Supreme Court - Daily Orders
Ut Chandigarh vs Gurcharan Singh on 3 April, 2014
CHAMBER MATTER 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(s).666/2014 IN CIVIL APPEAL NO.9873/2013
GURCHARAN SINGH Petitioner(s)
VERSUS
UT CHANDIGARH & ORS. Respondent(s)
Date: 03/04/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE DIPAK MISRA
By Circulation
UPON perusing papers the Court made the following
O R D E R
T he review petition is dismissed in terms of the signed order.
|(Sarita Purohit) | |(Sneh Bala Mehra) | |Court Master | |Assistant Registrar | (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.666 OF 2014 IN CIVIL APPEAL NO.9873 OF 2013 GURCHARAN SINGH ... PETITIONER VS.
UT CHANDIGARH & ORS. ... RESPONDENTS O R D E R Delay condoned.
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
..............J. [ANIL R. DAVE ] ..............J. [DIPAK MISRA] New Delhi;
3rd April, 2014.