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Supreme Court - Daily Orders

Ravindra Nath Singh vs Committee Of Management Ram Dulari ... on 10 February, 2016

Bench: Dipak Misra, V. Gopala Gowda

     CHAMBER MATTER                                                   SECTION XI

                               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. 200/2016 In SLP(C) No. 14474/2011

     RAVINDRA NATH SINGH                                            Petitioner(s)

                                                VERSUS

     COMMITTEE OF MANAGEMENT RAM DULARI
     KASHI PRASAD INTER COLLEGE, MALL,
     LUCKNOW AND ORS.                                               Respondent(s)

     (with appln. (s) for c/delay in filing review petition)

     Date : 10/02/2016 This petition was circulated today.

     CORAM :
                         HON'BLE MR. JUSTICE DIPAK MISRA
                         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 both on the ground of delay as well as on merits.




                          (SUMAN WADHWA)           H.S. PARASHAR)
                             AR-cum-PS             COURT MASTER

Signed order is placed on the file. Signature Not Verified Digitally signed by Suman Wadhwa Date: 2016.02.13 10:44:04 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C.) NO. 200 OF 2016 IN SPECIAL LEAVE PETITION (C.) NO. 14474 OF 2011 RAVINDRA NATH SINGH PETITIONER VERSUS COMMITTEE OF MANAGEMENT RAM DULARI KASHI PRASAD INTER COLLEGE, MALL, LUCKNOW AND ORS. RESPONDENTS O R D E R There is an inordinate delay of 1244 days in filing the instant petition, for which no satisfactory explanation has been offered by the petitioner.

Even otherwise, we have carefully gone through the review petition, the order under challenge and the papers connected therewith. We do not find any error apparent on the face of the record of this case warranting reconsideration of the order impugned.

The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.

.....................J. (DIPAK MISRA) ...................J. (V. GOPALA GOWDA) New Delhi;

February 10, 2016.