Supreme Court - Daily Orders
Union Of India vs Rameshwar Prasad on 10 March, 2015
Bench: J. Chelameswar, Ranjan Gogoi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C)NO.492 OF 2015
IN
SPECIAL LEAVE PETITION (C)NO.11674 OF 2014
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
RAMESHWAR PRASAD Respondent(s)
O R D E R
There is an inordinate delay of 207 days in filing this petition which is not satisfactorily explained. Even otherwise we have gone through the review petition and the connected papers. We find no merit in the review petition.
The review petition is dismissed both on the ground of delay as well as on merits.
......................J. (J. CHELAMESWAR) ......................J. (RANJAN GOGOI) NEW DELHI;
MARCH 10, 2015
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2015.03.11
17:31:54 IST
Reason:
CHAMBER MATTER SECTION XVI
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. 492/2015 In SLP(C) No. 11674/2014 UNION OF INDIA & ORS. Petitioner(s) VERSUS RAMESHWAR PRASAD Respondent(s) Date : 10/03/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE RANJAN GOGOI 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.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER
(Signed order is placed on the file)