Supreme Court - Daily Orders
Ram Chander & Ors Etc.Etc. vs The State Of Haryana & Ors Etc.Etc. on 13 February, 2014
2!
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C)NOS. 58-81 OF 2014
IN
CIVIL APPEAL NOS.5630-5653 OF 2013
RAM CHANDER & ORS. ETC. ETC. ... PETITIONER(S)
VERSUS
STATE OF HARYANA & ORS. ETC. ETC. ... RESPONDENT(S)
WITH
REVIEW PETITION (C)NO. 2591 OF 2013
IN
CIVIL APPEAL NO.5666 OF 2013
SUSAN ANAND ... PETITIONER(S)
VERSUS
STATE OF PUNJAB AND ORS. ... RESPONDENT(S)
WITH
REVIEW PETITION (C)NO. 3013 OF 2013
IN
CIVIL APPEAL NO.5661 OF 2013
V.K. JINDAL ... PETITIONER(S)
VERSUS
STATE OF PUNJAB AND ORS. ... RESPONDENT(S)
WITH
REVIEW PETITION (C)NO. 3128 OF 2013
IN
CIVIL APPEAL NO.5665 OF 2013
PROF. SHASHI KULBHUSHAN SHARMA ... PETITIONER(S)
VERSUS
STATE OF PUNJAB AND ORS. ... RESPONDENT(S)
: 2 :
WITH
REVIEW PETITION (C)NO. 3194 OF 2013
IN
CIVIL APPEAL NO.5654 OF 2013
AVTAR SINGH ... PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS. ... RESPONDENT(S)
O R D E R
Applications for oral hearing is rejected.
We have carefully gone through the Review Petitions and the
connected papers. We see no reason to interfere with the order impugned.
The Review Petitions are, accordingly, dismissed.
.......................J.
(H.L. DATTU)
.......................J.
(SURINDER SINGH NIJJAR)
.......................J.
(J. CHELAMESWAR)
NEW DELHI;
FEBRUARY 13, 2014
CHAMBER MATTER SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NO(s). 58-81 OF 2014 IN CIVIL APPEAL NOS.5630-5653/2013
RAM CHANDER & ORS ETC.ETC. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS ETC.ETC. Respondent(s)
(With appln(s) for oral hearing)
WITH REVIEW PETITION (C)NO. 2591 OF 2013 IN CIVIL APPEAL
NO.5666 OF 2013
WITH REVIEW PETITION (C)NO. 3013 OF 2013 IN CIVIL APPEAL
NO.5661 OF 2013
WITH REVIEW PETITION (C)NO. 3128 OF 2013 IN CIVIL APPEAL
NO.5665 OF 2013
WITH REVIEW PETITION (C)NO. 3194 OF 2013 IN CIVIL APPEAL
NO.5654 OF 2013
Date: 13/02/2014 These Petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE J. CHELAMESWAR
By Circulation
: 2 :
UPON perusing papers the Court made the following
O R D E R
Applications for oral hearing and de-tagging are rejected.
The Review Petitions are dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar
(signed order is placed on the file)