Supreme Court - Daily Orders
Ramesh Kuamr Sharma vs Govt. Of Nct Of Delhi . on 23 September, 2014
Bench: T.S. Thakur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.2060 OF 2014
IN
CIVIL APPEAL NO.6116 OF 2013
RAKESH KUMAR SHARMA …Petitioner
Versus
GOVT. OF NCT OF DELHI AND ORS. …Respondents
ORDER
There is a delay of 313 days in the filing of this review petition.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 29th July, 2013. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
...............................…......…………..….J. (T.S. THAKUR) .............................…......………..………J. (S.A. BOBDE) New Delhi September 23, 2014 Signature Not Verified Digitally signed by Mahabir Singh Date: 2014.09.24 16:15:45 IST Reason: CHAMBER MATTER SECTION XIV 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. 2060/2014 In C.A. No. 6116/2013 RAMESH KUMAR SHARMA Petitioner(s) VERSUS GOVT. OF NCT OF DELHI AND ORS. Respondent(s) (with appln. (s) for c/delay in filing review petition and office report) Date : 23/09/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R There is a delay of 313 days in the filing of this review petition. We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 29th July, 2013. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)