Supreme Court - Daily Orders
Shiv Charan Lal Sharma vs Union Of India . on 24 November, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
CHAMBER MATTER NO.10 SECTION XIV
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. 3482/2015 in SLP(C) No. 21682/2015
SHIV CHARAN LAL SHARMA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
Date : 24/11/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
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. ASST. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.12.04 16:12:27 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO. 3482 OF 2015 IN SPECIAL LEAVE PETITION (C) NO. 21682 OF 2015 SHIV CHARAN LAL SHARMA ..PETITIONER(S) VERSUS UNION OF INDIA AND ORS. ..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. (ARUN MISHRA) ..............J. (AMITAVA ROY) NEW DELHI, NOVEMBER 24, 2015.