JUDGEMENT
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(1.)Regardless of the delay of 974 days in filing the accompanying Review Application, we have heard learned counsel for the parties on merits at a considerable length as counsel for the non-applicant-respondent is also present.
(2.)The Review Application seeks to recall the order dated 06.05.2013 whereby the letters patent appeal preferred by the State of Haryana against the order dated 23.01.2012 of the learned Single Judge was disposed of in agreed terms holding that since the correctness of Division Bench judgment in Devinder Singh Malik's case, which was relied upon by the learned Single Judge for accepting the claim of the respondent, was sub-judice before the Hon'ble Supreme Court as Special Leave Petition was pending, both the parties shall abide by the final outcome of that decision, namely, even if no separate SLP is preferred, the final decision in Devinder Singh Malik's case shall be binding on the parties in this case.
(3.)In Devinder Singh Malik's case, SLP has been dismissed by the Supreme Court though leaving the question of law open.
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