Supreme Court - Daily Orders
Leelawati vs Om Prakash on 20 March, 2018
Bench: A.K. Sikri, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 664 OF 2018
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 3707 OF 2017
LEELAWATI Petitioner(s)
VERSUS
OM PRAKASH & ANR. Respondent(s)
O R D E R
There is a delay of 341 days in filing the present petition for which no satisfactory explanation is given.
Even otherwise, after perusing the review petition and the connected papers, we do not find any merit in the review petition.
The review petition is dismissed on the ground of delay as well as on merits.
…………………………………………………………………., J. [ A.K. SIKRI ] …………………………………………………………………., J. [ R.K. AGRAWAL ] New Delhi;
March 20, 2018.
Signature Not VerifiedDigitally signed by NIDHI AHUJA Date: 2018.03.24 10:44:56 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
R.P.(C) No. 664/2018 in SLP(C) No. 3707/2017 (Arising out of impugned final judgment and order dated 10-02-2017 in SLP(C) No. No. 3707/2017 passed by the Supreme Court of India) LEELAWATI Petitioner(s) VERSUS OM PRAKASH & ANR. Respondent(s) (With IA 34550/2018 - FOR CONDONATION OF DELAY IN FILING REVIEW PETITION, IA 34551/2018 - FOR EXEMPTION FROM FILING O.T. and IA 34553/2018 - FOR DISCHARGE OF ADVOCATE ON RECORD) Date : 20-03-2018 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL 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) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
[Signed order is placed on the file.]