Supreme Court - Daily Orders
Archana Goindi Khandelwal vs Rajesh Balkrishnan Menon on 9 November, 2022
Bench: M.R. Shah, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2022
(@ D. No. 10446 OF 2022)
IN
SPECIAL LEAVE PETITION (C) No.2939 OF 2022
ARCHANA GOINDI KHANDELWAL Petitioner(s)
VERSUS
RAJESH BALKRISHNAN MENON & ORS. Respondent(s)
O R D E R
Delay condoned.
Application for permission to appear and argue in person is rejected.
Having carefully gone through the Review Petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The Review Petition is accordingly dismissed. Pending application(s) shall stand disposed of .....................J. (M.R. SHAH) .....................J. Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.11.09 (B.V. NAGARATHNA) 17:19:03 IST Reason: NEW DELHI;
NOVEMBER 09, 2022
ITEM NO.1004 SECTION XIV
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). 10446/2022 (Arising out of impugned final judgment and order dated 04-03-2022 in SLP(C) No. 2939/2022 passed by the Supreme Court Of India) ARCHANA GOINDI KHANDELWAL Petitioner(s) VERSUS RAJESH BALKRISHNAN MENON & ORS. Respondent(s) ( IA No. 83181/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 51174/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON) Date : 09-11-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for permission to appear and argue in person is rejected.
The Review Petition is dismissed in terms of the signed order.
Pending application(s), if any, stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)