Supreme Court - Daily Orders
Gujarat State Road Transport ... vs Nansinh B. Dabhi Since Thr His Legal Heir on 19 November, 2014
Bench: Anil R. Dave, J. Chelameswar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.2414 OF 2014
IN
SLP(C)NO.17336 OF 2013
GUJARAT STATE ROAD TRANSPORT CORPORATION ... PETITIONER
VERSUS
NANSINH B. DABHI (D) THR HIS LEGAL HEIR ... RESPONDENT
O R D E R
Upon perusal of the papers of the review petition, we have noticed that there is a delay of 484 days in filing the review petition. We are not inclined to condone the same.
Even on merits also, we are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
..............J. [ANIL R. DAVE ] Signature Not Verified ..............J. Digitally signed by [J. CHELAMESWAR] Sarita Purohit Date: 2014.11.22 12:57:58 IST New Delhi;
Reason:
November 19, 2014.
CHAMBER MATTER SECTION XV
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.2414/2014 In SLP(C)No.17336/2013 GUJARAT STATE ROAD TRANSPORT CORPORATION Petitioner(s) VERSUS NANSINH B. DABHI (D) THR HIS LEGAL HEIR Respondent(s) (With appln.(s) for c/delay in filing review petition and exemption from filing O.T. and office report) Date : 19/11/2014 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE J. CHELAMESWAR By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)