Supreme Court - Daily Orders
The State Of Rajasthan vs Naved Ali Zaidi on 9 August, 2018
Bench: Uday Umesh Lalit, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL)NO. OF 2018
(Arising out of R.P.(Civil)Diary No.25875/2018)
IN
S.L.P.(CIVIL) NO.35080 OF 2017
STATE OF RAJASTHAN & ORS. ... PETITIONER(S)
VS.
NAVED ALI ZAIDI & ORS. ... RESPONDENT(S)
O R D E R
Writ Petition preferred by the respondents herein was allowed by the High Court, relying principally on the view taken by the same High Court on earlier occasions namely in D.B.Civil Writ Petition Nos.8063 of 2016 and 12294 of 2016. Said view was affirmed by this Court while dismissing Special Leave Petition preferred by State of Rajasthan.
Though there is no explanation for seeking condonation of delay of 204 days in preferring the present review petition, we condone the delay.
We have gone through the review petition and do not find any error apparent on the face of record justifying interference in review jurisdiction. This review petition is dismissed.
......................J.
[UDAY UMESH LALIT]
......................J.
[ASHOK BHUSHAN]
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2018.08.11
12:59:00 IST
Reason: New Delhi;
August 9, 2018.
1
ITEM NO.1001 SECTION XV
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). 25875/2018 in SLP(Civil)No.35080/2017 STATE OF RAJASTHAN & ORS. Petitioner(s) VERSUS NAVED ALI ZAIDI & ORS. Respondent(s) IA No.96446/2018 – CONDONATION OF DELAY IN FILING REVEIW PETITION Date : 09-08-2018 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 2