Supreme Court - Daily Orders
M/S. Band Box Pvt. Ltd. vs Estate Officer Punjab And Sind Bank on 14 July, 2015
Bench: J. Chelameswar, Kurian Joseph
CHAMBER MATTER SECTION XIV
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. 1476/2015 In C.A. No. 2878/2014
M/S. BAND BOX PVT. LTD. Petitioner(s)
VERSUS
ESTATE OFFICER PUNJAB AND SIND BANK AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing review petition and office
report)
Date : 14/07/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE KURIAN JOSEPH
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 merit in terms of the signed order.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.07.16 11:02:25 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO(s). 1476 OF 2015 IN CIVIL APPEAL NO(s). 2878 OF 2014 M/S. BAND BOX PVT. LTD. Petitioner(s) VERSUS ESTATE OFFICER PUNJAB AND SIND BANK AND ANR. Respondent(s) O R D E R There is a delay of 399 days in filing the present review petition. The explanation offered in the application for condonation of delay is neither satisfactory nor reasonable. The application for condonation of delay is, therefore, rejected.
Even otherwise we have gone through the review petition and the connected records. We do not find any merit therein. The review petition is, therefore, dismissed both on the ground of delay and merit.
......................J. (J. CHELAMESWAR) ......................J. (KURIAN JOSEPH) NEW DELHI JULY 14, 2015.