Supreme Court - Daily Orders
Satish Kumar Singh vs The Vice Chancellor Ranchi University on 12 February, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL)NO.380 OF 2019
IN
CIVIL APPEAL NO.8113 OF 2009
SATISH KUMAR SINGH & ORS. ... PETITIONER(S)
VS.
THE VICE CHANCELLOR RANCHI UNIVERSITY & ORS. ... RESPONDENT(S)
O R D E R
We have gone through the review petition and considered the grounds raised in support thereof. In our considered view, there is no error apparent on the face of record calling for intervention in review jurisdiction.
Accordingly, the review petition is dismissed.
......................J. [ABHAY MANOHAR SAPRE] ......................J. [INDU MALHOTRA] New Delhi;
February 12, 2019.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.02.12 17:19:00 IST Reason: 1 ITEM NO.1003 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
R.P.(C) No. 380/2019 in C.A. No. 8113/2009 SATISH KUMAR SINGH & ORS. Petitioner(s) VERSUS THE VICE CHANCELLOR RANCHI UNIVERSITY & ORS. Respondent(s) Date : 12-02-2019 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MS. JUSTICE INDU MALHOTRA By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2