Supreme Court - Daily Orders
The Nellore Municipal Corporation vs S.K. Mujaiuddin on 8 September, 2020
Bench: Navin Sinha, Krishna Murari
ITEM NO.1001 SECTION XII-A
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(s). 16914/2020 IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C) NO. 3278 OF 2020
THE NELLORE MUNICIPAL CORPORATION Petitioner(s)
VERSUS
S.K. MUJAIUDDIN & ORS. Respondent(s)
(IA No. 75938/2020 - CONDONATION OF DELAY IN FILING REVIEW
PETITION)
Date : 08-09-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
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.
Pending application (s), if any, shall stand disposed of.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file) Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.09.10 18:15:23 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (C) NO……………………………………OF 2020 (@ D.NO.16914 OF 2020) IN PETITION FOR SPECIAL LEAVE TO APPEAL (C) NO.3278 OF 2020 THE NELLORE MUNICIPAL CORPORATION PETITIONER(S) VERSUS S.K. MUJAIUDDIN & ORS. RESPONDENT(S) O R D E R The review petition suffers from delay of 160 days for which there is no sufficient explanation. Even otherwise having gone through the materials in the review petition and after considering the same, no case for review is made out at all.
The review petition is dismissed on the ground of delay as well as on merits.
Pending application(s), if any, shall stand disposed of.
……………………………………………J. [NAVIN SINHA] ……………………………………………J. [KRISHNA MURARI] NEW DELHI;
SEPTEMBER 08,2020