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Supreme Court - Daily Orders

State Of U.P. Thr. The Principal ... vs Rajeev Kumar Upadhyay on 14 July, 2015

Bench: Jagdish Singh Khehar, Arun Mishra

                                            IN THE SUPREME COURT OF INDIA

                                            CIVIL APPELLATE JURISDICTION

                                   REVIEW PETITION (C) NOS. 1766-1767 OF 2015
                                                      IN
                               SPECIAL LEAVE PETITION (C) NOS. 32139-32140 OF 2014

     State of U.P.
     through the Principal Secretary,
     Medical & Health & Ors.                                                        … Petitioners

                                                            versus

     Dr. Rajeev Kumar Upadhyay                                                      …Respondent


                                                         O R D E R

There is an inordinate delay of 147 days in filing the instant petitions, for which no satisfactory explanation has been offered by the petitioners.

Thus, though the present petitions are liable to be dismissed on the ground of delay itself, yet we have carefully gone through the review petitions and the papers connected therewith. We are satisfied that no case for review of this Court’s order dated 18.11.2014 has been made out.

The review petitions are, accordingly, dismissed on the ground of delay as well as on merits.

.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (Arun Mishra) Signature Not Verified Digitally signed by New Delhi;

Satish Kumar Yadav

Date: 2015.07.14 17:02:31 IST July 14, 2015.

Reason:

CHAMBER MATTER                                         SECTION XI

                 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.1766-1767/2015 In SLP(C) Nos.32139-32140/2014 STATE OF U.P. THR. THE PRINCIPAL SECRETARY, MEDICAL AND HEALTH, & ORS. Petitioner(s) VERSUS RAJEEV KUMAR UPADHYAY Respondent(s) (With appln.(s) for c/delay in filing review petition) Date : 14/07/2015 This petition was circulated today. CORAM :

HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON perusing papers the Court made the following O R D E R There is an inordinate delay of 147 days in filing the instant petitions, for which no satisfactory explanation has been offered by the petitioners.
The review petitions are dismissed on the ground of delay as well as on merits in terms of the signed order.



(SATISH KUMAR YADAV)                                (RENUKA SADANA)
     AR-CUM-PS                                       COURT MASTER
(Signed order is placed on the file)