Supreme Court - Daily Orders
Ram Lal Meena vs Govt. Of Nct Of Delhi . on 15 December, 2015
Bench: Dipak Misra, V. Gopala Gowda
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.3771 OF 2015
IN
SPECIAL LEAVE PETITION (CIVIL) NO.16634 OF 2014
Ram Lal Meena Petitioner(s)
Versus
Govt. of NCT of Delhi and Others Respondent(s)
O R D E R
There is a delay of 436 days in filing the present Review Petition, for which no satisfactory explanation has been offered. The Review Petition is liable to be dismissed on the ground of delay alone. Even otherwise, we have carefully gone through the Review Petition and the connected papers. We do not find any merit in the same. The Review Petition is dismissed on the ground of delay as well as on merit.
....................J. [Dipak Misra] ....................J. [V. Gopala Gowda] Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.12.16 16:54:25 IST New Delhi Reason: December 15, 2015.
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.3771/2015 In S.L.P.(C) No.16634/2014 RAM LAL MEENA Petitioner(s) VERSUS GOVT. OF NCT OF DELHI AND ORS. Respondent(s) (With appln. (s) for c/delay in filing review petition and office report) Date : 15/12/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE V. GOPALA GOWDA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)