Before :- Ranjan Gogoi, CJI, S.A. Bobde, N.V. Ramana, Arun Mishra, Rohinton Fali Nariman, R. Banumathi, Uday Umesh Lalit, A.M. Khanwilkar, Ashok Bhushan, JJ.
Review Petition (Civil) No. ... of 2019 (Diary No. 29668 of 2018) in Writ Petition (Civil) No. 1303 of 1987. D/d. 17.10.2019.
National Lawyers' Campaign For Judicial Transparency And Reforms Represented by Its Secretary A.C. Philip and Ors. - Petitioners
Versus
Union of India And Anr. - Respondents
For the Petitioner :- Petitioner-in-Person.
ORDER
Permission to file the review petition is granted.
2. Prayer for open Court hearing is rejected.
3. There is an inordinate delay of 9071 days in filing the instant petition, for which no satisfactory explanation has been offered by the petitioners.
4. 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.
5. The review petition is accordingly dismissed, both on the ground of delay, as well as, on merits.
