Supreme Court - Daily Orders
Prithi Pal Singh vs Amrik Singh on 5 April, 2017
Author: Chief Justice
Bench: Chief Justice, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 494 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 20697 OF 2014
Prithi Pal Singh & Anr. … Petitioners
Versus
Amrik Singh & Ors. … Respondents
O R D E R
The instant petition for review has been filed by the petitioners against the dismissal of their aforementioned special leave petition vide this Court’s order dated 25.11.2016.
Having carefully perused the petition for review and the papers annexed thereto, we do not find any reason warranting reconsideration of the order impugned.
The review petition is, accordingly, dismissed.
.………………..………….…....…CJI.
(Jagdish Singh Khehar) .………………...……………….……J. (Dr. D.Y. Chandrachud) New Delhi;
April 5, 2017.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.04.08 12:21:20 IST Reason: CHAMBER MATTER SECTION IVB 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.494/2017 IN SPECIAL LEAVE PETITION (C)NO.20697/2014 PRITHI PAL SINGH & ANR. Petitioner(s) VERSUS AMRIK SINGH & ORS. Respondent(s) Date : 05/04/2017 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar (Signed order is placed on the file)