Supreme Court - Daily Orders
A. Francis vs Management Of Metropolitan Transport ... on 30 March, 2016
Bench: Jagdish Singh Khehar, Ranjan Gogoi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 1661 OF 2016
IN
CIVIL APPEAL NO. 7692 OF 2014
A. Francis … Petitioner
versus
Management of Metropolitan Transport
Corporation Ltd., Tamil Nadu … Respondent
O R D E R
There is an inordinate delay of 517 days in filing the instant petition, for which no satisfactory explanation has been offered by the petitioner.
Thus, though the present petition is liable to be dismissed on the ground of delay itself, yet we have carefully gone through the review petition and the papers connected therewith. We are satisfied that no case for review of this Court’s judgment dated 13.8.2014 in Civil Appeal No. 7692 of 2014 (arising out of SLP (C) No. 5396 of 2013) has been made out.
The review petition is, accordingly, dismissed on the ground of delay as well as on merits.
.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (Ranjan Gogoi) New Delhi;
March 30, 2016.
Signature Not VerifiedDigitally signed by PARVEEN KUMAR Date: 2016.03.31 16:25:08 IST Reason:
CHAMBER MATTER SECTION XII
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. 1661/2016 In C.A. No. 7692/2014 A. FRANCIS Petitioner(s) VERSUS MANAGEMENT OF METROPOLITAN TRANSPORT CORPORATION LTD. TAMIL NADU Respondent(s) (with appln. (s) for c/delay in filing review petition and exemption from filing c/c of the impugned order and office report) Date : 30/03/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE RANJAN GOGOI 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.
(Renuka Sadana) (Parveen Kumar) Court Master AR-cum-PS
[signed order is placed on the file]