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Judgment
Ravi Malimath, J
CMP(M) No.1866 of 2019
There is a delay of 136 days in filing the civil revision. In the earlier round of litigation, by the order dated 25.09.2019 passed in CWP No.9505 of
2014, the learned Single Judge, while disposing off the writ petition, has held that the time spent by the petitioner in prosecuting the writ petition be
excluded while calculating limitation. There is no objection filed by the respondents.
On considering the reasons assigned, we are of the considered view that the same constitutes a sufficient cause to condone the delay in filing the
revision. Hence, the application is allowed. The delay in filing the civil revision is condoned. Application is disposed off.
Civil Revision No.30 of 2021
Heard learned counsels.
The prayer of the petitioner is to quash the impugned order dated 31st July, 2014. Learned Senior Additional Advocate General has no objection to
the same. Hence, the prayer, request and submissions of petitioner’s counsel are accepted.
In view of the submissions made, the aforesaid impugned order dated 31st July, 2014, passed by the learned H.P. Tax Tribunal, Dharamshala,
Camp at Shimla, in Appeal No.28/2012, is quashed. Consequently, in view of the quashing of the said impugned order, none of the other prayer
survives for consideration. The civil revision is disposed off accordingly.