Supreme Court - Daily Orders
S. Malla Reddy vs M/S. Future Builders Co-Operative ... on 21 April, 2016
Bench: Jagdish Singh Khehar, Kurian Joseph
CHAMBER MATTER (1) SECTION XIIA
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. 1477/2016 In C.A. No. 3914/2013
S. MALLA REDDY Petitioner(s)
VERSUS
M/S. FUTURE BUILDERS CO-OPERATIVE HOUSING SOCIETY AND ORS.
Respondent(s)
(With appln.for c/delay in filing review petition and oral hearing
and office report)
Date : 21/04/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE KURIAN JOSEPH
By Circulation
UPON perusing papers the Court made the following
O R D E R
Prayer for oral hearing is rejected. The review petition is dismissed on the ground of delay as well as on merits.
(USHA BHARDWAJ) (MADHU NARULA)
AR-CUM-PS COURT MASTER
Signed order is placed on the file. Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2016.04.21 17:14:26 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 1477 OF 2016 IN CIVIL APPEAL NO. 3914 OF 2013 S. Malla Reddy … Petitioner versus M/s Future Builders Co-operative Housing Society & Ors. … Respondents O R D E R Prayer for oral hearing is rejected. The present petition, which has been filed by the petitioner for review of order dated 18.4.2013 passed by this Court dismissing Civil Appeal no. 3914 of 2013 and other connected appeals, is grossly barred by 958 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 18.4.2013 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. (Kurian Joseph) New Delhi;
April 21, 2016.