Supreme Court - Daily Orders
Shri Indrapal N. Pazare vs The Union Of India on 14 July, 2020
Bench: D.Y. Chandrachud, Hemant Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (C) No of 2020
(D No 7519 of 2020)
in
Special Leave Petition (C) No 3978 of 2019
Shri Indrapal N Pazare and Ors ...Petitioner(s)
Versus
Union of India and Ors ...Respondent(s)
ORDER
Delay condoned.
Application for discharge of Advocate-on-Record is allowed.. We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Hemant Gupta] New Delhi;
July 14, 2020
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2020.07.17
15:17:45 IST
Reason:
ITEM NO.1007 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Review Petition (C) No of 2020
(D No 7519 of 2020)
in
Special Leave Petition (C) No 3978 of 2019 Shri Indrapal N Pazare and Ors ...Petitioner(s) Versus Union of India and Ors ...Respondent(s) (WITH IA No. 34788/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No. 34786/2020 - DISCHARGE OF ADVOCATE ON RECORD) Date : 14-07-2020 This petition was circulated today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON perusing papers the Court made the following O R D E R 1 Delay condoned.
2 Application for discharge of Advocate-on-Record is allowed.
2 The review petition is dismissed in terms of the signed order. 3 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)