Supreme Court - Daily Orders
Suresh Chand vs Delhi Transport Corporation Through ... on 26 August, 2014
Bench: T.S. Thakur, J. Chelameswar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.1824 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO.38859 OF 2013
Suresh Chand …Petitioner
Versus
Delhi Transport Corporation Through
its Chairman …Respondent
ORDER
Delay of 41 days in the filing of this review petition is hereby condoned.
We have 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 24 th March, 2014. The review petition is, accordingly, dismissed.
................…......………..….J. (T.S. THAKUR) ...............…......………..……J. New Delhi (J. CHELAMESWAR) August 26, 2014 Signature Not Verified Digitally signed by Mahabir Singh Date: 2014.08.27 16:23:29 IST Reason: Chamber Matter 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) No. 1824/2014 IN SLP(C) No. 38859/2013 SURESH CHAND Petitioner(s) VERSUS DELHI TRANSPORT CORPORATION THROUGH ITS CHARIMAN Respondent(s) (With appln.(s) for C/delay in filing Review Petition) Date : 26/08/2014 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE J. CHELAMESWAR By Circulation UPON perusing papers the Court made the following O R D E R Delay of 41 days in the filing of this review petition is hereby condoned.
We have 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 24th March, 2014. The review petition is, accordingly, dismissed.
(Mahabir Singh) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)