Supreme Court - Daily Orders
P.D. Nanda vs The State Of Himachal Pradesh on 23 August, 2017
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.1744 OF 2017
IN
CIVIL APPEAL NO.9754 OF 2016
P.D. Nanda … Petitioner
Versus
State of Himachal Pradesh & Ors. … Respondents
O R D E R
Application for discharge of earlier Advocate on Record is allowed, as prayed.
There is a huge delay of 224 days in filing the instant petition for review of this Court’s judgment dated 28.9.2016, by which a batch of civil appeals including aforementioned civil appeal filed by respondents herein, was allowed. We do not find any justification to condone the said delay.
That apart, we have carefully perused the petition for review and the papers annexed in support thereof. We do not find any ground therein warranting review of the aforementioned judgment.
The review petition is, accordingly, dismissed on the ground of delay as well on merits.
.………………..……………….…....…CJI.
(Jagdish Singh Khehar) .………………...…………………….……J. Signature Not Verified (S.A. Bobde) Digitally signed by SARITA PUROHIT Date: 2017.08.23 New Delhi;
16:47:01 ISTReason: August 23, 2017.
ITEM NO.1003 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C)NO.1744/2017 IN CIVIL APPEAL NO.9754/2016 (@C.A.NOS.9750-9819/2016) P.D. NANDA Petitioner(s) VERSUS THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s) (With appln.(s) for discharge of Advocate-on-Record and c/delay in filing review petition) Date : 23-08-2017 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE 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.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar (Signed order is placed on the file)