NAND LAL SON OF AMAR SINGH Vs. HP STATE CIVIL SUPPLIES CORPORATION LTD

JUDGEMENT

(1.) THE review petitioner has come up in review. According to the petitioner, the stand taken in the reply is not factually correct. Reference is invited for Annexure A-9. In Paragraph 3 of the judgment dated 26.10.2010 in CWP(T) No. 4039 of 2008, we have held as follows:-

(2.) THEREFORE, this review petition was unnecessary. In the event of the petitioner pointing out any dispute with regard to the factual position, certainly the first respondent has to consider the same within the stipulated time of four months.