Supreme Court - Daily Orders
M. Nalini vs State Of Tamil Nadu . on 24 September, 2014
Bench: H.L. Dattu, Kurian Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C.)NO. 1952 OF 2014
IN
SPECIAL LEAVE PETITION (C.) NO.34117 OF 2010
M. NALINI PETITIONER(S)
VERSUS
STATE OF TAMIL NADU AND ORS. RESPONDENT(S)
O R D E R
Application for grant of personal hearing is rejected. There is a delay of 404 days in filing the Review Petition which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, therefore, dismissed both on the ground of delay as well as on merits.
.....................J. (H.L. DATTU) .....................J. (KURIAN JOSEPH) NEW DELHI;
SEPTEMBER 24, 2014 Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.09.25 12:14:57 IST Reason: CHAMBER MATTER SECTION XII 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. 1952/2014 IN SLP(C) No. 34117/2010 M. NALINI Petitioner(s) VERSUS STATE OF TAMIL NADU AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing review petition and oral hearing and office report) Date : 24/09/2014 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE KURIAN JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R Application for grant of personal hearing is rejected.
The Review Petition is dismissed on the ground of delay as well as on merits, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)