Supreme Court - Daily Orders
K.V. Jeyaraj vs Kalyani Mathivanan . on 29 October, 2015
Author: Chief Justice
Bench: Chief Justice, N.V. Ramana
CHAMBER MATTER NO.7 SECTION XII
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. 2832/2015 in C.A. No. 5946/2014 @ C.A. No.
5946-5947/2014.
K.V. JEYARAJ Petitioner(s)
VERSUS
KALYANI MATHIVANAN AND ORS. Respondent(s)
(with office report)
Date : 29/10/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Review Petition is dismissed in terms of signed order.
(Rachna) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file) Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.11.02 15:50:55 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO. 2832 OF 2015 IN CIVIL APPEAL NOS. 5946 OF 2014 DR. K.V. JEYARAJ ..PETITIONER(S) VERSUS KALYANI MATHIVANAN AND OTHERS ..RESPONDENT(S) O R D E R We have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
...........CJI.
(H.L. DATTU) .............J. (N.V. RAMANA) NEW DELHI, OCTOBER 29, 2015.