Supreme Court - Daily Orders
Narinder Kumar Etc Etc vs State Of Haryana And Ors Etc Etc on 26 July, 2018
Bench: Kurian Joseph, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
R.P.(C) NO. 2164-2166/2018
IN SLP(C) NO. 32937-32939/2016 @
SLP(C) NO. 32914-32939/2016
NARINDER KUMAR ETC. ETC. PETITIONER(S)
VERSUS
STATE OF HARYANA AND ORS ETC. ETC. RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. Upon perusing the paper book, it has come to our notice that there is a delay of 101 days in filing these review petitions and we do not find any justifiable reasons to condone the delay.
Even on merits, we have perused the Review Petitions and the connected papers with meticulous care and do not find any justifiable reason to entertain these review petitions.
The Review Petitions are, accordingly, dismissed on the ground of delay as well as on merits.
.................................J. [KURIAN JOSEPH] Signature Not Verified .................................J. Digitally signed by NARENDRA PRASAD Date: 2018.07.28 [ROHINTON FALI NARIMAN] 12:20:58 IST Reason:
NEW DELHI;
JULY 26, 2018.
ITEM NO.1001 SECTION IV-B
(CHAMBER MATTER)
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. 2164-2166/2018
IN SLP(C) NO. 32937-32939/2016 @SLP(C) NO. 32914-32939/2016 NARINDER KUMAR ETC. ETC. PETITIONER(S) VERSUS STATE OF HARYANA AND ORS ETC. ETC. RESPONDENT(S) (FOR ADMISSION and IA No.91796/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No.91798/2018-ORAL HEARING) Date : 26-07-2018 These matters were circulated today. CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. The Review Petitions are dismissed on the ground of delay as well as on merits, in terms of the signed order.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)