Supreme Court - Daily Orders
Dibiruddin Cold Storage vs New India Assurance Co.Ltd.. on 2 April, 2014
\222 IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.150 OF 2014
IN
CIVIL APPEAL NO.6134 OF 2013
DIBIRUDDIN COLD STORAGE ...PETITIONER(S)
VERSUS
NEW INDIA ASSURANCE CO.LTD.& ORS. ...RESPONDENT(S)
O R D E R
Delay of 31 days in filing the review petition is condoned.
Prayer for oral hearing is rejected. We have carefully gone through the Review Petition and the connected papers as also the order sought to be reviewed whereby we had refused to condone the delay of 1224 days in filing the appeal and had dismissed the appeal also for non-appearance. We find no reason to review the same.
Accordingly, the Review Petition is dismissed.
..................J. (GYAN SUDHA MISRA) ..................J. (KURIAN JOSEPH) NEW DELHI, APRIL 02, 2014 CHAMBER MATTER SECTION XVII 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) NO.150 OF 2014 IN CIVIL APPEAL NO.6134 OF 2013 DIBIRUDDIN COLD STORAGE ...PETITIONER(S) VERSUS NEW INDIA ASSURANCE CO.LTD.& ORS. ...RESPONDENT(S) (With appln(s) for c/delay in filing review petition,oral hearing) Date: 02/04/2014 This Petition was circulated today. CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA HON’BLE MR. JUSTICE KURIAN JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R Delay of 31 days in filing the review petition is condoned.
Prayer for oral hearing is rejected. We have carefully gone through the Review Petition and the connected papers as also the order sought to be reviewed whereby we had refused to condone the delay of 1224 days in filing the appeal and had dismissed the appeal also for non-appearance. We find no reason to review the same.
Accordingly, the Review Petition is dismissed.
(Neetu Khajuria) (S.S.R. Krishna) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)