Supreme Court - Daily Orders
Kalika Prasad Singh vs Union Of India on 23 September, 2019
Bench: R. Banumathi, Hrishikesh Roy
ITEM NO.6 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 27174/2019
(Arising out of impugned final judgment and order dated 12-09-2005
in CMWP No. 27807/2005, 02-05-2019 in RA No. 55902/2017 in CMWP No.
27807/2005 passed by the High Court Of Judicature At Allahabad)
KALIKA PRASAD SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.143070/2019-CONDONATION OF DELAY
IN FILING and IA No.143071/2019-CONDONATION OF DELAY IN REFILING )
Date : 23-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Rajeev Kumar Bansal, AOR
Mr. M.P. Singh,Adv.
Mr. Prashant Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is delay of 4980 in filing the special leave petition(s). The petitioner has challenged the original order by filing the review and, therefore, the delay has occurred.
Since the petitioner has been pursuing the review petition delay of 4980 days in filing and 13 days in refiling the special leave petitions is condoned.
We have heard Mr. Rajeev Kumar Bansal, learned counsel appearing for the petitioner.
We do not find any ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
Signature Not VerifiedPending applications, if any, shall also stand disposed of.
Digitally signed by MAHABIR SINGH Date: 2019.09.24 10:53:58 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER