Supreme Court - Daily Orders
Kunjunni And Anr vs The State Of Kerala And Ors. on 11 July, 2019
Bench: R. Banumathi, R. Subhash Reddy
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) No(s). 1386-1387 OF 2019
IN
SPECIAL LEAVE PETITION (CIVIL) NOS. 1455-1456 OF 2019
KUNJUNNI AND ANR.ETC. ...PETITIONER(S)
VERSUS
THE STATE OF KERALA AND ORS. ETC. ... RESPONDENT(S)
O R D E R
We have perused the Review Petitions and the connected papers carefully and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petitions are, accordingly, dismissed.
...................J. (R. BANUMATHI) .....................J. (R. SUBHASH REDDY) NEW DELHI 11TH JULY, 2019 Signature Not Verified Digitally signed by MADHU BALA Date: 2019.07.12 16:30:50 IST Reason: ITEM NO.1001 SECTION XI-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. 1386-1387/2019 in SLP(C) No. 1455-1456/2019 KUNJUNNI AND ANR ETC. Petitioner(s) VERSUS THE STATE OF KERALA AND ORS. ETC. Respondent(s) (FOR ADMISSION ) Date : 11-07-2019 This petition was circulated today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE R. SUBHASH REDDY By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)