Supreme Court - Daily Orders
Sompal Sharma vs Ram Murti Devi on 23 April, 2020
Bench: Rohinton Fali Nariman, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) ___________
DIARY NO. 39723 OF 2019
IN
CONTEMPT PETITION (CIVIL) NO. 450 OF 2016
IN
SLP (CIVIL) NO. 18992 OF 2014
SOMPAL SHARMA …Petitioner(s)
VERSUS
RAM MURTI DEVI AND ORS. …Respondent(s)
O R D E R
There is an inordinate delay of 480 days in filing the review petition for which no satisfactory explanation is given.
Even otherwise, having perused the review petition and the connected papers, we find no merit in the review petition.
The review petition is dismissed on the ground of delay as well as on merits.
……………………………………………………………………, J.
[ ROHINTON FALI NARIMAN] ……………………………………………………………………, J.
[ L. NAGESWARA RAO ] NEW DELHI;
APRIL 23, 2020.
Signature Not VerifiedDigitally signed by SUSHMA KUMARI BAJAJ Date: 2020.04.24 12:14:55 IST Reason:
ITEM NO.1001 SECTION XI
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. 39723/2019 (Arising out of impugned final judgment and order dated 08-05-2018 in CONMT.PET.(C) No. 450/2016 in SLP(C) No. 18992/2014 passed by the Supreme Court of India) SOMPAL SHARMA Petitioner(s) VERSUS RAM MURTI DEVI & ORS. Respondent(s) (With IA No. 168622/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 23-04-2020 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE L. NAGESWARA RAO By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER
[Signed order is placed on the file.]