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Supreme Court - Daily Orders

R Sandhya vs S.R. Raju on 13 January, 2016

Bench: Jagdish Singh Khehar, Adarsh Kumar Goel

     CHAMBER MATTER                                                      SECTION IVA

                               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. 3696/2015 In SLP(C) No. 11503/2014

     R SANDHYA AND ANR.                                                   Petitioner(s)

                                                   VERSUS

     S.R. RAJU                                                            Respondent(s)


     Date : 13/01/2016 This petition was circulated today.

     CORAM :
                         HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

                                    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.




                          (NEELAM GULATI)                       (RENUKA SADANA)
                           COURT MASTER                          COURT MASTER

(Signed Order is placed on the file) Signature Not Verified Digitally signed by NEELAM GULATI Date: 2016.01.16 12:47:54 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 3696 OF 2015 IN SPECIAL LEAVE PETITION (CIVIL) NO. 11503 OF 2014 R. Sandhya and another … Petitioners versus S.R. Raju … Respondents O R D E R The delay of 17 days in filing the review petition is condoned. In the instant petition, the review petitioners have challenged the order of this Court dated 16.7.2015, whereby the above mentioned special leave petition preferred by them was dismissed.

Having carefully gone through the review petition and the papers connected 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.

.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (Adarsh Kumar Goel) New Delhi;

January 13, 2016.