Supreme Court - Daily Orders
Varun Gumber vs Union Territory Chandigarh on 9 November, 2022
Bench: Sanjay Kishan Kaul, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) Diary No(s). 5195/2022
IN
SPECIAL LEAVE PETITION (CIVIL) No.26642/2017
VARUN GUMBER Petitioner(s)
VERSUS
UNION TERRITORY CHANDIGARH & ORS. Respondent(s)
O R D E R
Application for listing review petition in open Court is rejected.
There is a delay of 1586 days in filing the review petition for which no sufficient cause has been shown by learned counsel for the petitioner.
Even otherwise on merits also, we are of the view that the order of which review has been sought does not suffer from any error apparent on the face of Signature Not Verified the record warranting its reconsideration. Digitally signed by ASHA SUNDRIYAL Date: 2022.11.09 17:25:40 IST Reason: Therefore, the review petition is dismissed both 1 on the ground of delay as well as on merits.
Pending applications stand disposed of.
……………………………………………….J. [SANJAY KISHAN KAUL] ……………………………………………….J. [DINESH MAHESHWARI] New Delhi;
09th November, 2022.
2 ITEM NO.1001 SECTION IV-B
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). 5195/2022 in SLP(C) No.
26642/2017
VARUN GUMBER Petitioner(s)
VERSUS
UNION TERRITORY CHANDIGARH & ORS. Respondent(s)
(IA No. 24632/2022 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT IA No. 24623/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 152184/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 48554/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 09-11-2022 These matters were circulated today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE DINESH MAHESHWARI By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed both on the ground of delay as well as on merits.
Pending applications stand disposed of.
(RASHMI DHYANI PANT) (POONAM VAID) COURT MASTER COURT MASTER
(signed order is placed on the file) 3