Supreme Court - Daily Orders
P. Ramasubbu vs State Of T.N on 9 July, 2014
x IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.648 OF 2014
IN
SPECIAL LEAVE PETITION (CIVIL) NO.7337 OF 2011
P. RAMASUBBU .....PETITIONER
VERSUS
STATE OF T.N & ORS ....RESPONDENTS
O R D E R
Application for oral hearing is rejected. There is an inordinate delay of 868 days in filing the Review Petition. We are not satisfied by t he explanation offered for the same. The Review Petition is, therefore, liable to be dismissed on the ground of delay itself.
We have perused the Review Petition and t he connected papers. Even on merits, we do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
Hence, the Review Petition is dismissed on t he ground of delay as also on merits.
............................J [CHANDRAMAULI KR. PRASAD] Signature Not Verified Digitally signed by Sanjay Kumar Date: 2014.07.09 16:11:42 IST .............................J [ANIL R. DAVE] Reason: NEW DELHI;
JULY 09, 2014.
CHAMBER MATTER SECTION XII
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.648/2014 In SLP(C) No.7337/2011 P. RAMASUBBU Petitioner(s) VERSUS STATE OF T.N & ORS Respondent(s) (With appln. (s) for c/delay in filing review petition and exemption from filing O.T. and oral hearing and office report) Date : 09/07/2014 This petition was circulated today. CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE ANIL R. DAVE BY CIRCULATION UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected.
The Review Petition is dismissed on the ground of delay as also on merits in terms of the signed order.
(SANJAY KUMAR) (INDU SATIJA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)