Supreme Court - Daily Orders
Oshiar Prasad vs The Employers In Relation To Management ... on 20 October, 2016
Bench: S.A. Bobde, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.3326 OF 2016
IN
CIVIL APPEAL NO.1389 OF 2015
OSHIAR PRASAD AND ORS. ....PETITIONERS
VERSUS
THE EMPLOYERS IN RELATION TO
MANAGEMENT OF SUDAMDIH COAL WASHERY
OF M/S BCCL, DHANBAD, JHARKHAND ....RESPONDENT
O R D E R
There is an inordinate delay of 547 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 Signature Not Verified [S. A. BOBDE] Digitally signed by SANJAY KUMAR Date: 2016.10.22 10:47:12 IST Reason: .....................J [ABHAY MANOHAR SAPRE] NEW DELHI;
OCTOBER 20, 2016.
CHAMBER MATTER SECTION XV
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.3326/2016 In C.A. No.1389/2015 OSHIAR PRASAD AND ORS. Petitioner(s) VERSUS THE EMPLOYERS IN RELATION TO MANAGEMENT OF SUDAMDIH COAL WASHERY OF M/S BCCL, DHANBAD, JHARKHAND Respondent(s) (With appln.(s) for c/delay in filing review petition and office report) Date : 20/10/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE 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.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
(Signed Order is placed on the file)