Union Of India & Ors vs Hoshiar Singh & Ors
2024 Latest Caselaw 5733 P&H

Punjab-Haryana High Court

Union Of India & Ors vs Hoshiar Singh & Ors on 13 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                                        Neutral Citation No:=2024:PHHC:036021




                                                               2024:PHHC:036021

154           IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                                   CM-25455 to 57-CII-2014 and
                                                   RA-CR-239-CII-2014 in
                                                   FAO-426-1987
                                                   Date of Decision: 13.03.2024

UNION OF INDIA & ORS
                                                              .....Review Applicants
                                          Versus
HOSHIAR SINGH & ORS
                                                                    ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:      None for the parties.


RAJBIR SEHRAWAT, J. (ORAL)

CM-25456-CII-2014 This is an application for placing on record the earlier award dated 09.04.1983 as Annexure A-1.

For the reasons mentioned in the application, the same is allowed. Annexure A-1, award dated 09.04.1983 is taken on record. CM-25455-CII-2014 in/and RA-CR-239-CII-2014 There is no representation on behalf of either of the parties. Otherwise also, no ground to condone the delay of 556 days in filing the review application, as well as, to review the judgment dated 05.04.2013 is made out.

In view of the above, the application for condonation of delay, as well as, the review application are dismissed.

The pending miscellaneous application, if any, is also disposed of as such.

(RAJBIR SEHRAWAT) JUDGE 13.03.2024 sandeep Whether Speaking/Reasoned : Yes/No

Whether Reportable : Yes/No Neutral Citation No:=2024:PHHC:036021

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