Supreme Court - Daily Orders
State Of Gujarat vs Maganbhai Becharbhai Patel . on 9 April, 2014
¢CHAMBER MATTER SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NO(s). 792 OF 2014 IN SLP(C) 400/2013
STATE OF GUJARAT Petitioner(s)
VERSUS
MAGANBHAI BECHARBHAI PATEL & ORS. Respondent(s)
(With appln(s) for c/delay in filing review petition and office
report )
Date: 09/04/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The review petition is dismissed in terms of the signed order.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.792 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.400 OF 2013 STATE OF GUJARAT Petitioner(s) Versus MAGANBHAI BECHARBHAI PATEL AND OTHERS Respondent(s) O R D E R The present review petition has been filed seeking review of the Order dated 2.1.2013 whereby the Special Leave Petition filed by the petitioner was dismissed both on the ground of delay and merits.
There is an inordinate delay of 395 days in filing the review petition for which no reasonable explanation has been given. Even otherwise, we do not find any merit in the review petition. The review petition is, accordingly, dismissed both on the ground of delay and merits.
.................................J. (Surinder Singh Nijjar) ................................J. (Sudhansu Jyoti Mukhopadhaya) New Delhi, April 09, 2014.