Supreme Court - Daily Orders
Rani Dattatray Pawar @ Rani Umesh Shinde vs State Ofmaharashtra on 23 August, 2016
Bench: Jagdish Singh Khehar, Kurian Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 1589 OF 2016
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 11376 OF 2010
Rani Dattatray Pawar @ Rani Umesh Shinde … Petitioner
versus
State of Maharashtra & Ors. … Respondents
O R D E R
There is a huge delay of 945 days in filing the instant petition, for which no satisfactory explanation has been offered by the petitioner.
Thus, though the present petition is liable to be dismissed on the ground of delay itself, yet we have carefully gone through the review petition and the papers connected therewith. We are satisfied that no case for review of this Court’s order dated 7.3.2013 in SLP (C) No. 11376 of 2010 has been made out.
The review petition is, accordingly, dismissed on the ground of delay as well as on merits.
.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (Kurian Joseph) New Delhi;
August 23, 2016.
Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.08.24 18:14:24 IST Reason:
CHAMBER MATTER SECTION IX
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. 1589/2016 In SLP(C) No. 11376/2010 RANI DATTATRAY PAWAR @ RANI UMESH SHINDE Petitioner(s) VERSUS STATE OFMAHARASHTRA & ORS Respondent(s) (with appln. (s) for c/delay in filing review petition and office report) Date : 23/08/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR 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 on the ground of delay as well as on merits.
(Renuka Sadana) (Parveen Kumar) Assistant Registrar AR-cum-PS [signed order is placed on the file]