Supreme Court - Daily Orders
Rita Dey Chowdhury Nee Nandy vs Kalyan Dey Chowdhury on 25 August, 2020
Bench: D.Y. Chandrachud, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (C) No of 2020
[Diary No 12833/2020]
In
Special Leave Petition (Civil) No 10294 of 2019
Rita Dey Chowdhury Nee Nandy ...Petitioner(s)
Versus
Sri Kalyan Dey Chowdhury ...Respondent(s)
ORDER
Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [A S Bopanna] New Delhi;
August 25, 2020
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2020.09.03
16:19:05 IST
Reason:
ITEM NO.1004 SECTION XVI
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 of 2020
[Diary No 12833/2020]
In
Special Leave Petition (Civil) No 10294 of 2019 RITA DEY CHOWDHURY NEE NANDY Petitioner(s) VERSUS SRI KALYAN DEY CHOWDHURY Respondent(s) (With appln.(s) for c/delay in filing review petition, exemption from filing affidavit and exemption from filing c/c of the impugned judgment) Date : 25-08-2020 These matters were circulated today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE A.S. BOPANNA By Circulation UPON perusing papers the Court made the following O R D E R 1 Delay condoned.
2 The review petition is dismissed in terms of the signed order.
3 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) AR-cum-PS BRANCH OFFICER (Signed order is placed on the file)