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Supreme Court - Daily Orders

Mehar Kaur (D) Thro Her Legal Heirs And ... vs Chand Kaur (D) Thro Lrs And Anr. on 24 July, 2019

Bench: Abhay Manohar Sapre, Dinesh Maheshwari

                                                                                                    1

                                            IN THE SUPREME COURT OF INDIA

                                                  INHERENT JURISDICTION

                                  REVIEW PETITION (CIVIL) NO.1699-1704 OF 2019
                                                             IN
                                       CIVIL APPEAL NOS.3276-3281 OF 2019


                         MEHAR KAUR (D) THR. LRS.                             PETITIONER(S)

                                                          VERSUS

                         CHAND KAUR (D) THR. LRS.                             RESPONDENT(S)


                                                       O R D E R

Delay condoned.

We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 28th March, 2019. The review petitions are, accordingly, dismissed.

Pending applications, if any, stand disposed of.

..........................J. [ABHAY MANOHAR SAPRE] ..........................J. [DINESH MAHESHWARI] NEW DELHI JULY 24, 2019 Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.07.31 16:27:40 IST Reason: 2 ITEM NO.1004 SECTION IV 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.1699-1704/2019 in C.A.No.3276-3281/2019 MEHAR KAUR (D) THR. LRS. PETITIONER(S) VERSUS CHAND KAUR (D) THR. LRS. RESPONDENT(S) (IA No.72563/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.97628/2019-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 24-07-2019 These petitions were circulated today. CORAM :

HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE DINESH MAHESHWARI By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petitions are dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.


             (Ashok Raj Singh)              (Chander Bala)
               Court Master                   Court Master
(Signed Order is placed in the file)