Union Of India vs Khushi Ram (Since Deceased) Thr Lrs And ...
2024 Latest Caselaw 20847 P&H

Punjab-Haryana High Court

Union Of India vs Khushi Ram (Since Deceased) Thr Lrs And ... on 22 November, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                       Neutral Citation No:=2024:PHHC:155156




CM-16608-16609-CII-2024 in/and                                           -1-
RA-CR-118-2024 in
CR-1584-2021


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

114                                    CM-16608-16609-CII-2024 in/and
                                       RA-CR-118-2024 in
                                       CR-1584-2021
                                       Date of Decision : 22.11.2024

Union of India                                                     ......Petitioner

                                                       Versus

Khushi Ram since deceased                                        ......Respondents
through his LRs & ors.

CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL.

Present :    Mr. Rakesh Gupta, Advocate.
             for the review applicant-respondent No.1.

             Mr. Arun Gosain, Senior Panel Counsel
             for the petitioner/non-applicant-UOI.

ANIL KSHETARPAL, J. (Oral)

CM-16608-CII-2024

For the reasons mentioned in the application, which is supported

by an affidavit, the same is allowed. Delay of 424 days in filing the review

application is condoned.

CM-16609-CII-2024

For the reasons mentioned in the application, which is supported

by an affidavit, the same is allowed. Delay of 71 days in refiling the review

application is condoned.

RA-CR-118-2024

Heard learned counsel representing the parties.

Learned counsel representing the applicant (respondent) in the

civil revision submits that the Coordinate Bench of this Court has formed a

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Neutral Citation No:=2024:PHHC:155156

CM-16608-16609-CII-2024 in/and -2- RA-CR-118-2024 in CR-1584-2021

different opinion.

This Court has considered the submission. It is evident that while

deciding the revision petition, this Court has relied upon the judgment of

Hon'ble the Supreme Court in Central Government of India Vs. Raj Devi @

Raj Kumari bearing CA-46231-2021. There is no change in the opinion

formed by the Hon'ble Supreme Court in Raj Devi's case.

Hence, no ground is made out to review the judgment dated

02.03.2023.

Dismissed.

22.11.2024                                       (ANIL KSHETARPAL)
monika                                                  JUDGE

              Whether speaking/reasoned                Yes/No
              Whether Reportable                       Yes/No




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