The Chief Adiminstrator, Hsvp ... vs Col. Narender Singh Yadav And Anr
2023 Latest Caselaw 5784 P&H

2023:PHHC:061188

106 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CR No.2621 of 2023 (O&M)
Date of Decision: 29.04.2023

The Chief Administrator, Haryana Sehri Vikas Pradhikaran and others

heeee Petitioners
Versus

Col. Narender Singh Yadav and another
beveaees Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. Arvind Seth, Advocate, for the petitioners.

RAJBIR SEHRAWAT, J. (QRAL)

This is a petition filed under Article 227 of the Constitution of India praying for setting aside the impugned judgment/order dated 26.04.2022 (Annexure P-4) passed by the Additional District Judge, Gurugram, vide which, the application filed by the petitioner No.4 for condonation of delay along with appeal has been dismissed.

It is obvious that the order passed in the year 2015 is being challenged in the year 2023, without there being any substantial reasons disclosed for this huge delay. This Court does not find any ground to

exercise its power under Article 227 of the Constitution of India.

Dismissed.

(RAJBIR SEHRAWAT) JUDGE 29.04.2023 sandeep Whether Speaking/Reasoned_ : Yes/No

SANDEEP GROVER Whether Reportable : Yes/No

2023.04.29 12:21 | attest to the accuracy and integrity of this order/judgment.