Supreme Court - Daily Orders
Sham Singh Harike vs Punjab Wakf Board on 10 July, 2019
Bench: Ashok Bhushan, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.1438 OF 2019
IN
CIVIL APPEAL NO.92 OF 2019
SHAM SINGH HARIKE PETITIONER(S)
VERSUS
PUNJAB WAKF BOARD RESPONDENT(S)
O R D E R
Delay condoned.
We have gone through the review petition and the connected papers. We do not find any error, much less apparent, in the judgment impugned, warranting its reconsideration.
The review petition is, accordingly, dismissed.
...................J. (ASHOK BHUSHAN) ...................J. (K.M. JOSEPH) New Delhi, July 10, 2019 Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.07.10 16:49:57 IST Reason: ITEM NO.1002 SECTION IV 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.1438/2019 in C.A. No.92/2019 (Arising out of impugned final judgment and order dated 07-02-2019 in C.A. No.92/2019 passed by the Supreme Court Of India) SHAM SINGH HARIKE Petitioner(s) VERSUS PUNJAB WAKF BOARD Respondent(s) (FOR ADMISSION and IA No.57783/2019-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 10-07-2019 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE K.M. JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Review petition is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of. (ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)