SPA/467/2022
2022 Latest Caselaw 4163 UK

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                                  SPA No.467 of 2022
                                  Shri Vipin Sanghi, C.J.
                                  Shri Ramesh Chandra Khulbe, J.

Mr. D.S. Patni, learned senior counsel assisted by Mr. Dharmendra Barthwal, learned counsel for the appellant. Mr. Alok Mahra, learned counsel for respondent no.1.

Mr. K.N. Joshi, learned Deputy Advocate General for the State/respondent nos. 2 and 5. Issue notice.

Learned counsel for the respondents appears and accept notice. There is a delay of 88 days in preferring the present appeal. The said delay has been occasioned on account of the fact that the appellant had preferred the review petition, which was also pending consideration before the learned Single Judge.

Learned counsel for the respondents, therefore, fairly do not oppose the application seeking condonation of delay. The same is allowed.

Delay stands condoned.

SPA No. 467 of 2022

Learned counsel for respondent no.1 states that the respondent would like to file a reply since the appellant has placed on record the documents, which were not forming part of the original writ record and were introduced only at the time of filing the review petition.

The respondents may file their response/counter affidavit within six

weeks.

Rejoinder affidavit be filed before the next date.

The operation of the impugned judgment shall remain stayed, till the next date of listing.

List this case on 20.04.2023.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 23.12.2022 BS/SK