Supreme Court - Daily Orders
Tilak Raj Gogia vs Union Of India on 25 February, 2015
Bench: Anil R. Dave, Fakkir Mohamed Ibrahim Kalifulla
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NOS.288-289 OF 2015
IN
S.L.P.(C)NOS.6763-6764 OF 2014
TILAK RAJ GOGIA ... PETITIONER
VS.
UNION OF INDIA ... RESPONDENTS
O R D E R
Upon perusal of the papers of the review petitions, we have noticed that there is a delay of 239 days in filing the review petitions. We are not inclined to condone the same.
Even on merits also, we are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petitions are, accordingly, dismissed on the ground of delay as well as on merits.
..............J. [ANIL R. DAVE] Signature Not Verified .............J. Digitally signed by [FAKKIR MOHAMED IBRAHIM KALIFULLA] Sarita Purohit Date: 2015.02.27 16:55:29 IST Reason: New Delhi;
25th February, 2015.
CHAMBER MATTER SECTION XIV
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.288-289/2015 In SLP(C)Nos.6763-6764/2014 TILAK RAJ GOGIA Petitioner(s) VERSUS UNION OF INDIA Respondent(s) (With appln. (s) for c/delay in filing review petitions and oral hearing and permission to appear and argue in person and office report) Date : 25/02/2015 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA By Circulation UPON perusing papers the Court made the following O R D E R The Review Petitions are dismissed on the ground of delay as well as on merits in terms of the signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)