Supreme Court - Daily Orders
The State Of Odisha vs Managing Committee Of Durgacharan High ... on 5 May, 2020
Bench: Arun Mishra, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) No………....@ DIARY NO.82/2020
IN
S.L.P. (C) NO.8731/2018
STATE OF ODISHA AND ORS. Petitioner(s)
VERSUS
MANAGING COMMITTEE OF DURGACHARAN
HIGH SCHOOL, ASWATHAPADA Respondent(s)
O R D E R
Upon perusing the paper book, it has come to our notice that there is a delay of 610 days in filing this review petition and we do not find any justifiable reason to condone this huge delay. Even on merits, we have perused the Review Petition and the connected papers with meticulous care and do not find any justifiable reason to entertain this review petition.
The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
.................................J. [ARUN MISHRA] .................................J. [UDAY UMESH LALIT] Signature Not Verified NEW DELHI;
Digitally signed byJAYANT KUMAR ARORA Date: 2020.05.06 MAY 05, 2020.
14:18:15 IST Reason:
ITEM NO.1003 SECTION XI-A (CHAMBER MATTER) 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………....@ DIARY NO.82/2020 IN S.L.P. (C) NO.8731/2018 THE STATE OF ODISHA & ORS. Petitioner(s) VERSUS MANAGING COMMITTEE OF DURGACHARAN HIGH SCHOOL ASWASTHAPADA Respondent(s) (IA No. 48352/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 48351/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 48353/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 05-05-2020 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of. (NARENDRA PRASAD) (JAGDISH CHANDER) ASST. REGISTRAR-cum-P.S. ASSISTANT REGISTRAR (Signed order is placed on the file)