Supreme Court - Daily Orders
Nirmal Kumar Sharma vs Union Of India And Others. on 26 August, 2015
Author: Chief Justice
Bench: Chief Justice, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C.) NO.2123 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO.31448 OF 2014
NIRMAL KUMAR SHARMA ..PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ..RESPONDENT(S)
O R D E R
There is a delay of 199 days in filing the review petition which has not been satisfactorily explained. Even otherwise, we have carefully gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, therefore, dismissed both on the ground of delay as well as on merits.
...........CJI.
(H.L. DATTU) .............J. (PRAFULLA C. PANT) NEW DELHI, AUGUST 26, 2015.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.08.27 11:07:42 IST Reason: CHAMBER MATTER 12 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. 2123/2015 In SLP(C) No. 31448/2014 NIRMAL KUMAR SHARMA Petitioner(s) VERSUS UNION OF INDIA AND OTHERS. Respondent(s) (with appln. (s) for c/delay in filing review petition and office report) Date : 26/08/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PRAFULLA C. PANT By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed both on the ground of delay as also on merits, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)