Shridhar Sharma vs Mukesh Thakur

Mansoor Ahmad Mir, C.J.(Oral)—CMP(M) No. 126/2016.

This application has been filed for condonation of delay in filing the present Review Petition. We have gone through the application. We are of the considered view that the applicant has carved out sufficient cause to condone the delay. Accordingly, the application is granted and the delay in filing the present Review petition is condoned. The application is disposed of.

Review Petition No. 23 of 2016.

The Review petition is taken for disposal today itself.

Petitioner, by the medium of this Review Petition, is seeking review of the judgment dated 5.11.2015 made by this Court in LPA No. 198 of 2014, titled Shridhar Sharma v. Mukesh Thakur and others. The learned counsel for the petitioner was not able to show what is the error apparent on the face of the record and also how the judgment made by this Court is illegal. However, the Review Petition is not in tune with the law laid down by this Court and the apex Court. The learned counsel for the petitioner is not able to carve out a case for review in terms of Section 114 read with Order 47 of the Code of Civil Procedure.

It is apt to record herein that this Court has already laid down the parameters in the judgments rendered in Review Petition No. 56 of 2014, titled as Ranjeet Khanna v. Chiragu Deen and another, decided on 8th August, 2014 and Review Petition No. 65 of 2015, titled as Union of India & others v. Paras Ram, decided on 25th June, 2015.

No case for review is made out. The Review petition is accordingly dismissed, along with pending applications, if any.