Supreme Court - Daily Orders
L H Vidyapoornan vs L H Premavathy on 17 December, 2014
Bench: Anil R. Dave, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.2732 OF 2014
IN
SPECIAL LEAVE PETITION (C) NOS.26270-26271 OF 2005
L H VIDYAPOORNAN ... PETITIONER
VS.
L H PREMAVATHY AND ORS. ... RESPONDENTS
O R D E R
Upon perusal of the papers of the review petition, we have noticed that there is a delay of 230 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 Sarita Purohit [N.V. RAMANA] Date: 2015.01.09 17:01:16 IST Reason: New Delhi;
December 17, 2014.
CHAMBER MATTER SECTION XII
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.2732/2014 IN SLP(C)NOS.26270-26271/2005 L H VIDYAPOORNAN Petitioner(s) VERSUS L H PREMAVATHY AND ORS Respondent(s) Date : 17/12/2014 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE N.V. RAMANA 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)