SHYAMA DEVI Vs. HPSEB AND ANOTHER

JUDGEMENT

(1.) Cmp(M) No.766 of 2016:

(2.) Taken on Board. Issue notice. Mr.Vivek Sharma, Advocate, waives notice for the respondents.

(3.) By the medium of Review Petition, the petitioner has sought review of the judgment and order dated 6th October 2015, made by this Court in CWP No. 9094 of 2013 and other connected matters, on the grounds taken in the memo of the review petitions.