Supreme Court - Daily Orders
Nathu Singh vs Hukum Singh on 13 January, 2015
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.2980 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO.10992 OF 2014
NATHU SINGH & ORS. ..PETITIONER(S)
VERSUS
HUKUM SINGH & ANR. ..RESPONDENT(S)
O R D E R
There is a delay of 198 days in filing the review petition which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, therefore, dismissed both on the ground of delay as well as on merits.
..................CJI.
(H.L. DATTU) ....................J. (S.A. BOBDE) NEW DELHI, Signature Not Verified JANUARY 13, 2015.
Digitally signed by NEETU KHAJURIA Date: 2015.01.17 13:03:47 IST Reason: 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.2980 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.10992 OF 2014 NATHU SINGH & ORS. ..PETITIONER(S) VERSUS HUKUM SINGH & ANR. ..RESPONDENT(S) (with appln. (s) for c/delay in filing review petition and office report) Date : 13/01/2015 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed both on the ground of delay as well as on merits.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar