Supreme Court - Daily Orders
U.P State Spinning Mills Company Ltd. vs Ram Chandra Mishra on 21 July, 2015
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO. 1650 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO. 195 OF 2011
UTTAR PRADESH STATE SPINNING
MILLS COMPANY LIMITED ..PETITIONER(S)
VERSUS
RAM CHANDRA MISHRA ..RESPONDENT(S)
O R D E R
Application for hearing in open court is rejected.
There is a delay of 251 days in filing the Review Petition which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, therefore, dismissed both on the ground of delay as well as on merits.
...........CJI.
(H.L. DATTU) .............J. Signature Not Verified Digitally signed by (S.A. BOBDE) NEETU KHAJURIA Date: 2015.07.22 16:50:24 IST NEW DELHI, Reason: JULY 21, 2015.
CHAMBER MATTER SECTION XV
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) NO. 1650/2015 IN SPECIAL LEAVE PETITION (CIVIL) NO. 195/2011 U.P STATE SPINNING MILLS COMPANY LTD. Petitioner(s) VERSUS RAM CHANDRA MISHRA Respondent(s) (With appln. (s) for application for hearing in open court and c/delay in filing review petition and stay and office report) Date : 21/07/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing in open court is rejected.
The review petition is dismissed in terms of the signed order. (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)