Supreme Court - Daily Orders
Union Of India vs Dev Sharma on 16 July, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 1555/2019
IN
SPECIAL LEAVE PETITION (C) NO. 11944/2019
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
DEV SHARMA Respondent(s)
O R D E R
Application for hearing in open Court is rejected. Having carefully gone through the Review Petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The Review Petition is, accordingly, dismissed.
.....................J. (ROHINTON FALI NARIMAN) .....................J. (VINEET SARAN) NEW DELHI;
JULY 16, 2019
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2019.07.18
17:06:17 IST
Reason:
ITEM NO.1006 SECTION XIV
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. 1555/2019 in SLP(C) No. 11944/2019 (Arising out of impugned final judgment and order dated 10-05-2019 in SLP(C) No. No. 11944/2019 passed by the Supreme Court Of India) UNION OF INDIA & ANR. Petitioner(s) VERSUS DEV SHARMA Respondent(s) (FOR ADMISSION and IA No.86511/2019-ORAL HEARING) Date : 16-07-2019 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing in open Court is rejected. The Review Petition is dismissed in terms of the signed order.
(R. NATARAJAN) (R.S. NARAYANAN) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)