_________________________________________________________________ vs Mohan Singh Guleria & Ors
2024 Latest Caselaw 13894 HP

Himachal Pradesh High Court

_________________________________________________________________ vs Mohan Singh Guleria & Ors on 16 September, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Review Petition No. 100 of 2024 Decided on: 16th September, 2024 _________________________________________________________________ Reserve Bank of India ....Petitioner

.

Versus

Mohan Singh Guleria & Ors. ...Respondents

_________________________________________________________________

Coram Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

____________________________________________________________ For the petitioner: Mr. Anup Rattan, Sr. Advocate with

Mr. Neeraj Sharma, Advocate.

For the respondents: Mr. T.S.Chauhan, Advocate for respondent No.1.

Mr. Arvind Sharma, Advocate, for respondents No. 2 and 3.

Jyotsna Rewal Dua, Judge

Heard learned Senior Counsel for the review

petitioner.

2. No error apparent in the judgment dated

29.07.2024 has been pointed out. The aforesaid decision is

self-explanatory. The judgment itself records that the review

petitioner had not put in appearance despite having been

Whether reporters of Local Papers may be allowed to see the judgment?

served. Learned Deputy Solicitor General of India had also

imparted the instructions as noticed in the judgment. No

case for review is made out. The petition is accordingly

.

dismissed.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua

Judge September 16, 2024 R.Atal