Supreme Court - Daily Orders
Dharampal Singh Dahiya vs Dr. B.A. Dasannacharya on 11 January, 2022
Bench: Sanjay Kishan Kaul, Vineet Saran
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.1369/2021
IN
SLP(C) No. 3022/2021
DHARAMPAL SINGH DAHIYA Petitioner(s)
VERSUS
DR. B.A. DASANNACHARYA & ORS. Respondent(s)
O R D E R
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
Accordingly, the review petition is dismissed.
…………………………………………………J. [SANJAY KISHAN KAUL] ………………………………………………J. [VINEET SARAN] Signature Not Verified Digitally signed by Charanjeet kaur Date: 2022.01.15 NEW DELHI;
13:00:26 IST
Reason: JANUARY 11, 2022.
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ITEM NO.1001 SECTION IX
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. 1369/2021 in SLP(C) No. 3022/2021 DHARAMPAL SINGH DAHIYA Petitioner(s) VERSUS DR. B.A. DASANNACHARYA & ORS. Respondent(s) (FOR ADMISSION ) Date : 11-01-2022 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE VINEET SARAN By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order. Pending application, if any, stands disposed of. (ASHA SUNDRIYAL) (RAM SUBHAG SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER [Signed order is placed on the file] 3