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Review Petition (Civil) No…………………./2019 (Diary No. 29668 of 2018) In Writ Petition (Civil) No. 1303 of 1987
Decided On, 17 October 2019
At, Supreme Court of India
By, THE HONOURABLE CHIEF JUSTICE MR. RANJAN GOGOI
By, THE HONOURABLE MR. JUSTICE S.A. BOBDE
By, THE HONOURABLE MR. JUSTICE N.V. RAMANA
By, THE HONOURABLE MR. JUSTICE ARUN MISHRA
By, THE HONOURABLE MR. JUSTICE ROHINTON FALI NARIMAN
By, THE HONOURABLE MRS. JUSTICE R. BANUMATHI
By, THE HONOURABLE MR. JUSTICE UDAY UMESH LALIT
By, THE HONOURABLE MR. JUSTICE A.M. KHANWILKAR & THE HONOURABLE MR. JUSTICE ASHOK BHUSHAN
Judgment Text
Permission to file the review petition is granted.
Prayer for open Court hearing is rejected.
There is an inordinate delay of 9071 days in filing the instant petition, for which no satisfactory explanation has been offered by the petitioners.
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 the impugned judgment has been made out.
The review petition is according
Prayer for open Court hearing is rejected.
There is an inordinate delay of 9071 days in filing the instant petition, for which no satisfactory explanation has been offered by the petitioners.
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 the impugned judgment has been made out.
The review petition is according
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ly dismissed, both on the ground of delay, as well as, on merits.