Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Union Of India vs Khajani Devi on 19 January, 2021

Bench: Sanjay Kishan Kaul, Krishna Murari

                                                         1

                                       IN THE SUPREME COURT OF INDIA
                                      INHERENT JURISDICTION

                              REVIEW PETITION (C)            D.NOS.8205 OF 2020
                                                    IN
                               SPECIAL LEAVE PETITION © NO. 23553 OF 2019


                         UNION OF INDIA                             ...Petitioner(s)

                                     Versus
                         KHAJANI DEVI AND ORS.                       ...Respondent(s)

                                                    O R D E R

Application for permission to address oral arguments 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. Pending application stands disposed of.

…………………………………………………J. [SANJAY KISHAN KAUL] ………………………………………………J. [KRISHNA MURARI] NEW DELHI;

JANUARY 19, 2021.

Charanjeet kaur Date: 2021.01.21 18:33:18 IST Reason:  2

ITEM NO.1001                                             SECTION IV-B

                 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). 8205/2020 IN SLP© No. 23553/2019 UNION OF INDIA Petitioner(s) VERSUS KHAJANI DEVI & ORS. Respondent(s) (IA No. 116462/2020 - APPLICATION FOR PERMISSION IA No. 37798/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No. 37800/2020 - EX-PARTE STAY) Date : 19-01-2021 This matter was circulated today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE KRISHNA MURARI By Circulation UPON perusing papers the Court made the following O R D E R Application for permission to address oral arguments is rejected.

Delay condoned.

The Review Petition is dismissed. Pending application stands disposed of. (CHARANJEET KAUR) (ANITA RANI AHUJA) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [ Signed order is placed on the file ]