Supreme Court - Daily Orders
Ravindra Singh Chahar vs Union Of India on 4 January, 2023
Bench: Dinesh Maheshwari, Hrishikesh Roy
1
ITEM NO.16 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 13975/2022
(Arising out of impugned final judgment and order dated 29-03-2017
in WP(C) No. 2669/2017 passed by the High Court Of Delhi At New
Delhi)
RAVINDRA SINGH CHAHAR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No.201142/2022-CONDONATION OF DELAY IN FILING and IA
No.201145/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.201146/2022-EXEMPTION FROM FILING O.T. and IA
No.201144/2022-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 04-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Ms. Riya Soni, Adv.
Mr. Rahul Singh, Adv.
Mr. N D Kaushik, Adv.
Mr. Abhaya Nath Das, Adv.
Mr. Ankit Verma, Adv.
Mr. Rahul Gupta, Adv.
Mr. Shashank Singh, Adv.
Mr. Abhimanyu Singh, Adv.
Mr. S S Bandyopadhyay, Adv.
Mr. Anand Kumar Singh, Adv.
Ms. Beena, Adv.
Ms. Archana Kumari, Adv.
Mr. Vijay Kumar Sharma, Adv.
Mr. Satish Kumar, AOR
For Respondent(s)
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Neetu Khajuria
Date: 2023.01.04
O R D E R
17:44:49 IST Reason:
Having heard learned counsel for the petitioner and having perused the material placed on record, we 2 find that this petition is grossly delayed by a period of 984 days in filing and 158 days in refiling.
This apart, even on merits the view as taken by the Central Administrative Tribunal and then by the High Court cannot be said to the unjustified. That being the position, we are not inclined to entertain this petition. Hence, this petition stands dismissed on the ground of delay as also on merits.
Pending applications also stand disposed of. (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER