Supreme Court - Daily Orders
Hira Lal Sahu vs The Chairman Cum Managing Director Pnb on 27 November, 2018
Bench: Arun Mishra, Indira Banerjee
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2018
(Diary No.35389/2018)
IN
SPECIAL LEAVE PETITION (C) NO.19816 OF 2018
HIRA LAL SAHU ... PETITIONER(S)
VS.
THE CHAIRMAN-CUM-MANAGING DIRECTOR & ORS.... RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. Delay condoned.
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.
The Review Petition is, accordingly, dismissed. Pending applications stand disposed of.
................J. [ARUN MISHRA] ................J. [INDIRA BANERJEE] New Delhi;
Signature Not Verified27th November, 2018.
Digitally signed by SARITA PUROHIT Date: 2018.11.29 11:06:21 IST Reason: ITEM NO.1007 COURT NO.7 SECTION XVI 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)………... D.NO.35389/2018 HIRA LAL SAHU Petitioner(s) VERSUS THE CHAIRMAN-CUM-MANAGING DIRECTOR & ORS. Respondent(s) (With appln.(s) for oral hearing and c/delay in filing review petition) Date : 27-11-2018 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MS. JUSTICE INDIRA BANERJEE By circulation UPON perusing the papers, the Court made the following O R D E R Application for oral hearing is rejected. Delay condoned.
The review petition is dismissed in terms of the signed order.
(Jagdish Chander) (Sarita Purohit) Branch Officer AR-cum-PS (Signed order is placed on the file)