Supreme Court - Daily Orders
Union Of India And Ors vs D. Sivakumar on 13 September, 2017
Bench: S.A. Bobde, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.1939 OF 2017
IN
SPECIAL LEAVE PETITION (C) NO.4848 OF 2016
UNION OF INDIA AND ORS PETITIONER(S)
VERSUS
D. SIVAKUMAR RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. There is an inordinate delay of 265 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 order 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.
....................J [S. A. BOBDE] Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.09.13 16:38:07 IST ....................J Reason: [ASHOK BHUSHAN] NEW DELHI;
SEPTEMBER 13, 2017.
ITEM NO.1004 SECTION XII
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.1939/2017 in SLP(C) No.4848/2016 UNION OF INDIA AND ORS & ORS. Petitioner(s) VERSUS D. SIVAKUMAR Respondent(s) (FOR ADMISSION and IA No.82633/2017-CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No.82635/2017-ORAL HEARING) Date : 13-09-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ASHOK BHUSHAN 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. As a sequel to the above, pending interlocutory applications, if any, stand disposed of. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)