Supreme Court - Daily Orders
Shiv Lakhan Pal vs State Of U.P And 4 Ors. on 5 October, 2017
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.2115 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NO.14218 OF 2014
Shiv Lakhan Pal Petitioner(s)
Versus
State of U.P. and Others Respondent(s)
O R D E R
There is a delay of 857 days in filing the present Review Petition, for which no satisfactory explanation has been offered. The Review Petition is liable to be dismissed on the ground of delay alone. Even otherwise, we have carefully gone through the Review Petition and the connected papers. We do not find any merit in the same. The Review Petition is dismissed on the ground of delay as well as on merits.
..................CJI.
[Dipak Misra] Signature Not Verified Digitally signed by ....................J. CHETAN KUMAR Date: 2017.10.11 18:26:15 IST [Arun Mishra] Reason: New Delhi October 05, 2017.
ITEM NO.1001 SECTION XI
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.2115/2017 in S.L.P.(C) No.14218/2014 (Arising out of impugned final judgment and order dated 03-07-2014 in RCA No. 14218/2014 passed by the Delhi) SHIV LAKHAN PAL Petitioner(s) VERSUS STATE OF U.P AND 4 ORS. Respondent(s) (With appln.(s) for c/delay in filing review petition) Date : 05-10-2017 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON hearing the counsel the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar (Signed order is placed on the file)