Supreme Court - Daily Orders
Kalawati Ramtek vs State Of M.P (Now Chhattisgarh) on 23 April, 2024
Author: A.S. Bopanna
Bench: A.S. Bopanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2024
(@ Diary No. 54141 of 2023)
IN
SPECIAL LEAVE PETITION (C) NO. 11826 OF 2015
KALAWATI RAMTEK PETITIONER(S)
VERSUS
STATE OF M.P (NOW CHHATTISGARH) & ORS. RESPONDENT(S)
O R D E R
There is an inordinate delay of 2196 days in filing this review petition. However, having gone through the review petition and also the documents enclosed, we do not find any good ground and reason to review the order dated 27.11.2017.
Accordingly, the review petition is dismissed on the ground of delay, as well as, on merits.
Pending application(s), if any, shall stand disposed of.
..................J. (SANJIV KHANNA) ..................J. (A.S. BOPANNA) NEW DELHI;
APRIL 23, 2024.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2024.04.25 16:59:50 IST Reason:
ITEM NO.1001 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) NO. OF 2024
(@ Diary No. 54141 of 2023)
IN
SPECIAL LEAVE PETITION (C) NO. 11826 OF 2015 KALAWATI RAMTEK PETITIONER(S) VERSUS STATE OF M.P (NOW CHHATTISGARH) & ORS. RESPONDENT(S) (OFFICE REPORT and IA No. 1099/2024 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 23-04-2024 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE A.S. BOPANNA 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.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)