Supreme Court - Daily Orders
Durga Dass @ Dawarka Dass Chela vs Commissioner Hissar Division on 16 September, 2014
\202 IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION(C) No(s). 1777-1778 OF 2014
In
SPECIAL LEAVE PETITIONC) No(s). 1365-1366 OF 2013
DURGA DASS @ DAWARKA DASS CHELA Petitioner(s)
VERSUS
COMMISSIONER HISSAR DIVISION & ORS Respondent(s)
O R D E R
There is an inordinate delay of 164 days in filing these review petitions which is not satisfactorily explained. We have also gone through the review petitions and the connected papers. We find no merit in the review petitions.
The review petitions are dismissed both on the ground of delay as well as on merits.
......................J. (J. CHELAMESWAR) ......................J. (A.K. SIKRI) NEW DELHI SEPTEMBER 16, 2014 Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2014.09.17 17:08:36 IST Reason: CHAMBER MATTER SECTION IVB 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. 1777-1778/2014 In SLP(C) No. 1365-1366/2013 DURGA DASS @ DAWARKA DASS CHELA Petitioner(s) VERSUS COMMISSIONER HISSAR DIVISION & ORS Respondent(s) (With appln.(s) for condonation of delay in filing review petition and office report) Date : 16/09/2014 These petitions were circulated today. CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR HON’BLE MR. JUSTICE A.K. SIKRI By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed on the ground of delay as well as on merits, in terms of the signed order.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER
(Signed order is placed on the file)