Supreme Court - Daily Orders
Mahinder Kumar vs High Court Of M.P on 12 August, 2015
Author: Chief Justice
Bench: Chief Justice, Fakkir Mohamed Ibrahim Kalifulla, Vikramajit Sen
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C.) NO.645 OF 2014
IN
WRIT PETITION (C) NO.289 OF 2007
MAHINDER KUMAR AND ORS. ..PETITIONER(S)
VERSUS
HIGH COURT OF M.P. AND ORS. ..RESPONDENT(S)
O R D E R
Delay condoned.
Application for hearing in open court is rejected.
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. (FAKKIR MOHAMED IBRAHIM KALIFULLA) ..............J. (VIKRAMAJIT SEN) NEW DELHI, Signature Not Verified AUGUST 12, 2015.
Digitally signed by Ramana Venkata Ganti Date: 2015.08.13 16:34:13 IST Reason: CHAMBER MATTER SECTION X 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. 645/2014 In W.P.(C) No. 289/2007 MAHINDER KUMAR & ORS Petitioner(s) VERSUS HIGH COURT OF M.P & ORS Respondent(s) (With appln.(s) for c/delay in filing Review Petition and open court hearing) Date : 12/08/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE VIKRAMAJIT SEN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for oral hearing is rejected.
The Review Petition is dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)