Supreme Court - Daily Orders
Mahesh Chand vs The State Of Rajasthan on 7 May, 2021
Bench: D.Y. Chandrachud, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Civil) No of 2021
(Diary No 24045 of 2020)
in
Special Leave Petition (Civil) No 5155 of 2008
Mahesh Chand ...Petitioner(s)
Versus
The State of Rajasthan & Anr ...Respondent(s)
ORDER
There is a delay of 4542 days in filing the review petition which has not been satisfactorily explained. The review petition is, therefore, dismissed on the ground of delay.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Sanjay Kishan Kaul] New Delhi;
May 07, 2021
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2021.06.01
16:49:01 IST
Reason:
ITEM NO.1002 SECTION XV
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). 24045/2020 in SLP(C) No. 5155/2008 MAHESH CHAND Petitioner(s) VERSUS THE STATE OF RAJASTHAN & ANR. Respondent(s) (WITH IA No. 112843/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No. 112846/2020 - EXEMPTION FROM FILING AFFIDAVIT) Date : 07-05-2021 This petition was called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SANJAY KISHAN KAUL 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 in terms of the signed order.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)