Supreme Court - Daily Orders
Delhi Development Authority vs Kiran Rai on 21 August, 2019
Bench: S.A. Bobde, R. Banumathi
ITEM NO.1004 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). 24053/2019 IN C.A. NO.
8686/2016
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
KIRAN RAI & ORS. Respondent(s)
(IA No. 99711/2019 - CONDONATION OF DELAY IN FILING REVIEW
PETITION)
Date : 21-08-2019 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MRS. JUSTICE R. BANUMATHI
By Circulation
UPON perusing the papers the Court made the following
O R D E R
The Review Petition is dismissed on the ground of delay as well merits.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-cum-P.S. ASSTT. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.09.04 15:50:13 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CIVIL) NO. OF 2019 D. NO.24053/2019 IN CIVIL APPEAL NO. 8686 OF 2016 DELHI DEVELOPMENT AUTHORITY PETITIONER(S) VERSUS KIRAN RAI & ORS. RESPONDENT(S) O R D E R There is enormous delay of 1013 days in filing the Review Petition for which no satisfactory explanation has been given. Even otherwise, we do not find any merit in the Review Petition. The Review Petition is dismissed on the ground of delay as well as merits.
...................J. [ S.A. BOBDE ] ...................J. [ R. BANUMATHI ] NEW DELHI, AUGUST 21, 2019.