Supreme Court - Daily Orders
Delhi Development Authority vs Gulbir Verma on 27 September, 2022
Bench: D.Y. Chandrachud, Surya Kant
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (C) No of 2022
[Diary No 14138/2022]
In
Civil Appeal No 6130 of 2017
Delhi Development Authority ...Petitioner
Versus
Smt Gulbir Verma and Others ...Respondents
ORDER
1 There is a delay of 1081 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. [Surya Kant] New Delhi;
September 27, 2022
CKB
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2022.10.18
16:29:30 IST
Reason:
ITEM NO.1001 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.14138/2022 (Arising out of impugned final judgment and order dated 04-05-2017 in C.A. No.6130/2017 passed by the Supreme Court of India) DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS GULBIR VERMA & ORS. Respondent(s) (With IA No.68893/2022 - CONDONATION OF DELAY IN FILING) Date : 27-09-2022 These matters were circulated today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SURYA KANT By Circulation UPON perusing papers the Court made the following O R D E R 1 The review petition is dismissed in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)