Supreme Court - Daily Orders
Sanjeev Deepak Rais vs Rishab Rai Rahis on 25 February, 2015
Bench: Madan B. Lokur, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL REVIEW JURISDICTION
REVIEW PETITION (Civil) NO.278 of 2015
IN
TRANSFER PETITION (C) NO. 614 OF 2014
SANJEEV DEEPAK RAIS AND ANR Petitioner(s)
VERSUS
RISHAB RAI RAHIS Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…....................J. [Madan B. Lokur] …....................J. [N.V. Ramana] NEW DELHI FEBRUARY 25, 2015 Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.02.28 08:13:54 IST Reason: CHAMBER MATTER SECTION XVIA 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. 278/2015 In T.P.(C) No. 614/2014 SANJEEV DEEPAK RAIS AND ANR Petitioner(s) VERSUS RISHAB RAI RAHIS Respondent(s) (with appln. (s) for c/delay in filing review petition) Date : 25/02/2015 This petition was circulated today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE N.V. RAMANA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER [Signed Order is placed on the file]