Supreme Court - Daily Orders
State Of U.P. vs Ashok Kumar Rana on 10 September, 2014
Bench: J. Chelameswar, Fakkir Mohamed Ibrahim Kalifulla
CHAMBER MATTER 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. 1698-1699/2014 In SLP(C) Nos. 24728-24729/2012
STATE OF U.P.& ORS Petitioner(s)
VERSUS
ASHOK KUMAR RANA & ORS Respondent(s)
Date : 10/09/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petitions are dismissed on the ground of delay as well as on merits.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2014.09.26 16:24:34 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO(s).1698-1699 OF 2014 IN SLP(C) NO(s).24728-24729 OF 2012 STATE OF U.P.& ORS Petitioner(s) VERSUS ASHOK KUMAR RANA & ORS Respondent(s) O R D E R There is a delay of 509 days in filing the review petition which is neither satisfactory nor reasonable. The application for condonation of delay is thus dismissed.
Even otherwise, we have considered the averments in the review petitions. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error in the impugned order.
Hence, the Review Petitions are dismissed on the ground of delay as also on merits.
......................J. (J. CHELAMESWAR) ….............................J. (FAKKIR MOHAMED IBRAHIM KALIFULLA) NEW DELHI SEPTEMBER 10, 2014.