Supreme Court - Daily Orders
Om Prakash vs Commissioner Of Police Delhi on 10 April, 2019
Bench: S.A. Bobde, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOS.852853 OF 2019
IN
SPECIAL LEAVE PETITION (C) NOS.23322333 OF 2016
A.S.I. OM PRAKASH PETITIONER(S)
VERSUS
COMMISSIONER OF POLICE DELHI & ORS. RESPONDENT(S)
O R D E R
There is an inordinate delay of 1031 days in filing the Review Petitions. We are not satisfied by the explanation offered for the same. The Review Petitions are, therefore, liable to be dismissed on the ground of delay itself.
We have perused the Review Petitions and the connected papers. Even on merits, we do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
Hence, the Review Petitions are dismissed on the ground of delay as also on merits.
....................J [S. A. BOBDE] Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.04.12 ....................J 16:55:25 IST Reason: [ABHAY MANOHAR SAPRE] New Delhi;
April 10, 2019.
ITEM NO.1001 SECTION XIV
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) Nos.852-853/2019 in SLP(C) Nos.2332-2333/2016 OM PRAKASH Petitioner(s) VERSUS COMMISSIONER OF POLICE DELHI & ORS. Respondent(s) (FOR ADMISSION and IA No.183484/2018-CONDONATION OF DELAY IN FILING REVIEW PETITIONS) Date : 10-04-2019 These matters were circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE By Circulation UPON perusing papers the Court made the following O R D E R The Review Petitions are dismissed on the ground of delay as also on merits in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)