Supreme Court - Daily Orders
Mohd. Saleem vs The State Of Uttar Pradesh on 18 September, 2019
Bench: Uday Umesh Lalit, Dinesh Maheshwari
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P.(C) No. 2007/2019 in DY. No. 5419/2019
MOHD. SALEEM Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
O R D E R
The Special Leave Petition challenging the judgment and order passed by the High Court in Writ Petition (C) No. 32248 of 1998 was dismissed as there was delay of 5200 days in preferring the Special Leave Petition.
The Review Petition from the decision of the High Court was preferred more than six years after the aforesaid judgment and was rejected on 10.12.2018. In the aforesaid circumstances, this Court refused to interfere and dismissed the Special Leave Petition.
We have gone through the contents of the review petition and do not find any error apparent on record to justify interference in review jurisdiction. This review petition is dismissed.
........................J. (UDAY UMESH LALIT) Signature Not Verified Digitally signed by INDU MARWAH ........................J. Date: 2019.09.20 16:42:52 IST Reason: (DINESH MAHESHWARI) NEW DELHI, September 18, 2019 2 ITEM NO.1002 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. 2007/2019 in D No. 5419/2019 MOHD. SALEEM Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH Respondent(s) (IA No. 64167/2019 - ORAL HEARING IA No. 64173/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ ANNEXURES) Date : 18-09-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE DINESH MAHESHWARI By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. This review petition is dismissed in terms of the signed order.
Pending applications, if any, shall also stand disposed of.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)