Supreme Court - Daily Orders
Swaran Singh vs The State Of Haryana on 31 January, 2019
Bench: Arun Mishra, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) Nos. 3835-3836 OF 2018
IN
SPECIAL LEAVE PETITION (C) Nos. 18032-18033 OF 2017
SWARAN SINGH & ORS. ETC. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
O R D E R
There is a delay of 484 days in filing these Review Petitions and we do not find any justifiable reason to condone this huge delay. Even on merits, we have perused the Review Petitions and record of the Special Leave Petitions and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petitions are, accordingly, dismissed on the ground of delay as well as on merits.
.......................J. [ ARUN MISHRA ] .......................J. [ A.M. KHANWILKAR ] Signature Not Verified New Delhi;
Digitally signed byJAYANT KUMAR ARORA Date: 2019.02.01 16:49:48 IST Reason: JANUARY 31, 2019.
ITEM NO.1003 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 3835-3836/2018 in SLP(C) No. 18032-18033/2017 SWARAN SINGH & ORS. ETC. Petitioner(s) VERSUS THE STATE OF HARYANA & ANR. Respondent(s) (FOR ADMISSION and IA No.141195/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION ) Date : 31-01-2019 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE A.M. KHANWILKAR By Circulation UPON perusing papers the Court made the following O R D E R The Review Petitions are dismissed in terms of the signed order.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)