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Supreme Court - Daily Orders

Municipal Council Pathankot (Now Known ... vs Nathu Ram Gupta . on 21 July, 2015

Author: Chief Justice

Bench: Chief Justice, S.A. Bobde

                                              1

                                IN THE SUPREME COURT OF INDIA
                                 CIVIL APPELLATE JURISDICTION

                             REVIEW PETITION (C) NO.1490 OF 2015
                                              IN
                         SPECIAL LEAVE PETITION (C) NO.11436 OF 2009

                  MUNICIPAL COUNCIL PATHANKOT
                  (NOW KNOW AS MUNICIPAL CORPORATION
                  PATHANKOT)                             ..PETITIONER(S)

                                           VERSUS

                  NATHU RAM GUPTA & ORS.                 ..RESPONDENT(S)

                                            WITH

                           REVIEW PETITION (C) NO. D. 41505 OF 2014
                                              IN
                         SPECIAL LEAVE PETITION (C) NO.34479 OF 2010

                  IMPROVEMENT TRUST, NABHA             ..PETITIONER(S)

                                           VERSUS

                  KRISHAN LAL AGGRAWAL & ORS.          ..RESPONDENT(S)


                                            WITH

                             REVIEW PETITION (C) NO.1420 OF 2015
                                              IN
                         SPECIAL LEAVE PETITION (C) NO.11893 OF 2009

                  MUNICIPAL COUNCIL PATHANKOT
                  (NOW KNOW AS MUNICIPAL CORPORATION
                  PATHANKOT)                             ..PETITIONER(S)
Signature Not Verified

Digitally signed by
NEETU KHAJURIA
Date: 2015.07.22
                                           VERSUS
16:50:10 IST
Reason:


                  SURINDER SINGH (SINCE DECEASED)
                  THROUGH LRS. & ORS.                   ..RESPONDENT(S)
                          2

                         WITH

      REVIEW PETITION (C) NO. 1461 OF 2015
                       IN
  SPECIAL LEAVE PETITION (C) NO. 11578 OF 2009

MUNICIPAL COUNCIL PATHANKOT
(NOW KNOW AS MUNICIPAL CORPORATION
PATHANKOT)                            ..PETITIONER(S)

                        VERSUS

RAMESH CHANDER & ORS.                 ..RESPONDENT(S)

                         WITH

      REVIEW PETITION (C) NO. 1462 OF 2015
                       IN
  SPECIAL LEAVE PETITION (C) NO. 14161 OF 2009

MUNICIPAL COUNCIL PATHANKOT
(NOW KNOW AS MUNICIPAL CORPORATION
PATHANKOT)                         ..PETITIONER(S)

                        VERSUS

BANSI RAM GUPTA & ORS.                ..RESPONDENT(S)

                         WITH

      REVIEW PETITION (C) NO. 1463 OF 2015
                       IN
  SPECIAL LEAVE PETITION (C) NO. 11883 OF 2009

MUNICIPAL COUNCIL PATHANKOT
(NOW KNOW AS MUNICIPAL CORPORATION
PATHANKOT)                         ..PETITIONER(S)

                        VERSUS

ROOP LAL & ORS.                      ..RESPONDENT(S)
                                  3

                            O R D E R

Application for substitution of LRs. of the deceased respondent in Review Petition (C) No.1420 of 2015 is allowed.

There is a delay of 166, 130, 195, 166, 166 and 166 days respectively in filing the Review Petitions which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, therefore, dismissed both on the ground of delay as well as on merits.

...........CJI.

(H.L. DATTU) .............J. (S.A. BOBDE) NEW DELHI, JULY 21, 2015.

4
CHAMBER MATTER                                   SECTION XV

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

REVIEW PETITION (C) NO.1490 OF 2015 IN SPECIAL LEAVE PETITION (C) NO.11436 OF 2009 MUNICIPAL COUNCIL PATHANKOT (NOW KNOW AS MUNICIPAL CORPORATION PATHANKOT) ..PETITIONER(S) VERSUS NATHU RAM GUPTA & ORS. ..RESPONDENT(S) (with appln. (s) for c/delay in filing review petition and office report) WITH R.P.(C) D 41505/2014 In SLP(C) No. 34479/2010 (With appln.(s) for c/delay in filing review petition and Office Report) R.P.(C) No. 1420/2015 In SLP(C) No. 11893/2009 (With appln.(s) for substitution of l.rs of the deceased respondent and appln.(s) for c/delay in filing review petition and Office Report) R.P.(C) No. 1461/2015 In SLP(C) No. 11578/2009 (With appln.(s) for c/delay in filing review petition and Office Report) R.P.(C) No. 1462/2015 In SLP(C) No. 14161/2009 (With appln.(s) for c/delay in filing review petition and Office Report) R.P.(C) No. 1463/2015 In SLP(C) No. 11883/2009 (With appln.(s) for c/delay in filing review petition and Office Report) Date : 21/07/2015 These petitions were circulated today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE By Circulation 5 UPON perusing papers the Court made the following O R D E R The review petitions are dismissed in terms of the signed order. (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)