Supreme Court - Daily Orders
Delhi Development Authority vs Emsons International Ltd. on 10 April, 2019
Bench: S.A. Bobde, R. Banumathi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2019
(@Diary No.9299 of 2019)
IN
CIVIL APPEAL NO.6227 OF 2017
DELHI DEVELOPMENT AUTHORITY PETITIONER(S)
VERSUS
EMSONS INTERNATIONAL LTD. & ORS. RESPONDENT(S)
O R D E R
There is an inordinate delay of 646 days in filing the Review Petition. We are not satisfied by the explanation offered for the same. The Review Petition is, therefore, liable to be dismissed on the ground of delay itself.
We have perused the Review Petition and the connected papers. Even on merits, we do not find any error in the Judgment impugned, much less an apparent error on the face of the record, so as to call for its review.
Hence, the Review Petition is dismissed on the ground of delay as also on merits.
....................J [S. A. BOBDE] Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.04.12 16:55:31 IST ....................J Reason:
[R. BANUMATHI] New Delhi;
April 10, 2019.
ITEM NO.1003 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 (C) NO. OF 2019
(@Diary No.9299 of 2019)
IN
CIVIL APPEAL NO.6227 OF 2017 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS EMSONS INTERNATIONAL LTD. & ORS. Respondent(s) (With appln.(s) for c/delay in filing review petition) Date : 10-04-2019 The matter was circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MRS. JUSTICE R. BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed on the ground of delay as also on merits in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)