Supreme Court - Daily Orders
State Of Madhya Pradesh vs Munesh Kumar on 11 December, 2014
Bench: Jagdish Singh Khehar, A.K. Sikri
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO. 2728 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO. 37094 OF 2013
State of M.P. and others … Petitioners
versus
Munesh Kumar … Respondent
O R D E R
The present petition, which has been filed by the petitioners for review of this Court’s order dated 17.10.2013 in SLP(C) No. 37094 of 2013 (arising out of CC No. 18185 of 2013), is grossly barred by 229 days, for which no satisfactory explanation has been offered.
Thus, though the present petition is liable to be dismissed on the ground of delay itself, yet we have carefully gone through the review petition and the papers connected therewith. We are satisfied that no case for review of this Court’s order dated 17.10.2013 has been made out.
The review petition is, accordingly, dismissed on the ground of delay as well on merits.
………………..……………….……J. (Jagdish Singh Khehar) ………………...………………….…J. (A.K. Sikri) New Delhi;
December 11, 2014.
Signature Not VerifiedDigitally signed by Satish Kumar Yadav Date: 2014.12.11 16:33:46 IST Reason:
CHAMBER MATTER SECTION XV
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.2728/2014 In SLP(C) No.37094/2013 STATE OF MADHYA PRADESH & ORS. Petitioner(s) VERSUS MUNESH KUMAR Respondent(s) (With appln.(s) for c/delay in filing review petition and office report) Date : 11/12/2014 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE A.K. SIKRI 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 as well on merits in terms of the signed order.
(SATISH KUMAR YADAV) (RENUKA SADANA) COURT MASTER COURT MASTER
(Signed order is placed on the file)