Supreme Court - Daily Orders
Suresh Chand Upadhya vs Union Of India . on 6 March, 2014
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CHAMBER MATTER SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NOS. 403-404 OF 2014 IN
SLP (C) NOS. 4010-4011 OF 2013
SURESH CHAND UPADHYA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for c/delay in filing review petition and office report)
Date: 06/03/2014 These Petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petitions are dismissed both on the ground of delay as well as on merits.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar | [ Signed order is placed on the file ] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NOS.403-404 OF 2014 IN SPECIAL LEAVE PETITION (C) NOS. 4010-4011 OF 2013 |SURESH CHAND UPADHYA |.. PETITIONER(S) | VERSUS |UNION OF INDIA & ORS. |.. RESPONDENT(S) | O R D E R There is delay of 314 days in filing the review petitions, which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, therefore, dismissed both on the ground of delay as well as on merits.
...................J. (H.L. DATTU) .......................J. (CHANDRAMAULI KR. PRASAD) New Delhi, March 06, 2014.