Supreme Court - Daily Orders
Amit Shrivas vs The State Of Madhya Pradesh on 2 November, 2022
Bench: Sanjay Kishan Kaul, Aniruddha Bose, Krishna Murari
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) D. NO.9528/2021
IN
CIVIL APPEAL NO.8564/2015
AMIT SHRIVAS Appellant (s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
O R D E R
Application for listing review petition in open Court is rejected.
There is a delay of 160 days in filing the review petition for which no sufficient cause has been shown by learned counsel for the petitioner. Even otherwise on merits also, we are of the view that the order of which review has been sought does not suffer from any error apparent on the face of the record warranting its reconsideration.
Therefore, the review petition is dismissed both on the ground of delay as well as on merits.
…………………………………………………J. [SANJAY KISHAN KAUL] ………………………………………………J. [ANIRUDDHA BOSE] Signature Not Verified ………………………………………………J. Digitally signed by ASHA SUNDRIYAL Date: 2022.11.03 17:22:20 IST Reason: [KRISHNA MURARI] NEW DELHI;
NOVEMBER 02, 2022.
2ITEM 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) Diary No(s). 9528/2021 IN C.A. No.8564/2015 AMIT SHRIVAS Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH & ORS. Respondent(s) IA No. 50135/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 113795/2021 - EXEMPTION FROM FILING O.T. IA No. 50139/2021 - EXEMPTION FROM FILING O.T. IA No. 50137/2021 - PERSONAL HEARING BEFORE THE COURT Date : 02-11-2022 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE KRISHNA MURARI By Circulation UPON perusing papers the Court made the following O R D E R Application for listing review petition in open Court is rejected.
The review petition is dismissed both on the ground of delay as well as on merits.
Pending applications stand disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]