Supreme Court - Daily Orders
Delhi Development Authority vs Neena Wadhwa on 14 November, 2019
Bench: R. Banumathi, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL)Diary No. 36672/2019
IN
CIVIL APPEAL NO. 6286 OF 2017
DELHI DEVELOPMENT AUTHORITY ...PETITIONER(S)
VERSUS
NEENA WADHWA & ORS. ...RESPONDENT(S)
O R D E R
This Review Petition has been filed seeking review of this Court's order dated 04.05.2017 dismissing the Civil Appeal.
There is a delay of 863 days in filing the review petition. Though, this ground itself is sufficient to dismiss the review petition, yet we have carefully gone through the review petition and connected papers. We do not find any error apparent on the fact of the record which calls for review of the aforesaid order.
The Review Petition is dismissed accordingly both on the ground of delay as also on merits.
...................J. (R. BANUMATHI) .....................J. (A.S. BOPANNA) Signature Not Verified Digitally signed by NEW DELHI MADHU BALA Date: 2019.11.15 16:13:20 IST 14TH NOVEMBER, 2019 Reason:
ITEM NO.1001 SECTION XIV-A
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). 36672/2019 IN CIVIL APPEAL NO. 6286 OF 2017 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS NEENA WADHWA & ORS. Respondent(s) (IA No. 156279/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 14-11-2019 These matters were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI 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 accordingly both on the ground of delay as also on merits.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)