Supreme Court - Daily Orders
Lok Prahari Thr. Its General Secretary vs State Of U.P. on 25 January, 2017
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.9 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NO.22079 OF 2016
Lok Prahari through its General Secretary … Petitioner
Versus
State of U.P. & Ors. … Respondents
O R D E R
Delay of 40 days in filing the present petition is condoned. Prayer for oral hearing is rejected. The instant petition has been preferred by the petitioner-in-person for review of order dated 29.8.2016 passed by this Court in SLP (C) No.22079 of 2016, by which the special leave petition filed by the petitioner-in-person was dismissed.
We have carefully perused the petition for review and the papers annexed in support thereof. We do not find any ground therein warranting reconsideration of the order impugned.
The review petition is, accordingly, dismissed.
.………………..……………….…....…CJI.
(Jagdish Singh Khehar) .………………...…………………….……J. (A.M. Khanwilkar) .………………...…………………….……J. (Dr. D.Y. Chandrachud) New Delhi;
January 25, 2017.
Signature Not VerifiedDigitally signed by PARVEEN KUMAR Date: 2017.01.31 18:03:19 IST Reason:
CHAMBER MATTER SECTION XI
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. 9/2017 In SLP(C) No. 22079/2016 LOK PRAHARI THR. ITS GENERAL SECRETARY Petitioner(s) VERSUS STATE OF U.P. & ORS Respondent(s) (with appln. (s) for c/delay in filing review petition and oral hearing and office report) Date : 25/01/2017 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Prayer for oral hearing is rejected. The review petition is dismissed. (Renuka Sadana) (Parveen Kumar) Assistant Registrar AR-cum-PS [signed order is placed on the file]