Supreme Court - Daily Orders
Sarojini vs K. Ratnamma . on 30 August, 2016
Bench: Chief Justice, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.3055 OF 2016
IN
SPECIAL LEAVE PETITION (C) NO.12319 OF 2015
SAROJINI ..PETITIONER
VERSUS
K. RATNAMMA & ORS. ..RESPONDENTS
ORDER
There is a delay of 431 days in filing of this review petition.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 27th April, 2015. The review petition is, accordingly, dismissed both on the ground of delay as well as on merits.
……….........................…………….CJI. (T.S. THAKUR) ……….........................……………...J. (R. BANUMATHI) NEW DELHI AUGUST 30, 2016 Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2016.09.05 16:57:30 IST Reason: CHAMBER MATTER SECTION XIA 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. 3055/2016 In SLP(C) No. 12319/2015 SAROJINI Petitioner(s) VERSUS K. RATNAMMA & ORS. Respondent(s) (With appln. (s) for c/delay and office report) Date : 30/08/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R. BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R There is a delay of 431 days in filing of this review petition.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 27th April, 2015. The review petition is, accordingly, dismissed both on the ground of delay as well as on merits.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)