Supreme Court - Daily Orders
Ex Sub Paras Ram vs Union Of India And Others on 26 August, 2015
Author: Chief Justice
Bench: Chief Justice, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C.) NO.1816 OF 2015
IN
SPECIAL LEAVE PETITION (C.) NO.24468 OF 2014
EX SUB PARAS RAM ..PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS. ..RESPONDENT(S)
O R D E R
There is a delay of 243 days in filing the review petition which has not been satisfactorily explained. Even otherwise, we have carefully gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, therefore, dismissed both on the ground of delay as well as on merits.
...........CJI.
(H.L. DATTU) .............J. (PRAFULLA C. PANT) NEW DELHI, AUGUST 26, 2015.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.08.27 11:07:54 IST Reason: CHAMBER MATTER 9 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. 1816/2015 In SLP(C) No. 24468/2014 EX SUB PARAS RAM Petitioner(s) VERSUS UNION OF INDIA AND OTHERS Respondent(s) (with appln. (s) for c/delay in filing review petition and office report) Date : 26/08/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PRAFULLA C. PANT By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed both on the ground of delay as also on merits, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)