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Supreme Court - Daily Orders

Ram Kishan vs Bijender Mann on 9 July, 2014

^                                         IN THE SUPREME COURT OF INDIA

                                          CIVIL APPELLATE JURISDICTION

                                  REVIEW PETITION (CIVIL) NO.963 OF 2014
                                                         IN
                            SPECIAL LEAVE PETITION (CIVIL) NO.35537 OF 2013

         RAM KISHAN & ANR.                                                              ...Petitio
ners

                                Versus
         BIJENDER MANN & ORS.                                                           ...Respond
ents
                                                      ORDER

There is delay of 42 days in filing of the review petition which is, hereby, condoned.

We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 5th December, 2013. The review petition is accordingly, dismissed.

............................... ...................J. (T.S. THAKUR) ...............................

....................J.
         New Delhi                                                   (J. CHELAMESWAR)
         July 9, 2014




Signature Not Verified

Digitally signed by
Mahabir Singh
Date: 2014.07.09
16:55:38 IST
Reason:
CHAMBER MATTER                                        SECTION IV B

                   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. 963/2014 In SLP(C) No. 35537/2013 RAM KISHAN & ANR Petitioner(s) VERSUS BIJENDER MANN & ORS Respondent(s) (With appln.(s) for C/delay in filing review petition and exemption from filing C/copy) Date : 09/07/2014 This petition was circulated today. CORAM:

HON’BLE MR. JUSTICE T.S. THAKUR HON’BLE MR. JUSTICE J. CHELAMESWAR By Circulation UPON perusing papers the Court made the following O R D E R There is delay of 42 days in filing of the review petition which is, hereby, condoned.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 5th December, 2013. The review petition is accordingly, dismissed.



(MAHABIR SINGH)                                 (VEENA KHERA)
 COURT MASTER                                    COURT MASTER
(Signed order is placed on the file)