Supreme Court - Daily Orders
Chitra Sharma vs Union Of India And Ors. on 5 December, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.3518 OF 2018
IN
WRIT PETITION (CIVIL) NO.744 OF 2017
Chitra Sharma Petitioner(s)
Versus
Union of India and Others Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the Review Petition and the connected papers, but we see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
...........................CJI. [Ranjan Gogoi] .............................J. [A.M. Khanwilkar] Signature Not Verified .............................J. Digitally signed by [Dr. Dhananjaya Y. Chandrachud] CHETAN KUMAR Date: 2018.12.10 18:25:03 IST New Delhi Reason: December 05, 2018.
ITEM NO.1007 SECTION PIL-W
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.3518/2018 in W.P.(C) No.744/2017 CHITRA SHARMA Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (With appln.(s) for listing review petition in open court and c/delay in filing review petition) Date : 05-12-2018 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing the review petition in open Court stands dismissed.
Delay condoned.
The review petition is dismissed in terms of the signed order.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)