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Supreme Court - Daily Orders

Rohidas T. Naik vs State Of Goa . on 20 November, 2014

Bench: T.S. Thakur, J. Chelameswar

                                         IN THE SUPREME COURT OF INDIA

                                           CIVIL APPELLATE JURISDICTION

                                     REVIEW PETITION (C) NO.2345 OF 2014
                                                       IN
                                  SPECIAL LEAVE PETITION (C) NO.10683 OF 2014


         ROHIDAS T. NAIK                                                          …Petitioner

                               Versus
         STATE OF GOA & ORS.                                                      …Respondents


                                                    ORDER

There is a delay of 74 days in filing of this review petition which is hereby condoned.

We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 2nd May, 2014. The review petition is, accordingly, dismissed.

……….........................…......…………..….J. (T.S. THAKUR) ............................…......………..………J. (J. CHELAMESWAR) New Delhi November 20, 2014 Signature Not Verified Digitally signed by Mahabir Singh Date: 2014.11.21 10:16:58 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. 2345/2014 In SLP(C) No. 10683/2014 ROHIDAS T. NAIK Petitioner(s) VERSUS STATE OF GOA & ORS. Respondent(s) (with appln. (s) for c/delay in filing review petition and office report) Date : 20/11/2014 This petition was circulated today.

CORAM :

HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE J. CHELAMESWAR By Circulation UPON perusing papers the Court made the following O R D E R There is a delay of 74 days in filing of this review petition which is hereby condoned.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 2nd May, 2014. The review petition is, accordingly, dismissed.



(MAHABIR SINGH)                                  (VEENA KHERA)
 COURT MASTER                                     COURT MASTER
(Signed order is placed on the file)