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Supreme Court - Daily Orders

District Magistrate, Nainital vs Kheem Ram on 6 April, 2021

Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy

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                                        IN THE SUPREME COURT OF INDIA
                                            INHERENT JURISDICTION


                                     REVIEW PETITION (C) NO.    D.NO.   4887/2021

                                                           IN

                                     SPECIAL LEAVE PETITION (C) NO. D No. 2512/2020


                   DISTRICT MAGISTRATE, NAINITAL                              Petitioner(s)
                   VERSUS
                   KHEEM RAM                                                 Respondent(s)
                                               O R D E R

Application for permission to make oral submissions is rejected.

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.

Accordingly, the Review petition is dismissed.

…………………………………………………J. [SANJAY KISHAN KAUL] ………………………………………………J. [DINESH MAHESHWARI] Signature Not Verified Digitally signed by ASHA SUNDRIYAL ………………………………………………J. [HRISHIKESH ROY] Date: 2021.04.09 17:57:22 IST Reason:

NEW DELHI;
APRIL 06, 2021.
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ITEM NO.1002 SECTION XI 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). 4887/2021 in D No. 2512/2020 DISTRICT MAGISTRATE, NAINITAL Petitioner(s) VERSUS KHEEM RAM Respondent(s) IA No. 41834/2021 - CONDONATION OF DELAY IN FILING IA No. 27020/2021 - Permission to make oral submissions) Date : 06-04-2021 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE HRISHIKESH ROY By Circulation UPON perusing papers the Court made the following O R D E R Application for permission to make oral submissions is rejected.
Delay condoned.
The Review petition is dismissed in terms of the signed order.
Pending application, if any, stands disposed of. (ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file] 3