Supreme Court - Daily Orders
Ramsahay (Dead) Thr Lrs. Jagdish ... vs Geeta Singh (Dead) Thr Lrs. Aditya ... on 19 September, 2017
Bench: Kurian Joseph, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO. OF 2017 (DIARY NO.34907/2016
IN
S.L.P. (C) NO. 27586/2013
RAMSAHAY (DEAD) THR LR. & ANR. PETITIONER(S)
VERSUS
GEETA SINGH (DEAD) THR LRS. AND ORS. RESPONDENT(S)
O R D E R
I.A. No.80998/2017 is allowed. Upon perusing the paper book, it has come to our notice that there is a delay of 140 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 reasons to entertain this review petition.
The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits. Pending application(s), if any, shall stand disposed of.
............................J. [KURIAN JOSEPH] Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2017.09.22 ............................J. 17:24:20 IST Reason: [ROHINTON FALI NARIMAN] NEW DELHI;
SEPTEMBER 19, 2017.
ITEM NO.1002 (CHAMBER MATTER) SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS DIARY NO(S). 34907/2016 IN S.L.P. (C) NO. 27586/2013ssss RAMSAHAY (DEAD) THR LR. & ANR. PETITIONER(S) VERSUS GEETA SINGH (DEAD) THR LRS. AND ORS. RESPONDENT(S) (WITH IA No.80998/2017-DISCHARGE OF ADVOCATE ON RECORD, C/DELAY IN FILING THE REVIEW PETITION) Date : 19-09-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN 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) (RENU DIWAN) COURT MASTER ASST. REGISTRAR (Signed order is placed on the file)