Supreme Court - Daily Orders
P. Manjula Devi vs The State Of A.P. on 24 February, 2016
Bench: Chief Justice, Anil R. Dave, Dipak Misra
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.3701 OF 2015
IN
CIVIL APPEAL NO.1313 OF 2008
P.MANJULA DEVI …Petitioner
Versus
THE STATE OF A.P. & ANR. …Respondents
ORDER
There is a delay of 2728 days in the filing of this review petition. We have all the same examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 15th February, 2008. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
……….........................…………….CJI. (T.S. THAKUR) ……….........................……………..….J. (ANIL R. DAVE) ……….........................……………..….J. New Delhi (DIPAK MISRA) February 24, 2016 Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.02.29 10:18:32 IST Reason: 2 ITEM NO.Chamber SECTION XIIA 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. 3701/2015 In C.A. No. 1313/2008 P. MANJULA DEVI Petitioner(s) VERSUS THE STATE OF A.P. & ANR. Respondent(s) (with appln. (s) for c/delay in filing review petition and exemption from filing c/c of the impugned judgment and office report) Date : 24/02/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE DIPAK MISRA By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)