Tarsem Lal vs Punjab State Electronics Development ...
2024 Latest Caselaw 7822 P&H

Punjab-Haryana High Court

Tarsem Lal vs Punjab State Electronics Development ... on 15 April, 2024

Bench: G.S. Sandhawalia, Vikas Suri

                               Neutral Citation No:=2024:PHHC:049965-DB



                                            Neutral Citation No. 2024:PHHC:049965-DB

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

(103)                                              RA-LP-14-2022 (O&M)
                                                   in LPA-1759-2014
                                                   Decided on : 15.04.2024

Tarsem Lal

                                                ......Review Applicant/Appellant(s)
                                          Versus

Punjab State Electronics Development and Production Corporation Limited
and others

                                                                 ......Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA,
        ACTING CHIEF JUSTICE
        HON'BLE MR.JUSTICE VIKAS SURI

Present:     Mr. Ashok Sharma Nabhewala, Advocate and
             Ms. Gauri Sharma, Advocate
             for the review applicant/appellant (s).

                *****

G.S. Sandhawalia, Acting Chief Justice (Oral)

1. The present review application which is barred by 29 days has

been filed against the order dated 02.06.2022, whereby Mr. Nabhewala has

sought to aruge the case afresh on merits, though he was not the counsel at that

time. The matter was argued by the appellant, who had put in appearance in

person. Another application has also been filed for placing on record written

submissions on behalf of the applicant/appellant alongwith one judgment

passed by a learned Single Judge on 13.12.2017.

2. We are of the considered opinion that the review application does

not met the parameters which are required for the decision making and there is

no error apparent on the face of the record. Thus, the question to allow the

written submissions to be placed on record in the matter which has already

been decided does not arise.

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Neutral Citation No:=2024:PHHC:049965-DB

3. Resultantly, review application alongwith all other civil

miscellaneous applications stand dismissed.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(VIKAS SURI) 15.04.2024 JUDGE Naveen

Whether speaking/reasoned : Yes Whether Reportable : No

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