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Supreme Court - Daily Orders

Hukum Chand vs Ram Dia (D) Thr. Lrs on 9 December, 2014

Bench: Jagdish Singh Khehar, Arun Mishra

                                            IN THE SUPREME COURT OF INDIA

                                           CIVIL APPELLATE JURISDICTION

                                     REVIEW PETITION (C) NO. 2674 OF 2014
                                                      IN
                                  SPECIAL LEAVE PETITION (C) NO. 22918 OF 2014


     Hukum Chand and another                                                      … Petitioners

                                                          versus

     Ram Dia (D) through L.Rs                                                     … Respondent

                                                        O R D E R

Delay of 22 days in filing the review petition is condoned. The unsuccessful petitioners in the aforementioned special leave petition have challenged this Court’s order dated 19.9.2014, in the instant petition for review.

We have carefully gone through the instant petition for review and the papers filed in support thereof. We are satisfied that there is no merit in the present petition for review of the order impugned.

The review petition is, accordingly, dismissed.

………………..……………….……J. (Jagdish Singh Khehar) ………………...………………….…J. (Arun Mishra) New Delhi;

December 9, 2014.

Signature Not Verified

Digitally signed by Satish Kumar Yadav Date: 2014.12.10 16:19:35 IST Reason:

CHAMBER MATTER                                                 SECTION IVB

                    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.2674/2014 In SLP(C) No.22918/2014 HUKUM CHAND AND ANR Petitioner(s) VERSUS RAM DIA (D) THR. LRS Respondent(s) (With appln.(s) for c/delay in filing review petition) Date : 09/12/2014 This petition was circulated today. CORAM :

HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON perusing papers the Court made the following O R D E R Delay of 22 days in filing the review petition is condoned.
The review petition is dismissed in terms of the signed order.



(SATISH KUMAR YADAV)                             (RENUKA SADANA)
   COURT MASTER                                   COURT MASTER
(Signed order is placed on the file)