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Supreme Court - Daily Orders

The State Of Uttar Pradesh vs Siraj Ahmad on 21 January, 2021

Author: Chief Justice

Bench: Chief Justice, B.R. Gavai, Surya Kant

                                               IN THE SUPREME COURT OF INDIA

                                                  INHERENT JURISDICTION

                                     REVIEW PETITION (C) DIARY NO(S).17966/2020
                                                        IN
                                            CIVIL APPEAL NO(S).9412/2019




                         THE STATE OF UTTAR PRADESH & ANR.                      ....PETITIONER(S)

                                                            VERSUS

                         SIRAJ AHMAD                                            .....RESPONDENT(S)

                                                           O R D E R

Application for oral hearing is rejected. There is an inordinate delay of 226 days in filing the Review Petition. We are not satisfied by the explanation offered for the same. The Review Petition is, therefore, liable to be dismissed on the ground of delay itself.

We have perused the Review Petition and the connected papers. Even on merits, we do not find any error in the Judgment impugned, much less an apparent error on the face of the record, so as to call for its review.

Hence, the Review Petition is dismissed on the ground of delay as also on merits.

....................CJI [S.A. BOBDE] ...........…..........J [B.R. GAVAI] Signature Not Verified ...........…..........J Digitally signed by [SURYA KANT] Sanjay Kumar Date: 2021.01.25 16:11:57 IST Reason: NEW DELHI;

JANUARY 21, 2021.

ITEM NO.1002                                          SECTION III-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 (C) DIARY NO(S).17966/2020 IN CIVIL APPEAL NO(S).9412/2019 THE STATE OF UTTAR PRADESH & ANR. Petitioner(s) VERSUS SIRAJ AHMAD Respondent(s) (With IA No. 81821/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No. 81824/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No. 81815/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 81816/2020 - EXEMPTION FROM FILING O.T. and IA No. 81812/2020 - ORAL HEARING) Date : 21-01-2021 This petition was called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE SURYA KANT By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. The Review Petition is dismissed on the ground of delay as also on merits in terms of the signed order. Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed Order is placed on the file)