Supreme Court - Daily Orders
L. Ramareddy vs The State Of Karnataka on 3 May, 2021
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. 305 OF 2021
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 1785 OF 2021
L. Ramareddy Petitioner(s)
Versus
State of Karnataka & Ors. Respondent(s)
ORDER
Prayer for oral hearing of the review petition is rejected. We have perused the review petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 05.02.2021 is made out. The review petition is accordingly dismissed.
………….…...................J. (A.M. Khanwilkar) ………….…...................J. (Dinesh Maheshwari) New Delhi;
May 03, 2021
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2021.05.05
14:32:06 IST
Reason:
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ITEM NO.1007 SECTION IV-A
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. 305/2021 IN SLP(C) No. 1785/2021 L. RAMAREDDY Petitioner(s) VERSUS STATE OF KARNATAKA & ORS. Respondent(s) (FOR ADMISSION and IA No.31688/2021-ORAL HEARING ) Date : 03-05-2021 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI By Circulation UPON perusing papers the Court made the following O R D E R Prayer for oral hearing of the review petition is rejected.
The review petition is dismissed in terms of the signed order.
Consequently, pending application(s), if any, shall stand disposed of. (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER (Signed order is placed on the file.)