Supreme Court - Daily Orders
Chhedi Lal Yadav(D) Thr. Lr. And Ors. vs Hari Kishore Yadav (D) Thr. Lrs. And Ors. on 12 September, 2017
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.D14895 OF 2017
IN
CIVIL APPEAL NO.1250 OF 2008
CHHEDI LAL YADAV(D) AND ORS. PETITIONER(S)
VERSUS
HARI KISHORE YADAV (D) THR. LRS. AND ORS. RESPONDENT(S)
O R D E R
Delay in filing substitution application is condoned. Application for substitution to bring on record the legal representatives of the deceased petitioner nos.1 and 4 is allowed.
Cause titled be amended accordingly. Permission to file the review petition is granted. Delay condoned.
Application for hearing in the open Court is rejected. We have perused the Review Petition and the connected papers.
We do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
The Review Petition is, accordingly, dismissed. Application for discharge of Advocate-on-Record is allowed.
....................J [S. A. BOBDE] ....................J Signature Not Verified [L. NAGESWARA RAO] Digitally signed by SANJAY KUMAR Date: 2017.09.19 NEW DELHI;
17:04:12 IST
Reason: SEPTEMBER 12, 2017.
ITEM NO.1010 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.D14895/2017 IN CA NO.1250/2008
CHHEDI LAL YADAV(D) AND ORS. Petitioner(s)
VERSUS
HARI KISHORE YADAV (D) THR. LRS. AND ORS. Respondent(s)
(IA No.73167/2017-CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA No.73166/2017-APPLICATION FOR SUBSTITUTION and IA No.73164/2017-DISCHARGE OF ADVOCATE ON RECORD and IA No.73165/2017-APPLICATION FOR PERMISSION TO FILE REVIEW PETITION) Date : 12-09-2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO By Circulation UPON perusing papers the Court made the following O R D E R Delay in filing substitution application is condoned. Application for substitution to bring on record the legal representatives of the deceased petitioner nos.1 and 4 is allowed.
Cause titled be amended accordingly. Permission to file the review petition is granted. Delay condoned.
Application for hearing in the open Court is rejected. The Review Petition is dismissed in terms of the signed order.
Application for discharge of Advocate-on-Record is allowed.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)