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Supreme Court - Daily Orders

Ram Chandra Prasad Singh And Ors. vs Nawal Kishore Prasad Singh And Ors. on 9 August, 2017

Bench: Ranjan Gogoi, Navin Sinha

                                    IN THE SUPREME COURT OF INDIA

                                     CIVIL APPELLATE JURISDICTION

                           REVIEW PETITION (CIVIL) NOS.1595-1598 OF 2017
                                                 IN
                          SPECIAL LEAVE PETITION (CIVIL) NOS.8762-8765 OF
                                                2017


                         RAM CHANDRA PRASAD SINGH
                         AND ORS.                               ...PETITIONER(S)

                                   VERSUS

                         NAWAL KISHORE PRASAD SINGH
                         AND ORS.                               ...RESPONDENT(S)

                                                  ORDER

These Review Petitions have been filed against the order dated 31st March, 2017 whereby the Special Leave Petitions were dismissed.

We have perused the Review Petitions as well as the grounds in support thereof. In our opinion, no case for review of order dated 31st March, 2017 is made out. Consequently, the review petitions are dismissed.

....................,J.

(RANJAN GOGOI) ...................,J.

                                                                    (NAVIN SINHA)
                         NEW DELHI
                         AUGUST 09, 2017


Signature Not Verified

Digitally signed by
VINOD LAKHINA
Date: 2017.08.11
16:52:56 IST
Reason:
ITEM NO.603                                          SECTION XVI

                 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) NOS. 1595-1598/2017 IN SLP(C) NOS. 8762-8765/2017 RAM CHANDRA PRASAD SINGH AND ORS. PETITIONER(S) VERSUS NAWAL KISHORE PRASAD SINGH AND ORS. RESPONDENT(S) (FOR ADMISSION) Date : 09-08-2017 These petitions were circulated today. CORAM :

HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE]