Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Sukh Dutt Ratra on 3 August, 2023
Bench: S. Ravindra Bhat, Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) DIARY NO. 7253/2023
IN
CIVIL APPEAL NO. 2773 OF 2022
THE STATE OF HIMACHAL PRADESH & ORS. Petitioner(s)
VERSUS
SUKH DUTT RATRA & ORS. Respondent(s)
O R D E R
Delay condoned.
The instant petition has been filed by the petitioners for review of order dated 06-04-2022 passed by this Court in C.A. No. 2773 of 2022.
Having carefully perused the petition for review and the papers connected therewith, we do not find any reason for reconsideration of the above-mentioned order.
The review petition is accordingly dismissed.
………………………………………………J. (S. RAVINDRA BHAT) Signature Not Verified Digitally signed by Harshita Uppal Date: 2023.08.05 12:17:46 IST ………………………………………………J. Reason: (PAMIDIGHANTAM SRI NARASIMHA) NEW DELHI;
03 AUGUST, 2023
ITEM NO.1001 SECTION XIV-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). 7253/2023 (Arising out of impugned final judgment and order dated 06-04-2022 in C.A. No. 2773/2022 passed by the Supreme Court Of India) THE STATE OF HIMACHAL PRADESH & ORS. Petitioner(s) VERSUS SUKH DUTT RATRA & ORS. Respondent(s) IA No. 37033/2023 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT IA No. 37031/2023 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 37032/2023 - STAY APPLICATION) Date : 03-08-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA By Circulation UPON perusing papers the Court made the following O R D E R Application for listing review petition in open court is dismissed.
The review petition is dismissed in terms of the signed order.
Pending applications, if any, are disposed of.
(HARSHITA UPPAL) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (Singed order is placed on the file)