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Supreme Court - Daily Orders

Government Of Nct Of Delhi vs Mukesh Kumar Yadav on 17 November, 2020

Bench: L. Nageswara Rao, Hemant Gupta

                                        IN THE SUPREME COURT OF INDIA
                                            INHERENT JURISDICTION

                         REVIEW PETITION (CIVIL) NO.                           OF 2020
                                      (@ DIARY NO. 13956      OF 2020)

                                                       IN

                             SPECIAL LEAVE PETITION (CIVIL)        NO.   14179/2019



                               GOVERNMENT OF NCT OF DELHI & ANR. ...PETITIONER(S)

                                              VERSUS

                               MUKESH KUMAR YADAV                        ... RESPONDENT(S)



                                              O R D E R

Delay condoned.

We have perused the Review Petition and record of the special leave petition and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.

The Review Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.

..................J. ( L. NAGESWARA RAO ) ..................J. Signature Not Verified ( HEMANT GUPTA ) Digitally signed by GEETA AHUJA Date: 2020.11.21 NEW DELHI, 13:57:11 IST Reason: NOVEMBER 17, 2020 ITEM NO.1008 SECTION XIV 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). 13956/2020 in SLP(C) No. 14179/2019 GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s) VERSUS MUKESH KUMAR YADAV Respondent(s) ( IA No. 59776/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 17-11-2020 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petition is dismissed in terms of the Signed Order. Pending application(s), if any, shall stand disposed of.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master (Signed Order is placed on the file)