Supreme Court - Daily Orders
Delhi Development Authority vs Archana Khanna on 10 August, 2021
Bench: D.Y. Chandrachud, Vineet Saran
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Civil) No of 2021
(D No 15267 of 2021)
in
Civil Appeal No 8154 of 2016
Delhi Development Authority ...Petitioner(s)
Versus
Archana Khanna & Ors ...Respondent(s)
ORDER
There is a delay of 1758 days in filing the review petition which has not been satisfactorily explained. The review petition is, therefore, dismissed on the ground of delay.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Vineet Saran] New Delhi;
August 10, 2021 Signature Not Verified
-S-
Digitally signed by Sanjay Kumar Date: 2021.09.04 12:16:36 IST Reason: ITEM NO.1002 SECTION XIV-A 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(s). 15267/2021 in C.A. No. 8154/2016 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS ARCHANA KHANNA & ORS. Respondent(s) (WITH IA No. 77784/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 10-08-2021 This petition was called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE VINEET SARAN 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 in terms of the signed order.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)