Supreme Court - Daily Orders
Darshan Chandrashekhar Upase vs U.O.I on 29 April, 2014
Ä IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NOS. 960-961 OF 2014
IN
SPECIAL LEAVE PETITION (CIVIL) NOS. 37101-37102 OF 2013
DARSHAN CHANDRASHEKHAR UPASE Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
O R D E R
Delay is condoned in filing Review Petitions.
By these petitions, the petitioner seeks
review of the order dated December 2, 2013.
We have carefully considered the Review
Petitions and the available material. No ground is
made out for review of the said order.
Review Petitions are, accordingly, dismissed.
..........................CJI.
( R.M. LODHA )
NEW DELHI; ............................J.
APRIL 29, 2014 ( SHIVA KIRTI SINGH )
CHAMBER MATTER SECTION IX
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) NOS. 960-961 OF 2014
IN
SPECIAL LEAVE PETITION (CIVIL) NOS. 37101-37102 OF 2013
DARSHAN CHANDRASHEKHAR UPASE Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(With appln(s) for c/delay in filing review petition and
office report ))
Date: 29/04/2014 These Petitions were circulated today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay is condoned in filing Review Petitions and Review Petitions are dismissed in terms of the signed order.
(Rajesh Dham) (Renu Diwan)
Court Master Court Master
(signed order is placed on the file)