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Judgment
L. Narayana Swamy, CJ
CMP(M) No. 463 of 2020
By way of this application, the applicant/petitioner sought condonation of 100 days' delay, which has crept-in in filing the Review Petition.
Heard. We have gone through the limitation petition and the review petition. We are of the considered view that the applicant/petitioner has carved out sufficient cause to condone the delay in filing the review petition. Thus, the application is allowed and the delay in filing the review petition is condoned. The application is disposed of.
The Review Petition is taken on Board. Registry to diarize same.
The review petitioner has sought review of the judgment dated 25.11.2019, passed by this Court in CWP No. 3035 of 2019, titled as Sunita Devi versus the Himachal Pradesh Staff Selection Commission & others.
We have examined the review petition. There is no error apparent on the face of the record. Accordingly, the review petition is dismissed. However, liberty is reserved to the petitioner to initiate separate proceedings, if he is still aggrieved by the aforesaid judgment.