Supreme Court - Daily Orders
Indel Singh Tomar vs Dir.Gen.,Crpf . on 28 January, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 2998 OF 2013
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 8587 OF 2011
INDEL SINGH TOMAR Petitioner(s)
VERSUS
DIR.GEN.,CRPF & ORS. Respondent(s)
O R D E R
By this petition, the petitioner seeks review of the order
dated April 8, 2011.
There is a delay of 849 days in filing the present Review
Petition for which no satisfactory explanation has been given in the
application for condonation of delay. Review petition is liable to be
dismissed on the ground of delay itself. However, we have carefully
considered the Review Petition and the available material. Even
otherwise, no ground is made out for review of the said order.
Review Petition is, accordingly, dismissed on the ground of
delay as well as on merits.
..........................J.
( R.M. LODHA )
NEW DELHI; ..........................J.
JANUARY 28, 2014 ( ANIL R. DAVE )
CHAMBER MATTER SECTION IVA
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) NO. 2998 OF 2013
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 8587 OF 2011
INDEL SINGH TOMAR Petitioner(s)
VERSUS
DIR.GEN.,CRPF & ORS. Respondent(s)
(With appln(s) for c/delay in filing review petition and
office report)
Date: 28/01/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE ANIL R. DAVE
By Circulation
UPON perusing papers the Court made the following
O R D E R
Review Petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |
(signed order is placed on the file)