Himachal Pradesh University & Ors vs Dr. Sanjeet Sharma

Sandeep Sharma, J

CMP.M No.261 of 2026

By way of instant application filed under Section 5 of the Limitation Act, prayer has been made on behalf of the applicants-petitioners for condonation of delay in filing the accompanying review petition.

Having carefully perused the averments contained in the application, which is duly supported by an affidavit, this Court is convinced and satisfied that delay in maintaining the accompanying petition is neither intentional nor deliberate, rather same has occurred on account of the circumstances, which were completely beyond the control of the applicant and as such, delay of 120 days in filing the reivew petition, which in my considered view has been sufficiently explained, is condoned. The petition be registered. The application stands disposed of.

Review Petition No.28 of 2026

By way of present Review Petition, prayer has been made on behalf of the petitioners to review the order/judgment dated 26.09.2025, passed by this Court in Execution Petition No.30 of 2025.

I have heard learned counsel for the petitioners and gone through the record of the case.

The grounds raised are nothing, but reiteration of the grounds urged in execution proceedings. The review jurisdiction is not meant to appreciate and re-appreciate the facts already considered and urged. The review petition cannot be equated with original hearing of the case and finality of the judgment cannot be questioned by opening the entire case. The submission made that the decision suffers from an error apparent on the face of the record cannot be accepted. The Hon'ble Supreme Court in M/s.Thungabhadra Industries Ltd. vs. The Government of Andhra Pradesh, AIR 1964 SC 1372, held:

"11. .....a review is by no means an appeal in disguise whereby an erroneous decision is reheard and corrected, but lies only for patent error. We do not consider that this furnishes a suitable occasion for dealing with this difference exhaustively or in any great detail, but it would suffice for us to say that where without any elaborate argument one could point to the error and say here is a substantial point of law which stares one in the face, and there could reasonably be no two opinions entertained about it, a clear case of error apparent on the face of the record would be made out " (P.1377)

In the case at hand grounds raised for reviewing of judgment are nothing, but reiteration of grounds already taken in execution proceedings. This Court sees no material irregularity manifest in the order, undermining its correctness or resulting into miscarriage of justice. Needless to say that review is not an appeal in disguise, entitling a party to be heard, simply because the party wants decision to be otherwise.

Consequently, in view of above, as well as principles laid down in the judgments rendered by Hon'ble Apex Court in Kunha Yammed and Others vs. State of Kerala and Another, (2000)6 SCC 359, Akhilesh Yadav Etc. vs. Vishwanath Chaturvedi, (2013)2 SCC 1, Kamlesh Verma vs. Mayawati & Ors, (2013)8 SCC 320 and N.Anantha Reddy vs. Anshu Kathuria and Others, 4 (2013)15 SCC 534, the present petition is dismissed. Pending applications, if any, are also disposed of.