Supreme Court - Daily Orders
Sanjay Sidgonda Patil vs National Insurance Co. Ltd on 20 August, 2014
ò ITEM NO.Chamber SECTION XVII
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. 1395/2014 In SLP(C) No. 37183/2013
SANJAY SIDGONDA PATIL Petitioner(s)
VERSUS
NATIONAL INSURANCE CO. LTD & ANR Respondent(s)
(with appln. (s) for c/delay in filing review petition and oral
hearing and office report)
Date : 20/08/2014 This petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE S.A.BOBDE
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.
(Shashi Sareen) (Veena Khera)
Court Master Court Master
( The Signed Order is placed on the file.) Signature Not Verified Digitally signed by Shashi Sareen Date: 2014.08.21 10:18:58 ALMT Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.1395 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.37183 OF 2013 SANJAY SIDGONDA PATIL ...Petitioner Versus NATIONAL INSURANCE CO. LTD. & ANR. ...Respondents ORDER There is a delay of 53 days in the 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 17th December 2013. The review petition is, accordingly, dismissed.
.......................................................J. (T.S. THAKUR) .......................................................J. (S.A. BOBDE) New Delhi August 20, 2014