Supreme Court - Daily Orders
Delhi Development Authority vs Daryao Singh on 1 May, 2019
Bench: Rohinton Fali Nariman, R. Banumathi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2019
DIARY NO. 8541 OF 2019
IN
CIVIL APPEAL NO. 8927 OF 2016
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
DARYAO SINGH & ORS. Respondent(s)
O R D E R
There is a delay of 879 days in filing the review petition for which no satisfactory explanation is given.
Even otherwise, having perused the review petition and the connected papers, we do not find any merit in the review petition.
The review petition is dismissed on the ground of delay as well as on merits.
…………………………………………………………., J. [ ROHINTON FALI NARIMAN ] …………………………………………………………., J. [ R. BANUMATHI ] Signature Not Verified New Delhi;
Digitally signed byNIDHI AHUJA Date: 2019.05.11 May 01, 2019.
13:38:14 IST Reason:
ITEM NO.1002 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. 8541/2019 (Arising out of impugned final judgment and order dated 08-09-2016 in C.A. No. 8927/2016 passed by the Supreme Court of India) DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS DARYAO SINGH & ORS. Respondent(s) Date : 01-05-2019 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN 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 well as on merits in terms of the signed order.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed order is placed on the file.]