Supreme Court - Daily Orders
State Of U P vs Samar Jeet Singh on 19 March, 2015
Author: Chief Justice
Bench: Chief Justice, Anil R. Dave
CHAMBER-4 SECTION XI
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. 3045/2014 In SLP(C) No. 3778/2007
STATE OF U P AND ORS Petitioner(s)
VERSUS
SAMAR JEET SINGH AND ORS Respondent(s)
(With appln. (s) for c/delay in filing review petition and
office report)
Date : 19/03/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ANIL R. DAVE
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.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.03.20 17:47:41 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.3045 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.3778 OF 2007 STATE OF UTTAR PRADESH & ORS. ..PETITIONER(S) VERSUS SAMAR JEET SINGH & ORS. ..RESPONDENT(S) O R D E R There is a delay of 1680 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.
.............CJI.
(H.L. DATTU) ...............J. (ANIL R. DAVE) NEW DELHI, MARCH 19, 2015.