Supreme Court - Daily Orders
Delhi Transport Corporation vs Ram Kumar on 20 February, 2018
Bench: Kurian Joseph, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) Diary No(s). 3000 OF 2018
IN
SPECIAL LEAVE PETITION (C) NO. 3183-84 OF 2016
DELHI TRANSPORT CORPORATION Petitioner(s)
VERSUS
RAM KUMAR Respondent(s)
O R D E R
Applications for oral hearing of the Review Petitions are rejected.
There is a delay of 430 days in filing these Review Petitions and we do not find any reason to condone this huge delay.
Even on merits, we have perused the Review Petitions and record of the Special Leave Petitions and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petitions are, accordingly, dismissed on the ground of delay as well as on merits.
.......................J. [ KURIAN JOSEPH ] .......................J. [ ROHINTON FALI NARIMAN ] Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.02.22 New Delhi;
11:00:43 IST
Reason: FEBRUARY 20, 2018.
ITEM NO.1001 SECTION XIV
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(s). 3000/2018 in SPECIAL LEAVE PETITION (C) NO. 3183-84 OF 2016 DELHI TRANSPORT CORPORATION Petitioner(s) VERSUS RAM KUMAR Respondent(s) (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 19255/2018) (FOR ORAL HEARING ON IA 19256/2018) Date : 20-02-2018 These matters were called on for hearing 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 The Review Petitions are dismissed in terms of the signed order.
Pending Interlocutory Applications, if any, stand disposed of. (JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)