Supreme Court - Daily Orders
D.T.C vs Satya Pal on 16 April, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 795 OF 2014
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 28555 OF 2011
D.T.C. & ANR. Petitioner(s)
VERSUS
SATYA PAL SINGH & ANR Respondent(s)
O R D E R
Interlocutory Application No. 3 of 2014 for
oral hearing is rejected.
Interlocutory Application No. 2 of 2014 for
bringing on record additional facts is granted.
By this petition, the petitioners seek review
of the order dated September 23, 2011.
There is a delay of 846 days in filing the
present Review Petition for which no satisfactory
explanation has been given in the application for
condonation of delay. Review petition is liable to be
dismissed on the ground of delay itself. However, we
have carefully considered the Review Petition and the
available material, including additional facts. Even
otherwise, no ground is made out for review of the said
order.
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Review Petition is, accordingly, dismissed on
the ground of delay as well as on merits.
.........................J.
( R.M. LODHA )
NEW DELHI; ..........................J.
APRIL 16, 2014 ( JAGDISH SINGH KHEHAR )
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CHAMBER MATTER SECTION XIV
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) NO. 795 OF 2014
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 28555 OF 2011
D.T.C. & ANR. Petitioner(s)
VERSUS
SATYA PAL SINGH & ANR Respondent(s)
(With appln(s) for c/delay in filing review petition,bringing on
record the additional facts,oral hearing and office report ))
Date: 16/04/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
By Circulation
UPON perusing papers the Court made the following
O R D E R
Interlocutory Application No. 3 of 2014 for oral hearing is rejected and Interlocutory Application No. 2 of 2014 for bringing on record additional facts is granted. Review Petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
(Rajesh Dham) (Renu Diwan)
Court Master Court Master
(signed order is placed on the file)