Supreme Court - Daily Orders
Vk Sasikala vs Election Commission Of India on 23 April, 2020
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.1404 OF 2019
IN
CIVIL APPEAL NO.3206 OF 2019
V K SASIKALA ....PETITIONER(S)
VERSUS
ELECTION COMMISSION OF INDIA & ORS. ....RESPONDENT(S)
O R D E R
We have perused the Review Petition and the connected papers.
We do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
The Review Petition is, accordingly, dismissed.
....................CJI [S.A. BOBDE] .....................J [DEEPAK GUPTA] .............……………...J [SANJIV KHANNA] NEW DELHI;
APRIL 23, 2020.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2020.04.30 15:22:44 IST Reason: ITEM NO.1001 SECTION XIV-A 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. 1404/2019 in C.A. No. 3206/2019 VK SASIKALA Petitioner(s) VERSUS ELECTION COMMISSION OF INDIA & ORS. Respondent(s) (FOR ADMISSION ) Date : 23-04-2020 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE SANJIV KHANNA By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed Order is placed on the file)