Supreme Court - Daily Orders
Manish Tandon vs Ankita Bhutani on 19 September, 2018
Bench: Arun Mishra, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO.274 OF 2018
IN
SPECIAL LEAVE PETITION (CRL.) NO.1803 OF 2018
MANISH TANDON ... PETITIONER(S)
VS.
ANKITA BHUTANI ... RESPONDENT(S)
O R D E R
Applications for open Court hearing of the review petition and for permission to appear and argue the matter in person are rejected.
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 applications stand disposed of.
……………………………………………………………J. [ARUN MISHRA] Signature Not Verified ……………………………………………………………J. Digitally signed by SARITA PUROHIT Date: 2018.09.20 [UDAY UMESH LALIT] 17:26:48 IST Reason: New Delhi;
19th September, 2018.
ITEM NO.1001 COURT NO.8 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(Crl.) No.274/2018 in SLP(Crl.) No.1803/2018 MANISH TANDON Petitioner(s) VERSUS ANKITA BHUTANI Respondent(s) (With appln.(s) for ex-parte stay, permission to appear and argue the matter in person and for open Court hearing of the review petition) Date : 19-09-2018 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE UDAY UMESH LALIT By circulation UPON hearing the counsel the Court made the following O R D E R Applications for open Court hearing of the review petition and for permission to appear and argue the matter in person are rejected.
The review petition is dismissed in terms of the signed order.
(Jagdish Chander) (Sarita Purohit)
Branch Officer AR-cum-PS
(Signed order is placed on the file)