Supreme Court - Daily Orders
Haryana State Agricultural Marketing ... vs Bishambhar Dayal Goyal . on 12 March, 2015
Bench: Anil R. Dave, Pinaki Chandra Ghose
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO. 475 OF 2015
IN
CIVIL APPEAL NO.3122 OF 2006
HARYANA STATE AGRICULTURAL MARKETING BOARD ... PETITIONER(S)
VS.
BISHAMBHAR DAYAL GOYAL & ORS. ... RESPONDENT(S)
O R D E R
Upon perusal of the papers of the review petition, we have noticed that there is a delay of 203 days in filing the review petition. We are not inclined to condone the same.
Even on merits also, we are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
..............J. [ANIL R. DAVE] ..............J. Signature Not Verified [PINAKI CHANDRA GHOSE] Digitally signed by Sarita Purohit New Delhi;
Date: 2015.03.1911:27:00 IST Reason: 12th March, 2015.
CHAMBER MATTER SECTION XVII
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.475/2015 In C.A.No.3122/2006 HARYANA STATE AGRICULTURAL MARKETING BOARD Petitioner(s) VERSUS BISHAMBHAR DAYAL GOYAL & ORS. Respondent(s) (With appln.(s) for c/delay in filing review petition) Date : 12/03/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE 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.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)