Balwinder Singh Ghuman vs Chairperson Of Dr Shanti Swaroop ...
2023 Latest Caselaw 1840 P&H

116     CM-570 & 571-CWP-2023 in/and RA-CW-10-2023 in
        CWP-14533-2019
BALWINDER SINGH GHUMAN V/S CHAIRPERSON OF DR.
SHANTI SWAROOP BHATNAGAR UNIVERSITY INSTITUTE OF
CHEM. ENGG. OF TECH. AND ORS.

Present:-         Mr. Jagdish Manchanda, Advocate, for the applicant.

                                 *******

CM-571-CWP-2023

Application is allowed as prayed for

Exemption sought is granted.

CM-570-CWP-2023

This is an application for condoning the delay of 36 days in

filing the review application.

For the reasons stated therein, the application is allowed. Delay

of 36 days in filing the review application is condoned.

RA-CW-10-2023

Learned counsel for the applicant has submitted that the copy of

Regulations produced on behalf of the University at the time of arguments

was an incorrect copy. A correct copy is Annexure P-23 is on record.

A perusal of Annexure P-23 derails the arguments raised.

No valid ground exists for review of the judgment dated

27.9.2022.

The application is totally mis-conceived and is dismissed.

(SUDHIR MITTAL) JUDGE 27.01.2023 Ramandeep Singh

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