Supreme Court - Daily Orders
Rishi Pal Singh vs State Of U.P. on 4 May, 2016
Bench: Jagdish Singh Khehar, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 2183 OF 2016
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 9581 OF 2007
Rishi Pal Singh … Petitioner
versus
State of U.P. & Ors. … Respondents
O R D E R
The present petition, which has been filed by the petitioner for review of this Court’s order dated 31.3.2015 in SLP(C) No. 9581 of 2007, is grossly barred by 272 days, for which no satisfactory explanation has been offered.
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 31.3.2015 has been made out.
The review petition is, accordingly, dismissed on the ground of delay as well as on merits.
.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (Abhay Manohar Sapre) New Delhi;
Signature Not VerifiedMay 4, 2016.
Digitally signed bySATISH KUMAR YADAV Date: 2016.05.07 11:14:44 TLT Reason:
CHAMBER MATTER SECTION X
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.2183/2016 In SLP(C) No.9581/2007 RISHI PAL SINGH Petitioner(s) VERSUS STATE OF U.P. & ORS Respondent(s) (With appln.(s) for c/delay in filing review petition and office report) Date : 04/05/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE 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 as well as on merits in terms of the signed order.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)