Supreme Court - Daily Orders
Bhimappa Chanappa Kapali (D) By Lrs. Etc vs Bhimappa Satyappa Kamagouda & Ors. Etc. on 26 February, 2014
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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
REVIEW PETITION (C) NO(s). 409 OF 2014 IN CIVIL APPEAL 165/2004
BHIMAPPA CHANAPPA KAPALI (D) BY LRS. ETC Petitioner(s)
VERSUS
BHIMAPPA SATYAPPA KAMAGOUDA & ORS. ETC. Respondent(s)
(With appln(s) for interim Relief,c/delay in filing review petition,oral
hearing)
Date: 26/02/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
Application for oral hearing is rejected.
The Review Petition is dismissed.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar | [ Signed order is placed on the file ] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO. 409 OF 2014 IN CIVIL APPEAL NO. 165 OF 2004 |BHIMAPPA CHANAPPA KAPALI (D) BY LRS. ETC. |.. PETITIONER(S) | VERSUS |BHIMAPPA SATYAPPA KAMAGOUDA & ORS. ETC. |.. RESPONDENT(S) | O R D E R Delay condoned.
Application for oral hearing is rejected.
We have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, accordingly, dismissed.
...................J. (H.L. DATTU) .........................J. (SUDHANSU JYOTI MUKHOPADHAYA) New Delhi, February 26, 2014.