Supreme Court - Daily Orders
Union Of India vs P. Ayyamperumal on 8 August, 2019
Bench: N.V. Ramana, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P.(C) No. 1731/2019 in S.L.P. (C) No.22008/2018
UNION OF INDIA Petitioner(s)
VERSUS
P. AYYAMPERUMAL Respondent(s)
O R D E R
Delay in filing the Review Petition is condoned.
This review petition has been filed against Order dated 23 rd July, 2018 whereby the Special Leave Petition was dismissed.
We have considered the review petition on merits. In our opinion, no case for review of Order dated 23 rd July, 2018 is made out. Consequently, the review petition is dismissed on merits.
Pending application filed in the matter also stands disposed of.
....................J (N.V. RAMANA) .....................J (DEEPAK GUPTA) NEW DELHI;
8TH AUGUST, 2019.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.08.08 17:02:24 IST Reason: ITEM NO.1004 SECTION XII
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. 1731/2019 in SLP(C) No. 22008/2018 UNION OF INDIA Petitioner(s) VERSUS P. AYYAMPERUMAL Respondent(s) (FOR ADMISSION and IA No.98411/2019STAY APPLICATION and IA No.98414/2019CONDONATION OF DELAY IN FILING REVIEW PETITION ) Date : 08082019 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE DEEPAK GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Delay in filing the Review Petition is condoned.
The review petition is dismissed on merits in terms of the signed order.
Pending application filed in the matter also stands disposed of.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)