Supreme Court - Daily Orders
State Of Gujarat vs Gujarat Revenue Tribunal Bar ... on 20 January, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, V. Gopala Gowda
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
R.P.(C) No. 3878/2015 In C.A. No. 7208/2012
STATE OF GUJARAT & ANR. ... PETITIONER(S)
VERSUS
GUJARAT REVENUE TRIBUNAL BAR
ASSOCIATION & ANR. ... RESPONDENT(S)
O R D E R
Upon perusing the paper book, it has come to our notice that there is a delay of 1021 days in filing this review petition and we do not find any justifiable reasons to condone the delay.
Even on merits, we have perused the Review Petition and the connected papers with meticulous care and do not find any justifiable reason to entertain this review petition.
The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
.................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] .................................J. [V. GOPALA GOWDA] NEW DELHI;
JANUARY 20, 2016.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2016.01.21 16:39:36 IST Reason: SIGNED BY NARENDRA PRASAD,C.M. CHAMBER MATTER SECTION IX
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. 3878/2015 In C.A. No. 7208/2012 STATE OF GUJARAT & ANR. Petitioner(s) VERSUS GUJARAT REVENUE TRIBUNAL BAR ASSOCIATION & ANR. Respondent(s) (with appln. (s) for c/delay in filing review petition and office report) Date : 20/01/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE V. GOPALA GOWDA 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.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
(Signed order is placed on the file)