Supreme Court - Daily Orders
Veerammal (Died) By Lr. vs Rajam (Died) By Lrs. on 24 January, 2023
Bench: Aniruddha Bose, Vikram Nath
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO(S). 110/2023
IN
SPECIAL LEAVE PETITION (CIVIL) NO(S). 17382/2022
VEERAMMAL (DIED) BY LR. PETITIONER(S)
VERSUS
RAJAM (DIED) BY LRS. & ORS. RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. We have gone through the review petition and the connected papers. We do not find any error, much less apparent, in the judgment/order impugned, warranting its reconsideration.
The Review Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
............... J.
(ANIRUDDHA BOSE) ............... J.
(VIKRAM NATH) NEW DELHI;
JANUARY 24, 2023
Signature Not Verified
Digitally signed by
NIRMALA NEGI
Date: 2023.01.25
13:50:00 IST
Reason:
ITEM NO.1001 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. 110/2023 in SLP(C) No. 17382/2022 VEERAMMAL (DIED) BY LR. PETITIONER(S) VERSUS RAJAM (DIED) BY LRS. & ORS. RESPONDENT(S) (FOR ADMISSION and IA No.165605/2022-ORAL HEARING and IA No.165606/2022-PERMISSION TO FILE LENGTHY LIST OF DATES ) Date : 24-01-2023 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE VIKRAM NATH By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. The Review Petition is dismissed in terms of the signed order, which is placed on the file.
Pending application(s), if any, shall stand disposed of. (NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR