Supreme Court - Daily Orders
M. Venkateswarlu vs The Andhra Pradesh State Road Transport ... on 20 February, 2019
Bench: Uday Umesh Lalit, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P.(C) No.389/2019 in C.A. No.3495/2017
M. VENKATESWARLU Petitioner(s)
VERSUS
THE ANDHRA PRADESH STATE ROAD
TRANSPORT CORPORATION & ORS. Respondent(s)
O R D E R
Delay of 681 days in filing the instant review petition is not satisfactorily explained at all. Even then we have gone through the contents of the review petition.
The judgment dated 23.02.2017 passed by this Court considered the issues in question and then allowed the appeals with certain directions contained therein. The grounds raised in the review petition do not make out any error apparent on record to justify interference in the matter.
We, therefore, dismiss this review petition on delay as well as on merits.
.................................J. [UDAY UMESH LALIT] Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.02.21 .................................J. 17:20:25 IST Reason: [ASHOK BHUSHAN] NEW DELHI;
FEBRUARY 20, 2019
ITEM NO.1001 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No.389/2019 in C.A. No.3495/2017 (Arising out of impugned final judgment and order dated 23-02-2017 in C.A. No.3495/2017 passed by the Supreme Court Of India) M. VENKATESWARLU Petitioner(s) VERSUS THE ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION & ORS. Respondent(s) (FOR ADMISSION; and, IA No.21244/2019 – FOR CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 20-02-2019 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed on the ground of delay as well as on merits, in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
(Signed Order is placed on the File)