Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Ramesh Vishwakarma on 15 January, 2019
Bench: Rohinton Fali Nariman, Navin Sinha
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 34 OF 2019
IN
CIVIL APPEAL NO. 775/2018
THE STATE OF MADHYA PRADESH AND ANR. .. Petitioner(s)
Versus
RAMESH VISHWAKARMA AND ORS. .. Respondent(s)
O R D E R
Delay condoned.
Having carefully gone through the review petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The review petition is, accordingly, dismissed. Pending applications, if any, stand disposed of.
......................J. (ROHINTON FALI NARIMAN) ......................J. (NAVIN SINHA) New Delhi, Dated: January 15, 2019.
Signature Not VerifiedDigitally signed by R NATARAJAN Date: 2019.01.16 12:47:37 IST Reason: 2
ITEM NO.1003 SECTION IV-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. 34/2019 in C.A. No. 775/2018 (Arising out of impugned final judgment and order dated 22-01-2018 in C.A. No. No. 775/2018 passed by the Supreme Court Of India) THE STATE OF MADHYA PRADESH & ANR. Petitioner(s) VERSUS RAMESH VISHWAKARMA & ORS. Respondent(s) (FOR ADMISSION) (IA NO. 3376/2019-CONDONATION OF DELAY IN FILING IA NO. 3382/2019-EXEMPTION FROM FILING O.T.) Date : 15-01-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA 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.
Pending applications, if any, stand disposed of.
(MANAV SHARMA) (KAILASH CHANDER) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file.)