Supreme Court - Daily Orders
Shri Dickson Chand Marak Ex. Const. ... vs Union Of India on 2 August, 2022
Bench: Indira Banerjee, J.K. Maheshwari
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2022
(DIARY NO. 19014/2022)
SHRI DICKSON CHAND MARAK EX. CONST. 930071202 … Petitioner(s)
VERSUS
UNION OF INDIA … Respondent(s)
O R D E R
Delay condoned.
Application for personal hearing before the Court stands rejected.
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, shall also stand disposed of.
………………………………………………………,J. (Indira Banerjee) Signature Not Verified ………………………………………………………,J.
Digitally signed by GULSHAN KUMAR ARORA(J.K. Maheshwari) Date: 2022.08.10 New Delhi;
16:54:13 IST Reason:
August 02, 2022 ITEM NO.1003 SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No(s). 19014/2022 (Arising out of impugned final judgment and order dated 08-03-2022 in C.A. No. No. 3001/2017 passed by the Supreme Court Of India) SHRI DICKSON CHAND MARAK EX. CONST. 930071202 Petitioner(s) VERSUS UNION OF INDIA Respondent(s) (IA No. 87312/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 87313/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES IA No. 87311/2022 - PERSONAL HEARING BEFORE THE COURT) Date : 02-08-2022 These matters were called on for hearing today. CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE J.K. MAHESHWARI By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for personal hearing before the Court stands rejected.
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, shall also stand disposed of.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)
(Signed order is placed on the file)