Supreme Court - Daily Orders
Nirmala Devadoss vs V. Devasahyam . on 17 January, 2017
Bench: S.A. Bobde, R.K. Agrawal
CHAMBER-2 SECTION XII
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) Nos. 3700-3701/2016 In SLP(C) Nos. 16726-16727/2014
NIRMALA DEVADOSS Petitioner(s)
VERSUS
V. DEVASAHYAM AND ORS. Respondent(s)
(With appln.(s) for c/delay in filing Review Petition and oral
hearing and permission to file addl. documents and office
report)
Date : 17/01/2017 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE R.K. AGRAWAL
By Circulation
UPON perusing papers the Court made the following
O R D E R
Applications for oral hearing are dismissed. The Review Petitions are dismissed on the ground of delay as well as merits. Pending applications stand disposed of. [ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.01.18 17:14:43 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NOS.3700-3701 OF 2016 IN SPECIAL LEAVE PETITION (CIVIL) NOS.16726-16727 OF 2014 NIRMALA DEVADOSS .. PETITIONER(S) VERSUS V. DEVASAHYAM AND ORS. .. RESPONDENT(S) O R D E R Applications for oral hearing are dismissed. This Review Petition is directed against order dated 21.07.2014 whereby the special leave petitions were dismissed.
There is enormous delay of 660 days in filing the Review Petitions, which has not been satisfactorily explained. Even otherwise, we do not find any merit in the Review Petitions. The Review Petitions are dismissed on the ground of delay as well as merits.
....................J. (S.A. BOBDE) ....................J. (R.K. AGRAWAL) New Delhi, JANUARY 17, 2017.