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Satyapal Singh vs Uttar Pradesh Vitt Nigam on 6 July, 2021

Bench: Uday Umesh Lalit, D.Y. Chandrachud

                                                            1

                                         IN THE SUPREME COURT OF INDIA
                                             INHERENT JURISDICTION
                                   REVIEW PETITION (CIVIL) D.No.23076 of 2020
                                                            IN
                                SPECIAL LEAVE PETITION (CIVIL) NO 30108/2018

     SATYAPAL SINGH & ANR.                                                        Petitioner(s)

                                      VERSUS
     UTTAR PRADESH VITT NIGAM & ORS.                                              Respondent(s)

                                                      O R D E R

There is delay of 705 days in preferring the instant Review Petition. The explanation offered in the application seeking condonation of delay is not satisfactory at all.

Even then we have considered the merits of the matter.

The decision of the High Court dismissing Second Appeal after holding that the findings recorded by the Courts below were pure findings of fact, was affirmed by this Court and the Special Leave Petition arising therefrom was dismissed.

We have gone through the contents of the Review Petition and do not find any error apparent on record to justify interference in review jurisdiction.

This Review Petition is, therefore, dismissed on the ground of delay as well as on merits.

……………………………..J. [Uday Umesh Lalit] ……………………………..J. Signature Not Verified [D.Y. Chandrachud] Digitally signed by Indu Marwah New Delhi;

6th July, 2021.

ITEM NO.1001                                          SECTION XI

                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). 23076/2020     in SLP(C) No.
30108/2018

SATYAPAL SINGH & ANR.                                 Petitioner(s)

                                  VERSUS

UTTAR PRADESH VITT NIGAM & ORS.                       Respondent(s)

(IA No. 108736/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 06-07-2021 This matter was circulated oday.

CORAM :

HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE DR. JUSTICE D.Y. CHANDRACHUD By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed on the ground of delay as well as on merits in terms of the signed order.

Pending applications, if any, shall stand disposed of.

(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE)