Supreme Court - Daily Orders
Ram Ratan Chaturvedi vs State Of Up . on 21 January, 2016
Bench: Chief Justice, S.A. Bobde, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.4039 OF 2015
IN
CIVIL APPEAL NO.10859 OF 2010
RAM RATAN CHATURVEDI & ORS. …Petitioners
Versus
STATE OF U.P. & ORS. …Respondents
ORDER
There is a delay of 195 days in the filing of this review petition.
We have all the same 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 29th April, 2015. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
……….........................…………….CJI. (T.S. THAKUR) ……….........................……………..….J. (S.A. BOBDE) ……….........................……………..….J. New Delhi (ARUN MISHRA) January 21, 2016 Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.02.25 14:39:35 IST Reason: 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. 4039/2015 In C.A. No. 10859/2010 RAM RATAN CHATURVEDI & ORS. Petitioner(s) VERSUS STATE OF UP & ORS. Respondent(s) Date : 21/01/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON perusing papers the Court made the following O R D E R There is delay of 195 days in filing of this review petition.
The review petition is dismissed on the ground of delay as also on merits in terms of the signed order.
(Ashok Raj Singh) (Saroj Saini)
Court Master Court Master
(Signed Order is placed in the file)