Supreme Court - Daily Orders
Delhi Development Authority vs Prashid Estate Pvt. Ltd. on 21 January, 2020
Bench: R. Banumathi, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL)DIARY NO. 38548 OF 2019
IN
CIVIL APPEAL NO. 6240 OF 2017
DELHI DEVELOPMENT
AUTHORITY ...PETITIONER(S)
VERSUS
PRASHID ESTATE PVT. LTD. & ORS. ...RESPONDENT(S)
O R D E R
This Review Petition has been filed seeking review of this Court's order dated 04.05.2017 dismissing the civil appeal.
There is a delay of 873 days in filing the review petition. Though, this ground itself is sufficient to dismiss the review petition, yet we have carefully gone through the review petition and connected papers. We do not find any error apparent on the fact of the record which calls for review of the aforesaid order.
The Review Petition is dismissed accordingly both on the ground of delay as also on merits.
...................J. (R. BANUMATHI) .....................J. (A.S. BOPANNA) Signature Not Verified Digitally signed by NEW DELHI MADHU BALA Date: 2020.01.22 16:53:53 IST 21ST JANUARY, 2020 Reason:
ITEM NO.1003 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). 38548/2019 IN CIVIL APPEAL NO. 6240 OF 2017 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS PRASHID ESTATE PVT. LTD. & ORS. Respondent(s) (IA No. 164386/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 21-01-2020 These matters were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE A.S. BOPANNA By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed both on the ground of delay as also on merits in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (BEENA JOLLY) COURT MASTER (SH) BRANCH OFFICER
(Signed order is placed on the file)