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Supreme Court - Daily Orders

Bhimsen Gochhayat vs Regional Manager Bank Of India on 2 April, 2019

Author: Chief Justice

Bench: Chief Justice, R. Banumathi

                                      IN THE SUPREME COURT OF INDIA

                                           INHERENT JURISDICTION

                           REVIEW PETITION (C) D. No(s). 45445 OF 2018
                                                  IN
                          SPECIAL LEAVE PETITION (C) No. 36054 OF 2010


                         BHIMSEN GOCHHAYAT                                PETITIONER(S)

                                          VERSUS

                         REGIONAL MANAGER BANK OF INDIA & ORS.            RESPONDENT(S)

                                                    O R D E R

Permission to file Review Petition as Petitioner-in-Person is granted.

Despite the fact that there is inordinate delay of 2883 days in filing the review petition for which no satisfactory explanation has been furnished, we have gone through the review petition on merits. In our opinion, no case for review of Order dated 13.12.2010 is made out.

The review petition is, accordingly, dismissed on the ground of delay as well as on merits.

..…................CJI.

(RANJAN GOGOI) …...…................J. (R. BANUMATHI) NEW DELHI, Signature Not Verified APRIL 2, 2019 Digitally signed by DEEPAK SINGH Date: 2019.04.03 17:35:48 IST Reason: ITEM NO.1008 SECTION XI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No(s). 45445/2018 (Arising out of impugned final judgment and order dated 13-12-2010 in SLP(C) No. No. 36054/2010 passed by the Supreme Court Of India) BHIMSEN GOCHHAYAT Petitioner(s) VERSUS REGIONAL MANAGER BANK OF INDIA & ORS. Respondent(s) (IA 175827/2018-APPLICATION FOR PERMISSION TO FILE R.P. and IA 175828/2018-CONDONATION OF DELAY IN FILING R.P.) Date : 02-04-2019 This petition was circulated today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R. BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R Permission to file Review Petition as Petitioner-in-Person is granted.
In terms of the signed order, the Review Petition is dismissed on the ground of delay as well as on merits. Pending applications, if any, stand disposed of.




(SUSHIL KUMAR RAKHEJA)                          (ANAND PRAKASH)
   AR CUM PS                                     BRANCH OFFICER
(Signed order is placed on the file.)