Supreme Court - Daily Orders
Delhi Development Authority vs Rajiv Choudhrie Huf on 26 April, 2022
Bench: L. Nageswara Rao, Vineet Saran
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) OF 2022
(@Diary No(s).7759/2022 )
IN
CIVIL APPEAL NO.8786/2013
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RAJIV CHOUDHRIE (HUF) & ORS. Respondent(s)
O R D E R
There is a delay of 1842 days in filing this petition which we are not inclined to condone.
The Review Petition is, accordingly, dismissed on the ground of delay. Pending application, if any stand disposed of.
....................J (L.NAGESWARA RAO) ....................J (VINEET SARAN) NEW DELHI;
26th April, 2022
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2022.05.05
18:12:26 IST
Reason:
ITEM NO.1001 SECTION XIV-A
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) Diary No(s).7759/2022 in C.A.No.8786/2013
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RAJIV CHOUDHRIE HUF & ORS. Respondent(s)
(IA No. 36769/2022 - CONDONATION OF DELAY IN FILING) Date : 26-04-2022 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE VINEET SARAN 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 in terms of the signed order. Pending application, if any stand disposed of.
(B.Parvathi) (Anand Prakash) Court Master Court Master (Signed order is placed on the file)