Supreme Court - Daily Orders
Geeta Bali vs Harish Chand (D) Thru His Lrs. on 14 July, 2015
Bench: Dipak Misra, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.1473 OF 2015
IN
SPECIAL LEAVE PETITION (CIVIL) NO.31787 OF 2014
Geeta Bali Petitioner(s)
Versus
Harish Chand (D) Thru. His Lrs. 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.
......................J. [Dipak Misra] .....................J. [Uday Umesh Lalit] New Delhi July 14, 2015.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.07.14 17:18:04 IST Reason: CHAMBER MATTER SECTION XI 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.1473/2015 In S.L.P.(C) No.31787/2014 GEETA BALI Petitioner(s) VERSUS HARISH CHAND (D) THRU HIS LRS. Respondent(s) (With appln. (s) for c/delay in filing review petition) Date : 14/07/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)