Supreme Court - Daily Orders
Dr. Shivanna M G vs The State Of Karnataka on 12 November, 2024
Author: Surya Kant
Bench: Surya Kant
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.2066/2024
IN
CIVIL APPEAL NO.4391/2024
DR. SHIVANNA M.G. PETITIONER
VERSUS
STATE OF KARNATAKA & ORS. RESPONDENTS
O R D E R
1. The instant petition has been filed by the petitioner for review of order dated 19.03.2024 passed in Civil Appeal NO.4391/2024.
2. Having carefully perused the petition for review and the papers connected therewith, we do not find any reason for reconsideration of the above-mentioned order.
3. The review petition is, accordingly, dismissed.
..................J. (SURYA KANT) ....................J. (K.V. VISWANATHAN) New Delhi;
Signature Not VerifiedNovember 12, 2024Digitally signed by ARJUN BISHT Date: 2024.11.14 16:21:08 IST Reason:
ITEM NO.1002 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
R.P.(C) No.2066/2024 in C.A. No.4391/2024 [Arising out of impugned final judgment and order dated 19-03-2024 in C.A. No.4391/2024 passed by the Supreme Court of India] DR. SHIVANNA M G Petitioner(s) VERSUS STATE OF KARNATAKA & ORS. Respondent(s) (FOR ADMISSION) Date : 12-11-2024 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE K.V. VISWANATHAN By Circulation UPON perusing papers the Court made the following O R D E R
1. The review petition is dismissed in terms of the signed order.
2. All pending applications, if any, also stand disposed of. (ARJUN BISHT) (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)