Supreme Court - Daily Orders
Paras Nath Singh vs Director, Printing And Stationary ... on 15 September, 2015
Bench: J. Chelameswar, Kurian Joseph
CHAMBER MATTER SECTION XI
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. 2617/2015 In C.A. No. 3339/2014 @ C.A. No.
3339-3340/2014
PARAS NATH SINGH AND ORS. Petitioner(s)
VERSUS
DIRECTOR, PRINTING AND STATIONARY DEPARTMENT
U.P GOVERNMENT PRESS AND ORS. Respondent(s)
(With appln(s) for c/delay in filing review petition and office
report)
Date : 15/09/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE KURIAN JOSEPH
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed both on the ground of delay and merit in terms of the signed order.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.09.16 22:23:44 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO(s). 2617 OF 2015 IN C.A. NO(s). 3339/2014 @ C.A. NO(s). 3339-3340/2014 PARAS NATH SINGH AND ORS. Petitioner(s) VERSUS DIRECTOR, PRINTING AND STATIONARY DEPARTMENT U.P GOVERNMENT PRESS AND ORS. Respondent(s) O R D E R There is a delay of 397 days in filing the present review petition. The explanation offered in the application for condonation of delay is neither satisfactory nor reasonable. The application for condonation of delay is, therefore, rejected.
Even otherwise we have gone through the review petition and the connected records. We do not find any merit therein. The review petition is, therefore, dismissed both on the ground of delay and merit.
.........................J. [J. CHELAMESWAR] .........................J. [KURIAN JOSEPH] New Delhi, September 15, 2015.