State Of Haryana And Ors vs Kimti Lal
2024 Latest Caselaw 20060 P&H

Punjab-Haryana High Court

State Of Haryana And Ors vs Kimti Lal on 12 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:147267




CM-10762-C-2024 in/&                   -1-
RA-RS-46-2024 in
RSA-4057-2019

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


115                                            CM-10762-C-2024 in/&
                                               RA-RS-46-2024 in
                                               RSA-4057-2019
                                               Date of Decision :12.11.2024


State of Haryana and others                                       ...Appellants


                                 Versus

Kimti Lal                                                        ...Respondent


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Prabhjeet Singh Sullar, Advocate
             for the applicant-respondent.

             Mr. Ashish Yadav, Addl. A.G. Haryana

                   ***

Harsimran Singh Sethi, J. (Oral)

CM-10762-C-2024

The present application has been filed for condonation of delay

of 149 days in filing the present review application.

Keeping in view the averments made in the application, which

are duly supported by an affidavit, the application is allowed. Delay of 149

days in filing the present review application is condoned.

RA-RS-46-2024 in RSA-4057-2019

Present review petition has been filed for the review of order

dated 08.04.2024 passed by this Court.

I have heard learned counsel for the parties and have gone

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Neutral Citation No:=2024:PHHC:147267

CM-10762-C-2024 in/& -2- RA-RS-46-2024 in RSA-4057-2019

through the record.

On being asked to point out any incorrect fact stated in the

judgment dated 08.04.2024, learned counsel for the applicant-respondent has

not been able to point out any incorrect fact. The order has been passed on

merits giving detailed reasons for the conclusion arrived at.

In the absence of any incorrect fact being pointed out by learned

counsel for the applicant-respondent, which has been taken into account

while passing the order dated 08.04.2024, no ground is made out to review

the order dated 08.04.2024 passed by this Court and the present review

application is accordingly dismissed.

November 12, 2024                    (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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