Supreme Court - Daily Orders
The State Of Rajasthan vs Mintu Kumari Yadav on 12 February, 2020
Bench: Arun Mishra, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. __________ OF 2020
[DIARY NO. 42187 OF 2019]
IN
SPECIAL LEAVE PETITION (C) NO. 21406 OF 2018
THE STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
MINTU KUMARI YADAV Respondent(s)
O R D E R
There is a delay of 465 days in filing this Review Petition and we do not find any justifiable reason to condone this huge delay. Even on merits, we have perused the Review Petition and record of the Special Leave Petition and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
.......................J. [ ARUN MISHRA ] .......................J. [ S. ABDUL NAZEER ] Signature Not Verified New Delhi;
Digitally signed byJAYANT KUMAR ARORA Date: 2020.02.15 12:09:04 IST Reason: FEBRUARY 12, 2020.
ITEM NO.1001 SECTION XV
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) Diary No(s). 42187/2019 in SPECIAL LEAVE PETITION (C) NO. 21406 OF 2018 THE STATE OF RAJASTHAN & ORS. Petitioner(s) VERSUS MINTU KUMARI YADAV Respondent(s) (IA No. 180049/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 12-02-2020 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S. ABDUL NAZEER By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)