Supreme Court - Daily Orders
Jagbir Singh vs Haryana Agricultural University on 10 July, 2014
Þ CHAMBER MATTER SECTION IVB
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. 1152/2014 In SLP(C) No. 1007/2007
JAGBIR SINGH Petitioner(s)
VERSUS
HARYANA AGRICULTURAL UNIVERSITY & ANR Respondent(s)
(With appln(s) for c/delay in filing review petition and exemption
from filing C/C of the impugned order and oral hearing)
Date : 10/07/2014 This petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE DIPAK MISRA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Application for oral hearing is rejected.
Delay condoned.
The review petition is dismissed in terms of the signed order.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2014.07.14 16:32:37 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO(s). 1152 OF 2014 IN SLP(C) NO(s). 1007 OF 2007 JAGBIR SINGH Petitioner(s) VERSUS HARYANA AGRICULTURAL UNIVERSITY & ANR Respondent(s) O R D E R Application for oral hearing is rejected.
Delay condoned.
We have considered the averments in the review petition. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error in the impugned order.
Hence, the Review Petition is dismissed.
.......... ......................J. (SUDHANSU JYOTI MUKHOPADHAYA) .................................J. (DIPAK MISRA) NEW DELHI JULY 10, 2014