Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Kartar Singh on 11 August, 2021
Bench: Rohinton Fali Nariman, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) DIARY NO. 14663 OF 2021
in
CIVIL APPEAL NO. 11856 OF 2016
GOVERNMENT OF NCT OF DELHI & ORS. Petitioner(s)
VERSUS
KARTAR SINGH & ORS. Respondent(s)
O R D E R
There is a delay of 1645 days in filing this Review Petition and we do not find any justifiable reason to condone this huge delay. Even on merits, we have perused the Review Petition and record of the civil appeal and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
.......................J. [ ROHINTON FALI NARIMAN ] .......................J. [ D.Y. CHANDRACHUD ] Signature Not Verified New Delhi;
Digitally signed byJayant Kumar Arora Date: 2021.08.13 AUGUST 11, 2021.
16:37:52 IST 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). 14663/2021 in CIVIL APPEAL NO. 11856 OF 2016 GOVERNMENT OF NCT OF DELHI & ORS. Petitioner(s) VERSUS KARTAR SINGH & ORS. Respondent(s) (IA No. 73605/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 11-08-2021 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE DR. JUSTICE D.Y. CHANDRACHUD By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)