Supreme Court - Daily Orders
Manvendra Sinhji Vir Vikram Sinhji ... vs The State Of Gujarat on 14 February, 2019
Bench: S.A. Bobde, Ashok Bhushan
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2019
(Dy.No.15025/2018)
IN
SPECIAL LEAVE PETITION(C)NO.14466 OF 2015
MANVENDRA SINHJI VIR VIKRAM SINHJI JADEJA Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
O R D E R
Application for permission to file review petition is rejected.
Application for permission for personal hearing in open court is rejected.
There is an inordinate delay of 2 years, 10 months and 2 days in filing review petition. We are not satisfied by the explanation offered for the same. The Review Petition is, therefore liable to be dismissed on the ground of delay.
We have perused the Review Petition and record Signature Not Verified Digitally signed by BALA PARVATHI Date: 2019.02.21 of the Special Leave Petition and are convinced that the 13:14:17 IST Reason: order of which review has been sought does not suffer from any error apparent warranting its reconsideration. 2 Hence, the Review Petition is dismissed both on the ground of delay as well as on merits.
Pending application(s), if any, stand disposed of.
..................J. [S.A. BOBDE] ..................J. [ASHOK BHUSHAN] New Delhi;
14th February, 2019.
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ITEM NO.1001 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s). 15025/2018 in Special Leave Petition(C)NO.14466 OF 2015 MANVENDRA SINHJI VIR VIKRAM SINHJI JADEJA Petitioner(s) VERSUS THE STATE OF GUJARAT & ORS. Respondent(s) (IA NOS. 59057, 59059 & 59061 OF 2018 TO BE LISTED ALONG WITH REVIEW PETITION) Date : 14-02-2019 These matters were circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON hearing the counsel the Court made the following O R D E R Application for permission to file review petition is rejected.
Application for permission for personal hearing in open court is rejected.
Review Petition is dismissed both on the ground of delay as well as on merits in terms of the signed order.
(B.Parvathi) (Indu Kumari Pokhriyal) Court Master Assistant Registrar (Signed order is placed on the file)