Supreme Court - Daily Orders
Sushil Kumar @ Panditji vs State (Nct) Of Delhi on 6 May, 2021
Bench: Rohinton Fali Nariman, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO. ____________ OF 2021
[DIARY NO. 4229 OF 2021]
IN
SPECIAL LEAVE PETITION (CRL) NO.10458 OF 2015
SUSHIL KUMAR @ PANDITJI Petitioner(s)
VERSUS
STATE (NCT) OF DELHI Respondent(s)
O R D E R
Application seeking oral hearing of the review petition is rejected.
This review petition has been filed 1867 days late. We find no reason to condone such huge delay. Also, there is no error apparent in our order dated 7th December, 2015.
The application for discharge of the Advocate-on- Record is disposed of as being infructuous. The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
.......................J. [ ROHINTON FALI NARIMAN ] .......................J. [ A.M. KHANWILKAR ] Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.05.28 New Delhi;
20:03:25 IST
Reason: MAY 06, 2021.
ITEM NO.1001 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRL.) NO. ____________ OF 2021 [DIARY NO. 4229 OF 2021] IN SPECIAL LEAVE PETITION (CRL) NO.10458 OF 2015 SUSHIL KUMAR @ PANDITJI Petitioner(s) VERSUS STATE (NCT) OF DELHI Respondent(s) (IA No. 22906/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION) (IA No. 22912/2021 - DISCHARGE OF ADVOCATE ON RECORD) (IA No. 22908/2021 - ORAL HEARING) (IA No. 22907/2021 - STAY APPLICATION) Date : 06-05-2021 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN 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) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)