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Supreme Court - Daily Orders

State Of Rajasthan And Ors. vs Lakkho Singh on 12 July, 2017

Bench: J. Chelameswar, Abhay Manohar Sapre

                                                    IN THE SUPREME COURT OF INDIA

                                                     CIVIL APPELLATE JURISDICTION

                                               REVIEW PETITION (C) NO(s).1344 OF 2017
                                                               IN
                                             SPECIAL LEAVE PETITION(C)NO(s).4000 OF 2016


       STATE OF RAJASTHAN AND ORS.                                                        Petitioner(s)

                                                                 VERSUS

       LAKKHO SINGH                                                                       Respondent(s)


                                                               O R D E R

There is an inordinate delay of 411 days in filing this petition which is not satisfactorily explained. Even otherwise we have gone through the review petition and the connected papers. We find no merit in the review petition.

The review petition is dismissed both on the ground of delay as well as on merits.

......................J. (J. CHELAMESWAR) ......................J. (ABHAY MANOHAR SAPRE) NEW DELHI DATED; JULY 12, 2017 Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.07.12 17:01:21 IST Reason: Signer card of Mr. Deepak Mansukhani is being used by Mr. Om Parkash Sharma CHAMBER MATTER SECTION XV 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. 1344/2017 in Special Leave Petition(Civil )No.4000/2016 STATE OF RAJASTHAN AND ORS. Petitioner(s) VERSUS LAKKHO SINGH Respondent(s) FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 49500/2017) Date : 12-07-2017 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE 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.


(OM PARKASH SHARMA)                                (RAJINDER KAUR)
  AR CUM PS                                          COURT MASTER
(Signed order is placed on the file)