Supreme Court - Daily Orders
Union Of India vs Delhi Chit Fund Association on 16 October, 2014
Bench: Anil R. Dave, Jagdish Singh Khehar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) No. 2283 OF 2014
IN
SPECIAL LEAVE PETITION (C) No. 24998 OF 2013
UNION OF INDIA AND ANR Petitioner(s)
VERSUS
DELHI CHIT FUND ASSOCIATION Respondent(s)
O R D E R
Application for ad-interim ex-parte stay is rejected.
Upon perusing the paper book, it has come to our notice that there is a delay of 175 days in filing this Review Petition and we do not find any justified reason to condone this huge delay. Even on merits, we have perused the Review Petition and record of the Special Leave Petition and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
.......................J. [ANIL R. DAVE ] Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.10.28 13:47:54 IST .......................J. Reason: [JAGDISH SINGH KHEHAR] New Delhi;
October 16, 2014.
Chamber Matter SECTION III
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. 2283/2014 In SLP(C) No. 24998/2013 UNION OF INDIA AND ANR Petitioner(s) VERSUS DELHI CHIT FUND ASSOCIATION Respondent(s) (with appln. (s) for c/delay in filing review petition and stay and office report) Date : 16/10/2014 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR 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.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registar (Signed order is placed on the file)