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Sham Kumar vs Ram Shakti Deceased Through Lrs Satish Kumar And Another

High Court Of Himachal Pradesh · Decided on 3 November 2023 · Citation: (2023) 11 SHI CK 0037

HON’BLE JUDGES
M.S. Ramachandra Rao, CJ
RESULT
Dismissed
CASE NUMBER
Civil Review No. 111 Of 2023
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Judgment

6 paragraphs · 162 words

M.S. Ramachandra Rao, CJ

1.

This Review petition is filed seeking review of order dt.21.07.2023 passed in Civil Revision no.70 of 2009. Learned counsel for the Review petitioner contends that only two months’ time has been granted to the Review petitioner to vacate the subject premises by this Court in its order dt.21.07.2023 by directing eviction, and that more time is required by the Review petitioner to arrange his affairs.

2.

It is not in dispute that the Review petitioner had enjoyed the premises for more than 20 years and original landlord Ram Shakti had even died during the pendency of eviction proceedings waiting for the Revision to be decided.

3.

I do not find any error apparent on the face of record warranting any modification in the order passed by this Court on 21.07.2023, having regard to the circumstances mentioned above.

4.

Accordingly, the Review petition fails and the same is dismissed accordingly.

5.

All pending applications stand disposed of accordingly.