Supreme Court - Daily Orders
State Of M.P vs Mohan Kumar Bangade on 9 October, 2014
Bench: Ranjana Prakash Desai, Madan B. Lokur
CHAMBER MATTER NO.3 SECTION IVA
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. 2027/2014 In SLP(C) No. 9148/2013
STATE OF M.P & ORS Petitioner(s)
VERSUS
MOHAN KUMAR BANGADE Respondent(s)
(With appln. (s) for c/delay in filing review petition and office
report)
Date : 09/10/2014 This petition was circulated today.
CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE MADAN B. LOKUR
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
(VISHAL ANAND) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2014.10.10 16:50:49 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION R.P.(C) No. 2027/2014 In SLP(C) No. 9148/2013 STATE OF M.P & ORS Petitioner(s) VERSUS MOHAN KUMAR BANGADE Respondent(s) O R D E R This review petition has been filed against Order dated 16th December, 2013 whereby the Special Leave Petition was disposed of as infructuous in view of the statement made by the counsel. Despite the fact that there is a delay of 92 days in filing the review petition for which no satisfactory explanation has been furnished, we have considered the review petition on merits. In our opinion, no case for review of Order dated 16 th December, 2013 is made out. Consequently, the review petition is dismissed on the ground of delay as well as on merits.
.......................J (RANJANA PRAKASH DESAI) .....................J (MADAN B. LOKUR) NEW DELHI;
9TH OCTOBER, 2014.