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Supreme Court - Daily Orders

V R Subramanian vs Cambridge Foundation School on 27 January, 2022

Bench: Uday Umesh Lalit, A.M. Khanwilkar

                                                           1

                                      IN THE SUPREME COURT OF INDIA
                                          INHERENT JURISDICTION
                                 REVIEW PETITION (CIVIL) NO. D.No.31253 of 2021

                                                    IN
                             SPECIAL LEAVE PETITION (CIVIL) NOS.9152-9153 of 2016

     V.R. SUBRAMANIAN                                                         …Petitioner

                                                        versus
     CAMBRIDGE FOUNDATION SCHOOL & ORS.                                       …Respondents

                                                     O R D E R

There is delay of 2054 days in preferring the instant review petitions. The explanation offered in the application seeking condonation of delay is far from being satisfactory.

We, therefore, refuse to condone this inordinate delay. Consequently, the review petitions are dismissed on the ground of limitation.

…………………………J. [Uday Umesh Lalit] …………………………J. [A.M. Khanwilkar] New Delhi;

January 27, 2022.

Signature Not Verified Digitally signed by Indu Marwah Date: 2022.02.02 12:08:55 IST Reason: 2
ITEM NO.1001                                          SECTION XIV

                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). 31253/2021 in SLP(C) Nos. 9152-9153/2016 V R SUBRAMANIAN Petitioner(s) VERSUS CAMBRIDGE FOUNDATION SCHOOL & ORS. Respondent(s) (IA No. 165395/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION & IA No. 165394/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 27-01-2022 These matters were circulated today.

CORAM :

HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE A.M. KHANWILKAR By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed on the ground of limitation in terms of the signed order.
(INDU MARWAH) (RAM SUBHAG SINGH) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE)