Supreme Court - Daily Orders
Jal Sansthan Agra vs Krishna Kumari on 19 September, 2018
Bench: A.M. Khanwilkar, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. 2724/2018
IN
SPECIAL LEAVE PETITION (C) DIARY NO. 1424/2018
JAL SANSTHAN, AGRA .… Petitioner
VERSUS
KRISHNA KUMARI & ORS. …. Respondents
ORDER
Having gone through the review petition and the connected papers, we see no reason to interfere with the order impugned.
We may note that on perusal of the application for condonation of delay, it was noted that not even an iota of explanation for the aforesaid period had been found. A perusal of the application, thus, show that the reasons are set out only in paragraph 3 which reads as under:
“3. That there is a delay of 591 days in filing the present petition. The reason for the delay the local counsel had supplied the certified copy of the impugned order to the petitioner by delayed. After receiving the impugned order the petitioner put up file for administration approval and also for legal advise for filing the Special Leave Petition, which consumed more time. Therefore, the delay has been occurred in filing the SLP.” The aforesaid certainly does not satisfy the test laid down in Postmaster General v. Living Media India Ltd1. Thus, the absence of the counsel has not caused any prejudice to the petitioner as no improvement could have been made on the pleadings filed seeking to give explanation for condonation of delay.
The Review Petition is, accordingly, dismissed.
...………………………………………………J.
( A.M. KHANWILKAR )
Signature Not Verified
Digitally signed by
DEEPAK GUGLANI
Date: 2018.09.20
...………………………………………………J.
16:59:05 IST
Reason: ( SANJAY KISHAN KAUL )
New Delhi;
September 19, 2018.
1 (2012) 3 SCC 563
ITEM NO.1001 SECTION
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. 2724/2018 in SLP (C) DIARY NO. 1424/2018 JAL SANSTHAN, AGRA Petitioner VERSUS KRISHNA KUMARI & ORS. Respondents (FOR ADMISSION) Date : 19-09-2018 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJAY KISHAN KAUL By Circulation The Review Petition is dismissed in terms of the signed order.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (signed order is placed on the file)