Supreme Court - Daily Orders
Ex. Sig. Man Kanhaiya Kumar vs Union Of India on 24 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) No(s). 2207 OF 2018
IN
CIVIL APPEAL NO(S).1804 OF 2018
EX. SIG. MAN KANHAIYA KUMAR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
We have perused the Review Petition and the connected papers carefully 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.
...................J. (A.K. SIKRI) .....................J. (ASHOK BHUSHAN) NEW DELHI JULY 24, 2018 Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.07.24 17:14:34 IST Reason: ITEM NO.1004 SECTION XVII 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. 2207/2018 in C.A. No. 1804/2018 EX. SIG. MAN KANHAIYA KUMAR Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION and IA No.77116/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION ) Date : 24-07-2018 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R In terms of the signed order, the review petition is dismissed.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)