Supreme Court - Daily Orders
Union Of India vs M. O. Inasu on 26 August, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
R.P.(C) NO. 2565/2015
IN
SLP(C) NO. 6567/2015
UNION OF INDIA AND ORS. ... PETITIONER(S)
VERSUS
M. O. INASU ... RESPONDENT(S)
O R D E R
Upon perusing the paper book, it has come to our notice that there is a delay of 136 days in filing this review petition and we do not find any justifiable reasons to condone the delay.
Even on merits, we have perused the Review Petition and the connected papers with meticulous care, we do not find any justifiable reason to entertain this review petition.
The review petition is, accordingly, dismissed on the ground of delay as well as on merits.
.................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.08.28 14:54:57 IST Reason: .................................J. [ABHAY MANOHAR SAPRE] NEW DELHI;
AUGUST 26, 2015.
CHAMBER MATTER SECTION XIA
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. 2565/2015 IN SLP(C) NO. 6567/2015 UNION OF INDIA AND ORS. Petitioner(s) VERSUS M. O. INASU Respondent(s) (with appln. (s) for c/delay and office report) Date : 26/08/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE 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.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
(Signed Order is placed on the file)