Supreme Court - Daily Orders
Bhupendra Singh vs State Of Himachal Pradesh on 29 October, 2015
Bench: Anil R. Dave, Dipak Misra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.3244 OF 2015
IN
CIVIL APPEAL NO.8040 OF 2013
@ CIVIL APPEAL NOS.8039-8040 OF 2013
BHUPENDRA SINGH ... PETITIONER(S)
VS.
STATE OF HIMACHAL PRADESH & ANR ... RESPONDENT(S)
O R D E R
Upon perusal of the papers of the review petition, we have noticed that there is a huge delay of 710 days in filing the review petition. We are not inclined to condone the same.
Even on merits, we are convinced that the order dated 11th September, 2013, of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
..............J. [ANIL R. DAVE] ..............J. [DIPAK MISRA] Signature Not Verified Digitally signed by New Delhi;
Sarita PurohitDate: 2015.11.07 29th October, 2015. 11:41:16 IST Reason:
CHAMBER MATTER COURT NO.3 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.3244/2015 In C.A.No.8040/2013 @ C.A.Nos.8039-8040/2013 BHUPENDRA SINGH Petitioner(s) VERSUS STATE OF HIMACHAL PRADESH & ANR Respondent(s) (With appln.(s) for c/delay in filing review petition and exemption from filing c/c of the impugned judgment and personal hearing before the Court and office report) Date : 29/10/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE DIPAK MISRA By circulation UPON hearing the counsel the Court made the following O R D E R Application for personal hearing is rejected. The review petition is dismissed on the ground of delay as well as on merits.
Pending application, if any, stands disposed of.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)