Supreme Court - Daily Orders
Chinnasamy Naidu vs K.S.Sengoda Gounder . on 16 July, 2014
| CHAMBER MATTER SECTION XII
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. 1030/2014 In SLP(C) No. 22724/2013
CHINNASAMY NAIDU & ORS. Petitioner(s)
VERSUS
K.S.SENGODA GOUNDER & ORS. Respondent(s)
(with appln(s) for c/delay in filing review petition and office
report)
Date : 16/07/2014 This petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE RANJAN GOGOI
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed in terms of the signed order.
(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar [signed order is placed on the file] Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2014.07.16 17:10:50 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 1030 OF 2014 IN SPECIAL LEAVE PETITION (C) NO. 22724 OF 2013 Chinnasamy Naidu & Ors. ... Petitioners versus K.S. Sengoda Gounder & Ors. ... Respondents O R D E R There is a delay of 155 days in filing the present petition, for which no satisfactory explanation has been offered by the petitioners.
Thus, though the present petition is liable to be dismissed on the ground of delay itself, yet we have carefully gone through the review petition and the papers connected therewith. We are satisfied that no case for review of this Court’s order dated 12.07.2013 in SLP (C) No. 22724 of 2013, which was dismissed on the ground of delay as well as on merits, has been made out.
The review petition is, accordingly, dismissed.
...................................................J. (Jagdish Singh Khehar) ....................................................J. (Ranjan Gogoi) New Delhi;
July 16, 2014.