SPA/415/2014
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Uttarakhand High Court

SPA/415/2014 on 18 August, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

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                                 Review Application (MCC No. 63 of 2019)
                                 Delay Condonation Application (CLMA No. 982 of 2019)
                                 In
                                 SPA No. 415 of 2014
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ashish Naithani, J.

Mr. Sushil Chandra Vashistha, learned Standing Counsel for the State of Uttarakhand/appellant.

2. Mr. M.K. Ray, learned counsel for the respondents.

3. This Special Appeal was dismissed by the Coordinate Bench vide judgment dated 01.09.2017.

4. Today, the matter is listed on Review Application (MCC No. 63 of 2019).

5. For the reasons stated in the Delay Condonation Application, Delay Condonation Application (CLMA No. 982 of 2019) is allowed, and the delay in filing the review application is condoned.

6. We do not find any error apparent on the face of record, which may justify invocation of review jurisdiction. The Coordinate Bench had dismissed the Appeal, in view of the judgment rendered in Special Appeal No. 13 of 2015 and Special Appeal No. 235 of 2014. Thus, the review Application is dismissed.

(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) 18.08.2025 Shiksha