Supreme Court - Daily Orders
Delhi Development Authority vs Allimuddin (D) By Lrs. on 4 May, 2021
Bench: D.Y. Chandrachud, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Civil) No of 2021
(D No 5020 of 2020)
in
Civil Appeal No 8617 of 2016
Delhi Development Authority ...Petitioner(s)
Versus
Allimuddin (D) By Lrs & Ors ...Respondent(s)
ORDER
There is a delay of 1224 days in filing the review petition which has not been satisfactorily explained. The review petition is, therefore, dismissed on the ground of delay.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [L Nageswara Rao] New Delhi;
May 04, 2021
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2021.06.01
16:49:02 IST
Reason:
ITEM NO.1002 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s).5020/2020 C.A. No. 8617/2016 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS ALLIMUDDIN (D) BY LRS. & ORS. Respondent(s) (WITH IA No. 23955/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 04-05-2021 This petition was circulated today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE L. NAGESWARA RAO 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 in terms of the signed order.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)