Supreme Court - Daily Orders
Naib Singh vs State Of Haryana on 31 August, 2016
Author: Chief Justice
Bench: Chief Justice, V.Gopala Gowda, Amitava Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.2827 OF 2016
IN
SPECIAL LEAVE PETITION (C) NO.25053 OF 2013
NAIB SINGH AND ORS. ...PETITIONERS
Versus
STATE OF HARYANA AND ORS. ...RESPONDENTS
O R D E R
There is a delay of 152 days in filing of this review petition.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 26th August, 2015. The review petition is accordingly dismissed both on the ground of delay as well as on merits.
.................CJI.
(T.S. THAKUR) ...................J. (V. GOPALA GOWDA) ...................J. NEW DELHI; (AMITAVA ROY) AUGUST 31, 2016.
Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.09.17 12:34:35 IST Reason: 2 Chamber Matter SECTION IVB 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. 2827/2016 In SLP(C) No. 25053/2013 NAIB SINGH AND ORS Petitioner(s) VERSUS STATE OF HARYANA AND ORS Respondent(s) (with appln. For c/delay in filing review petition and oral hearing and office repor) Date : 31/08/2016 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE V.GOPALA GOWDA HON'BLE MR. JUSTICE AMITAVA ROY 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.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)