Supreme Court - Daily Orders
R. Venkateshwarlu vs A.P. Pollution Control Board on 3 December, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
R.P.(C) NOS. 3441-3442/2015
IN
SLP(C) NOS. 7977-7978/2015
R. VENKATESHWARLU ... PETITIONER(S)
VERSUS
A.P. POLLUTION CONTROL BOARD AND ANR. ... RESPONDENT(S)
O R D E R
Applications for oral hearing are rejected. Upon perusing the paper book, it has come to our notice that there is a delay of 184 days in filing these review petitions and we do not find any justifiable reasons to condone the delay.
Even on merits, we have perused the Review Petitions and the connected papers carefully and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petitions are, accordingly, dismissed on the ground of delay as well as on merits.
.................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.12.09 .................................J. [SHIVA KIRTI SINGH] 16:44:44 IST Reason:
NEW DELHI;
DECEMBER 03, 2015.
CHAMBER MATTER SECTION XIIA
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. 3441-3442/2015 IN SLP(C) NO. 7977-7978/2015 R. VENKATESHWARLU Petitioner(s) VERSUS A.P. POLLUTION CONTROL BOARD AND ANR. Respondent(s) (with appln. (s) for c/delay in filing review petition and oral hearing and office report) Date : 03/12/2015 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE SHIVA KIRTI SINGH By Circulation UPON perusing papers the Court made the following O R D E R Applications for oral hearing are rejected. The Review Petitions are dismissed on the ground of delay as well as on merits in terms of the signed order.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
(Signed order is placed on the file)