Supreme Court - Daily Orders
State Of Gujarat vs Mahendrakumar Bhagvandas & Anr. Etc. on 14 May, 2015
Bench: T.S. Thakur, Fakkir Mohamed Ibrahim Kalifulla
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NOs.1414-1419 OF 2015
IN
SPECIAL LEAVE PETITION (C) NOs.35043-35048 OF 2012
STATE OF GUJARAT & ANR. …Petitioners
Versus
MAHENDRAKUMAR BHAGVANDAS & ANR. ETC. …Respondents
ORDER
There is a delay of 733 days in the filing of these review petitions. We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 9th November, 2012. The review petitions are, accordingly, dismissed on the ground of delay as also on merits.
..………..............................…......…………..….J. (T.S. THAKUR) ………................................…......…………..….J. (FAKKIR MOHAMED IBRAHIM KALIFULLA) New Delhi May 14, 2015 Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.05.15 16:08:58 IST Reason: Chamber Matter SECTION XV 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(s).1414-1419/2015 In SLP(C) No.35043-35048/2012 STATE OF GUJARAT & ANR. Petitioner(s) VERSUS MAHENDRAKUMAR BHAGVANDAS & ANR. ETC. Respondent(s) (with appln. (s) for c/delay in filing review petition and office report) Date : 14/05/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA By Circulation UPON perusing papers the Court made the following O R D E R There is a delay of 733 days in the filing of these review petitions. We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 9th November, 2012. The review petitions are, accordingly, dismissed on the ground of delay as also on merits.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)