Supreme Court - Daily Orders
Balbir Singh (Dead) Thr. Its Lr vs State Of Punjab And Others on 12 February, 2015
Bench: Jagdish Singh Khehar, M.Y. Eqbal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 127 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO. 35021 OF 2012
Balbir Singh (Dead) through L.R. … Petitioner
versus
State of Punjab & Ors. … Respondents
O R D E R
Smt. Sarabjit Kaur, wife of the deceased petitioner, who is stated to be his sole Legal Representative, has filed an application for permission to file the review petition.
Permission granted.
She has also sought substitution in the instant petition and has filed an application therefor for condonation of 431 days’ delay in filing the substitution application. Delay in filing the application for substitution is condoned. Substitution is allowed.
That apart, there is delay of 641 days in filing the instant petition for review of this Court’s order dated 22.2.2013, whereby the special leave petition mentioned above, was dismissed after hearing at length the learned counsel appearing for the petitioner. There is no justification for condonation of such a huge delay.
Otherwise also, having carefully gone through the review petition and the papers connected therewith, we are satisfied that no case for review has been made out.
The review petition is, accordingly, dismissed on the ground of delay as well as on merits.
.………………..……………….…....…J. (Jagdish Singh Khehar) Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.02.16 17:23:49 IST Reason: ………………...…………………….…J. (M.Y. Eqbal) New Delhi;
February 12, 2015.
CHAMBER MATTER SECTION IVB
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.127/2015 In SLP(C) No.35021/2012 BALBIR SINGH (DEAD) THR. LR. Petitioner(s) VERSUS STATE OF PUNJAB AND OTHERS Respondent(s) (With appln.(s) for permission to file review petition and c/delay in filing review petition and c/delay in filing substitution appln. and substitution and office report) Date : 12/02/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE M.Y. EQBAL By Circulation UPON perusing papers the Court made the following O R D E R Permission granted.
Delay in filing the application for substitution is condoned. Substitution is allowed.
The review petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
(SATISH KUMAR YADAV) (RENU DIWAN) COURT MASTER COURT MASTER
(Signed order is placed on the file)