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Security Printing And Minting ... vs Shri G. Hari Hara Reddy And Ors. on 31 January, 2023

Bench: Ajay Rastogi, C.T. Ravikumar

                                                     1

                                  IN THE SUPREME COURT OF INDIA

                                           INHERENT JURISDICTION


                             REVIEW PETITION(C) NO(S).        OF 2023
                                                (Diary No.30892/2022)

                                                   IN

                                  CIVIL APPEAL NO(S).5226­5227 OF 2022


     SECURITY PRINTING AND MINTING
     CORPORATION OF INDIA
     LIMITED AND ANOTHER                                            ….PETITIONER(S)


                                       VERSUS


     G. HARI HARA REDDY AND OTHERS                                 ….RESPONDENT(S)


                                                 WITH

                             REVIEW PETITION(C) NO(S).        OF 2023
                                                (Diary No.32744/2022)

                                                IN
                                  CIVIL APPEAL NO(S).5226­5227 OF 2022


                                                 ORDER

rejected.

Delay condoned.

The present review petitions have been filed against the final  2 order dated 10th August, 2022. We have perused the review petitions as well as the connected papers in support thereof. In our opinion, no case for review is made out. The review petitions are accordingly dismissed.

Pending application(s), if any, stand disposed of.

.…….……………….J. (AJAY RASTOGI) ……………………….J. (C.T. RAVIKUMAR) NEW DELHI;

JANUARY 31, 2023.

ITEM NO.1001                                            SECTION XII-A

                S U P R E M E C O U R T O F        I N D I A
                        RECORD OF PROCEEDINGS

REVIEW PETITION (CIVIL) Diary No(s). 30892/2022 (Arising out of impugned final judgment and order dated 10-08-2022 in C.A. No. No. 5226/2022 & C.A. No. No. 5227/2022 passed by the Supreme Court Of India) SECURITY PRINTING AND MINTING CORPORATION OF INDIA LIMITED AND ANR. Petitioner(s) VERSUS G. HARI HARA REDDY AND ORS. Respondent(s) IA No. 145420/2022 - CONDONATION OF DELAY IN FILING) WITH Diary No(s). 32744/2022 (XII-A) ( FOR CONDONATION OF DELAY IN FILING ON IA 153799/2022 FOR APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT ON IA 153801/2022 Date : 31-01-2023 These matters were circulated today.

CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE C.T. RAVIKUMAR By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing the review petitions in Open Court is rejected.

Delay condoned.

The review petitions are dismissed in terms of the signed order.

Pending application(s), if any, stands disposed of accordingly.

(VIRENDER SINGH) (ASHWANI KUMAR) BRANCH OFFICER ASTT. REGISTRAR-cum-PS (Signed order is placed on the file)