Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4]

Supreme Court - Daily Orders

Madan Gopal Singh vs Krishna Gopal Singh . on 24 November, 2015

Bench: T.S. Thakur, Fakkir Mohamed Ibrahim Kalifulla

                                          IN THE SUPREME COURT OF INDIA

                                            CIVIL APPELLATE JURISDICTION


                                     REVIEW PETITION (C) NO.3179 OF 2015
                                                      IN
                                SPECIAL LEAVE PETITION (CIVIL) NO.17697 OF 2013



     MADAN GOPAL SINGH                                                             …Petitioner
                                     Versus
     KRISHNA GOPAL SINGH & ORS.                                                    …Respondents

                                                   ORDER

There is a delay of 770 days in the filing of this review petition.

We have all the same examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 29 th April, 2013. The review petition is, accordingly, dismissed on the ground of delay as also on merits.

..................……….........................……………..….J. (T.S. THAKUR) ..............……….........................……………..….J. (FAKKIR MOHAMED IBRAHIM KALIFULLA) New Delhi November 24, 2015 Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.11.24 17:23:54 IST 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) No. 3179/2015 In SLP(C) No. 17697/2013 MADAN GOPAL SINGH Petitioner(s) VERSUS KRISHNA GOPAL SINGH & ORS. Respondent(s) (With appln.(s) for C/delay in filing review petition and discharge of Advocate-on-record and office report) Date : 24/11/2015 This petition was circulated today.

CORAM :

HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA By Circulation UPON perusing papers the Court made the following O R D E R There is a delay of 770 days in the filing of this review petition. We have all the same examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 29 th April, 2013. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
(MAHABIR SINGH)                                  (VEENA KHERA)
 COURT MASTER                                     COURT MASTER
(Signed order is placed on the file)