Supreme Court - Daily Orders
Mahipal Singh vs Union Of India on 15 July, 2015
Bench: T.S. Thakur, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.1168-1169 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO.17391-17392 OF 2011
Mahipal Singh …Petitioner
Versus
Union of India & Ors. …Respondents
ORDER
Delay of 48 days in the filing of these review petitions 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 18th September, 2014. The review petitions are, accordingly, dismissed.
……….........................……………..….J. (T.S. THAKUR) ……….........................….......…..….J. (R. BANUMATHI) New Delhi July 15, 2015 Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.07.15 16:41:53 IST Reason: Chamber Matter SECTION XVII 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. 1168-1169/2015 In SLP(C) No. 17391-17392/2011 MAHIPAL SINGH Petitioner(s) VERSUS UNION OF INDIA AND ORS Respondent(s) (With appln.(s) for C/delay in filing review petition and exemption from filing C/C of the impugned judgment) Date : 15/07/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MRS. JUSTICE R. BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R Delay of 48 days in the filing of these review petitions 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 18th September, 2014. The review petitions are, accordingly, dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)