Supreme Court - Daily Orders
V. Baskeran vs Manjula on 27 February, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C.)NO. 370 OF 2014
IN
SPECIAL LEAVE PETITION(C.)NO.22342 OF 2013
V. BASKERAN AND ANR. ... PETITIONER(S)
VERSUS
MANJULA AND ORS. ... RESPONDENT(S)
O R D E R
Delay condoned.
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. (S.A. BOBDE) NEW DELHI;
FEBRUARY 27, 2014 CHAMBER MATTER SECTION XII 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). 370 OF 2014 IN SLP(C) NO.22342/2013 V. BASKERAN & ANR Petitioner(s) VERSUS MANJULA & ORS Respondent(s) (With appln(s) for c/delay in filing review petition) Date: 27/02/2014 This Petition was circulated today. CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON’BLE MR. JUSTICE V. GOPALA GOWDA 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.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)