REGENT COMPUTRONICS PVT. LTD.

BHIM SEN SHARMA Appellant

V/S

H.P. UNIVERSITY Respondents

Referred Judgements :-

LINDSAY PETROLEUM CO. VS. HURD [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
S VS. TIMUDU ORAM [REFERRED TO]
SRINIVASA BHAT VS. A SARVOTHAMA KINI [REFERRED TO]
BHAKRA BEAS MANAGEMENT BOARD VS. KRISHAN KUMAR VIJ [REFERRED TO]
DELHI ADMINISTRATION VS. KAUSHILYA THAKUR [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated 3.8.2009, made by the learned Single Judge of this Court in CWP(T) No. 4740 of 2008 titled Bhim Sen Sharma, versus Himachal Pradesh University and another, whereby the writ petition filed by the petitioner/appellant herein came to be dismissed for short "the impugned judgment", on the grounds taken in the memo of appeal.

(2.) We have examined the writ petition and the documents annexed therewith. We are of the considered view that the petitioner/appellant has not explained the delay and is caught by delay and laches.

(3.) The delay takes away the settings of law. A person who does not seek relief within time, his petition has to be dismissed only on the grounds of delay and laches otherwise it would amount to gross misuse of jurisdiction and disturb the settled position.

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BHIM SEN SHARMA Vs. H.P. UNIVERSITY

Referred Judgements :-

JUDGEMENT

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