Supreme Court - Daily Orders
Ravi Sawlani vs Rural Electrification Corpn. Ltd on 10 February, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2026
(@ Diary No(s). 46655/2025)
IN
SLP(C) No. 11103 OF 2012
RAVI SAWLANI Petitioner(s)
VERSUS
RURAL ELECTRIFICATION CORPN. LTD. & ANR. Respondent(s)
O R D E R
1. There is an enormous delay of 236 days in filing the Review Petition. The application for condonation of delay in filing the Review Petition(s) does not give sufficient cause.
2. Even otherwise, having perused the Review Petition, we find that there is no error apparent on the face of the record. No case for review under Order XLVII Rule 1 of the Supreme Court Rules 2013 has been established.
3. In view of the above, the Review Petition is dismissed on the ground of delay as well as on merits.
…………………………………………………………………………J. [PAMIDIGHANTAM SRI NARASIMHA] Signature Not Verified Digitally signed by KAPIL TANDON …………………………………………………………………………J. Date: 2026.02.16 17:12:45 IST Reason: [MANOJ MISRA] NEW DELHI;
FEBRUARY 10, 2026
ITEM NO.1001 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 (CIVIL) Diary No(s). 46655/2025 in SLP(C)
No.11103/2012
RAVI SAWLANI Petitioner(s)
VERSUS
RURAL ELECTRIFICATION CORPN. LTD. & ANR. Respondent(s)
IA No. 202945/2025 - CONDONATION OF DELAY IN FILING REVIEW PETITION Date : 10-02-2026 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE MANOJ MISRA By Circulation UPON perusing papers the Court made the following O R D E R
1. The Review Petition is dismissed on the ground of delay as well as on merits in terms of the Signed Order.
2. Pending applications, if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) ASSISTANT REGISTRAR
(Signed Order is placed on the file.)