. The relevant portion of the Office Note reads as under:-
"Reference order dated 06.10.2020 passed in this case by the Hon'ble Division Bench comprising Hon'ble Mr. Justice Manmohan and Hon'ble Mr. Justice Sanjeev Narula of this Court passed following orders:-
"Review Petition No.150/2020 xxxx xxxx xxxx xxxx xxxx xxxx xxxx xxxx xxxx xxxx xxxx xxxx xxxx xxxx xxxx xxxx It is further submitted that, inadvertently due to typographical error of dated September 06, 2020 is wrongly Typed instead of October 06, 2020.
In view of the above, the case may be placed before higher authorities for appropriate orders regarding listing the above noted case before Hon'ble Court for clarification/correction. Keeping in view the aforesaid Note, the order dated 06th October, 2020 shall now read as under:-
* IN THE HIGH COURT OF DELHI AT NEW DELHI + LPA 207/2020 DR. R. S. GUPTA ..... Appellant Through: Appellant in person. versus GOVT. OF NCTD & ORS. ...... Respondents Through: Mr. Gautam Narayan, ASC (GNCTD) with Ms. Dacchita Shahi, Advocate for R-1 to R-5.
Mr. Parvinder Chauhan, Adv. For R-9.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE SANJEEV NARULA ORDER % 06.10.2020 Review Petition No.150/2020 The petition has been listed before this Bench by the Registry in view of the urgency expressed therein. The same has been heard by way of video conferencing.
Present review petition has been filed challenging the judgment and order dated 31st August, 2020 in LPA No.207/2020.
Petitioner/Appellant, who appears in person, submits that the impugned judgment challenged in LPA 207/2020 was reserved on 23rd September 2019 by the learned Single Judge and subsequently pronounced on 12th May, 2020 after 232 days (approximately 8 months) without mentioning the cause of apparent delay.
We are of the view that though the aforesaid fact was within the knowledge of the petitioner/appellant at the time of filing of the present appeal, yet no ground to the said effect was taken in the appeal.
In any event, no ground for review is made out. Accordingly, the present review petition is dismissed.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J OCTOBER 06, 2020 KA Accordingly, the Office Note stands disposed of.
MANMOHAN, J SANJEEV NARULA, J NOVEMBER 03, 2020