Supreme Court - Daily Orders
Km. Priyanka vs Union Of India on 3 May, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 362 OF 2021
IN
SPECIAL LEAVE PETITION (C) NO. 3436 OF 2021
KM. PRIYANKA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
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. [ ROHINTON FALI NARIMAN ] .......................J. [ B. R. GAVAI ] New Delhi;
MAY 03, 2021.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.05.08 13:06:09 IST Reason:
ITEM NO.1008 SECTION XIV
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. 362 OF 2021 IN SPECIAL LEAVE PETITION (C) NO. 3436 OF 2021 KM. PRIYANKA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION) Date : 03-05-2021 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE B.R. GAVAI 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. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)