Supreme Court of India
Shantilal Manganlal And Anr vs Chunnilal Ranchoddas Through Lrs. And ... on 24 July, 1984
Equivalent citations: 1984 AIR 1578, 1985 SCR (1) 205, AIR 1984 SUPREME COURT 1578, 1984 (4) SCC 236
Author: O. Chinnappa Reddy
Bench: O. Chinnappa Reddy, D.P. Madon
PETITIONER:
SHANTILAL MANGANLAL AND ANR.
Vs.
RESPONDENT:
CHUNNILAL RANCHODDAS THROUGH LRS. AND ORS.
DATE OF JUDGMENT24/07/1984
BENCH:
REDDY, O. CHINNAPPA (J)
BENCH:
REDDY, O. CHINNAPPA (J)
MADON, D.P.
CITATION:
1984 AIR 1578 1985 SCR (1) 205
1984 SCC (4) 236 1984 SCALE (2)61
ACT:
Petition for Special Leave and Petition for Review-If
the petition filed without giving the grounds of appeal they
will be dismissed as frivolous and an abuse of the process
of law-Order XVI and XL of Supreme Court Rules 1966-Duty of
advocate to court in filing petitions.
HEADNOTE:
An application for review against the order of
dismissal of the Special Leave Petition dated 9.12.83 was
filled without disclosing any ground for review. It was
averred that the petition was being filed so as to be within
the limitation prescribed under Order XL of the Supreme
Court Rules and that further grounds would be filed if
advised. However, nothing was done though more than six
months had elapsed by the date of hearing.
Dismissing the petition, expressing its deep
dissatisfaction and anguish with the indiscriminate manner
in which petitions for Special Leave and petitions for
Review were being filed in the Supreme Court, [206A]
^
HELD: The application for review was nothing short of
an abuse of the process of the court, a waste of the time of
the Court and was entirely frivolous.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Review Petition No. 249 of 1984.
In Special Leave Petition (C) No. 13618 of 1983 CHAMBER MATTER-By Circulation The order of the Court was delivered by CHINNAPPA REDDY, J. This application for Review is nothing 206 short of an abuse of the process of the Court and waste of the time of this Court, time which has now become so dear and precious because of the daily mounting arrears. No ground for seeking a review is mentioned or even hinted at in the petition. In the first paragraph of the petition it is stated "This is an application for Review of the order dated 9.12.83, whereby this Hon'ble Court was pleased to dismiss the above Special Leave to Appeal (Civil). The said order discloses an error apparent on the face of the record as will be clear from perusal of the various grounds and facts mentioned in the petition for Special Leave to Appeal. It is submitted that since the order is unsustainable in view of the facts and circumstances of the case, this Hon'ble Court may be pleased to review the order". In the second paragraph we are told that no detailed grounds have been taken (though in point of fact not a single ground is even mentioned) as limitation is about to expire and "If so advised, further set of grounds would be submitted for the consideration of the Hon'ble Court" The petition was filed on 9.1.1984 and nothing has been done though more than six months have passed since then. The offer to file detailed grounds remains an unredeemed promise. Possibly he was advised to file no further grounds as there was none to be submitted. Good words were not to be thrown away after bad. To that extent, we may consider ourselves spared. We must however express our deep dissatisfaction and anguish with the indiscriminate manner in which petitions for special leave and petitions for review are being filed. The present application is entirely frivolous and is accordingly dismissed.
S. R. Petition dismissed.
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