Supreme Court - Daily Orders
Kehar Singh . vs State Of Haryana on 19 March, 2020
Bench: Arun Mishra, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) DIARY NO. 38686 OF 2019
IN
CIVIL APPEAL NO. 2402 OF 2018
KEHAR SINGH Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
O R D E R
Application for oral hearing of the Review Petition is rejected.
There is a delay of 558 days in filing this Review Petition and we do not find any justifiable reason to condone this huge delay. In view of the Constitution Bench decision rendered by this Court on 06.03.2020 in Special Leave Petition (C) Nos. 9036-9038 of 2016, titled as “Indore Development Authority Vs. Manoharlal & Ors. Etc.”, we find that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
.......................J. [ ARUN MISHRA ] Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2020.06.10 16:24:14 IST Reason: .......................J. [ A. M. KHANWILKAR ] New Delhi;
MARCH 19, 2020.
ITEM NO.1009 SECTION IV
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. 38686 OF 2019 IN CIVIL APPEAL NO. 2402 OF 2018 KEHAR SINGH . Petitioner(s) VERSUS STATE OF HARYANA & ORS. Respondent(s) (IA No. 165124/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 19-03-2020 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE A.M. KHANWILKAR By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (PRADEEP KUMAR) COURT MASTER COURT MASTER
(Signed order is placed on the file)