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High CourtsSingle Bench(2025) 10 SHI CK 1326

Managing Director vs Tanuj Vir Singh Tomar

High Court Of Himachal Pradesh · Decided on 29 October 2025

HON’BLE JUDGES
Jyotsna Rewal Dua, J
RESULT
Dismissed
CASE NUMBER
Civil Miscellalneous Petition (M) No. 1751 Of 2025

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Judgment

11 paragraphs · 363 words

Jyotsna Rewal Dua, J

CMP No.24368/2025

For the reasons stated in the application, the same is allowed. Delay in re-filing the petition is condoned. Application to stand disposed of.

CMP(M) No. 1751/2025

Heard. Learned counsel for the respondent/non- applicant (writ petitioner) has no objection for condoning the delay in filing the review petition. Accordingly, in view of submissions made and also in the interest of justice, delay in filing the review petition is condoned. Application to stand disposed of.

Review Petition No. ________/2025

Be Registered.

Heard.

2.

Learned counsel for the review petitioner (writ respondent) asserts that the words ‘amount of Rs.4,86,798/-’ figuring in para-3 of the Tanuj Vir Singh T mar Vs. State of H.P. & Ors. CWP No. 1534/2025 decided on 07.03.2025 are a typographical error and he same is required to be corrected to Rs. 4,83,648, as mentioned in pa as-1 & 2 of the said decision

3.

Learned co nsel for the respondent (writ petitioner) submitted that Annexure P-2 dated 15.02.2018 (with the writ petition) ordering recovery f Rs.4,86,798/- was issued on the basis of order dated 12.12.2017 (Annexure P-1 in the writ petition); Under order dated 15.02.2018, recovery of an amount of Rs.4,86,798/- was ordered against the petitioner on the basis of order dated 12.12.2017. That in Gopal Singh Kanwar & Ors. Vs. State of H.P. & Ors. CWP No. 660/2018 decided a/w connected matters on 28.03.2023 (Annexure P-4 with the writ petition) the order dated 12.12.2017 (Annexure P-1 in the writ petition) had been quashed and set aside. This fact is otherwise apparent from the perusal of the said decision (Annexure P-4 with the writ petition). That the being the position, recovery of amount of Rs.4,86,798/- ordered by the review petitioner- HRTC (writ respondent) under Annexure P-2 dated 15.02.2018 had lost its efficacy. Accordingly, Tanuj Vir Singh Tomar2 was disposed of on 07.03.2025 with direction to the review petitioner (writ respondent) to refund the amount of Rs.4,86,798/-.

4.

No error apparent on the face of the record has been pointed out. Consequently, no case for review is made out. The review petition, therefore, fails and is dismissed. Pending miscellaneous application(s), if any, also to stand disposed of.