Supreme Court - Daily Orders
Mathura Lal vs State Of Madhya Pradesh Thr. Collector ... on 11 August, 2015
Bench: Ranjan Gogoi, Arun Mishra
CHAMBER MATTER SECTION IVA
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. 1711/2015
IN
SLP(C) NO. 31568/2014
MATHURA LAL PETITIONER(S)
VERSUS
STATE OF MADHYA PRADESH
THR. COLLECTOR VIDISHA DISTRICT VIDISHA RESPONDENT(S)
[WITH APPLN.(S) FOR C/DELAY IN FILING REVIEW PETITION AND OFFICE
REPORT]
Date : 11/08/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The review petition is dismissed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.08.11 17:09:44 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO.1711/2015 IN SPECIAL LEAVE PETITION (CIVIL) NO. 31568/2014 MATHURA LAL ....PETITIONER VERSUS STATE OF MADHYA PRADESH THR. COLLECTOR VIDISHA DISTRICT VIDISHA ...RESPONDENT ORDER This Review Petition has been filed against the order dated 5th January, 2015 whereby the Special Leave Petition was dismissed.
Delay condoned.
We have perused the Review Petition as well as the grounds in support of the Review Petition. In our opinion, no case for review of order dated 5th January, 2015 is made out. Consequently, the review petition is dismissed.
....................,J. (RANJAN GOGOI) ....................,J.
(ARUN MISHRA) NEW DELHI AUGUST 11, 2015