Supreme Court - Daily Orders
State Of Uttar Pradesh vs Mani Raj Singh on 17 September, 2014
Bench: Anil R. Dave, V. Gopala Gowda
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.1920 OF 2014
IN
SLP(C)NO.1050 OF 2012
STATE OF UTTAR PRADESH & ANR. ... PETITIONERS
VS.
MANI RAJ SINGH & 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 126 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] ..............J. Signature Not Verified [V. GOPALA GOWDA] Digitally signed by Sarita Purohit New Delhi;
Date: 2014.09.20 12:56:04 IST Reason:
17th September, 2014.
CHAMBER MATTER SECTION XI
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.1920/2014 IN SLP(C)No.1050/2012 STATE OF UTTAR PRADESH AND ANR Petitioner(s) VERSUS MANI RAJ SINGH AND ORS Respondent(s) (with appln.(s) for c/delay in filing review petition and oral hearing and office report) Date : 17/09/2014 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE V. GOPALA GOWDA 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)