Supreme Court - Daily Orders
Sanjiv Kumar vs Himachal Pradesh State Electricity ... on 15 March, 2016
Bench: Jagdish Singh Khehar, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 1610 OF 2016
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 8027 of 2014
Sanjiv Kumar … Petitioner
versus
Himachal Pradesh State
Electricity Board Ltd. & Ors. … Respondents
O R D E R
There is a delay of 100 days in filing the instant petition, for which no satisfactory explanation has been offered by the petitioner.
Thus, though the present petition is liable to be dismissed on the ground of delay itself, yet we have carefully gone through the review petition and the papers connected therewith. We are satisfied that no case for review of this Court’s order dated 5.10.2015 in SLP (C) No. 8027 of 2014 has been made out.
The review petition is, accordingly, dismissed on the ground of delay as well as on merits.
.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (R. Banumathi) New Delhi;
March 15, 2016.
Signature Not VerifiedDigitally signed by PARVEEN KUMAR Date: 2016.03.15 17:43:09 IST Reason:
CHAMBER MATTER SECTION XIV
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. 1610/2016 In SLP(C) No. 8027/2014 SANJIV KUMAR Petitioner(s) VERSUS HIMACHAL PRADESH STATE ELECTRICITY BOARD LTD. & ORS. Respondent(s) (with appln(s) for c/delay in filing review petition and office report) Date : 15/03/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MRS. JUSTICE R. BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed on the ground of delay as well as on merits.
(Renuka Sadana) (Parveen Kumar) Court Master AR-cum-PS