Supreme Court - Daily Orders
Oriental Insurance Co. vs Sardar Swarn Singh (Owner Of Vehicle) on 4 September, 2014
Bench: H.L. Dattu, M.Y. Eqbal, Shiva Kirti Singh
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C.)NO. 1863 OF 2014
IN
CIVIL APPEAL NO.2231 OF 2006
ORIENTAL INSURANCE COMPANY PETITIONER(S)
VERSUS
SARDAR SWARN SINGH (OWNER OF VEHICLE) AND ANR. RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. There is a delay of 287 days in filing the review petition which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, therefore, dismissed both on the ground of delay as well as on merits.
.....................J. (H.L. DATTU) .....................J. (M.Y. EQBAL) .....................J. (SHIVA KIRTI SINGH) NEW DELHI;
Signature Not VerifiedSEPTEMBER 04, 2014 Digitally signed by Ramana Venkata Ganti Date: 2014.09.05 14:25:09 IST Reason:
CHAMBER MATTER SECTION X
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. 1863/2014 IN C.A. No. 2231/2006 ORIENTAL INSURANCE CO. Petitioner(s) VERSUS SARDAR SWARN SINGH (OWNER OF VEHICLE) AND ANR Respondent(s) (with appln. (s) for c/delay in filing review petition and deletion of the name of respondent and oral hearing) Date : 04/09/2014 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE SHIVA KIRTI SINGH By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected.
The Review Petition is dismissed on the ground of delay as well as on merits, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)