Supreme Court - Daily Orders
Union Of India And Ors vs The Central Adminsitrative Tribunal ... on 23 August, 2017
Bench: S.A. Bobde, R.K. Agrawal
ITEM NO.1001 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. 829/2017 In SLP(C) No. 23452/2014
THE COMPTROLLER & AUDITOR GENERAL OF INDIA & ORS. Petitioner(s)
VERSUS
THE CENTRAL ADMINSITRATIVE TRIBUNAL & ORS. Respondent(s)
(With appln. for condonation of delay)
Date : 23-08-2017 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE R.K. AGRAWAL
By Circulation
UPON perusing the 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.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.08.28 16:55:11 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 829 OF 2017 IN SPECIAL LEAVE PETITION (CIVIL) NO. 23452 OF 2014 THE COMPTROLLER & AUDITOR GENERAL OF INDIA & ORS. PETITIONER(S) VERSUS THE CENTRAL ADMINISTRATIVE TRIBUNAL & ORS. RESPONDENT(S) O R D E R This Review Petition is directed against order dated 19.08.2014 whereby the special leave petition was dismissed.
There is delay of 709 days in filing the Review Petition for which no satisfactory explanation has been given. Even otherwise, we do not find any merit in the Review Petition. The Review Petition is dismissed on the ground of delay as well as merits.
...................J. [ S.A. BOBDE ] ...................J. [ R.K. AGRAWAL ] NEW DELHI, AUGUST 23, 2017.