Supreme Court - Daily Orders
Maya Ram Son Of Gyharu (Now Deceased) ... vs Gian Chand (D) Thr. Lrs on 29 March, 2016
Bench: Jagdish Singh Khehar, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) D. NO. 1712 OF 2016
IN
CIVIL APPEAL NO. 1753 OF 2010
Maya Ram son of Gyharu (now deceased)
through his Legal Heirs … Petitioners
versus
Gian Chand (D) through LRs. … Respondents
O R D E R
The review petitioners, who are stated to be the legal representatives of the deceased petitioner, have filed an application for permission to file review petition.
Permission granted.
They have also sought substitution in the instant petition and have filed an application therefor for condonation of 652 days’ delay in filing the substitution application. Delay in filing the application for substitution is condoned. Substitution is allowed. The application for setting aside the abatement is also allowed.
That apart, there is delay of 278 days in filing the instant petition for review of this Court’s order dated 11.3.2015, whereby the special leave petition mentioned above, was dismissed for non-prosecution. There is no justification for condonation of such a huge delay.
Otherwise also, having carefully gone through the review petition and the papers connected therewith, we are satisfied that no case for review has been made out.
The review petition is, accordingly, dismissed on the ground of delay as well as on merits.
.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (Amitava Roy) New Delhi;
March
Signature Not Verified 29, 2016.
Digitally signed by
SATISH KUMAR YADAV
Date: 2016.03.29
17:23:00 TLT
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) D 1712/2016 In C.A. No.1753/2010 MAYA RAM SON OF GYHARU (NOW DECEASED) THR. HIS LEGAL HEIRS Petitioner(s) VERSUS GIAN CHAND (D) THR. LRS Respondent(s) (With appln.(s) for application for permission to file review petition and office report) Date : 29/03/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE AMITAVA ROY By Circulation UPON perusing papers the Court made the following O R D E R The review petitioners, who are stated to be the legal representatives of the deceased petitioner, have filed an application for permission to file review petition.
Permission granted.
Delay in filing the application for substitution is condoned. Substitution is allowed. The application for setting aside the abatement is also allowed.
The review petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)