Supreme Court - Daily Orders
State Of Punjab vs Jaspal Singh Etc.Etc. on 23 July, 2014
Ê CHAMABER MATTER-2 SECTION IVB
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. 1202-1204/2014 In SLP(C) Nos. 9876-9878/2012
STATE OF PUNJAB & ANR. Petitioner(s)
VERSUS
JASPAL SINGH & ORS. ETC.ETC. Respondent(s)
(With appln. for c/delay in filing review petition and oral
hearing and permission to place addl. documents on record and
stay and office report)
Date : 23/07/2014 These petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Application for oral hearing is rejected. The Review Petitions are dismissed both on the ground of delay as well as on merits. [ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.07.23 17:00:53 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NOS. 1202-1204 OF 2014 IN SPECIAL LEAVE PETITION (C) NOS. 9876-9878 OF 2013 STATE OF PUNJAB & ANR. .. PETITIONER(S) VERSUS JASPAL SINGH AND ORS. ETC. ETC. .. RESPONDENT(S) O R D E R Application for oral hearing is rejcted. There is a delay of 254 days in filing the Review Petitions which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, therefore, dismissed both on the ground of delay as well as on merits.
...................J. (H.L. DATTU) ....................J. (SUDHANSU JYOTI MUKHOPADHAYA) NEW DELHI, JULY 23, 2014.