Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Om Vir Singh vs Union Of India on 1 September, 2021

Bench: S. Abdul Nazeer, Sanjiv Khanna

     ITEM NO.1001                                                       SECTION XI

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     REVIEW PETITION (CIVIL) Diary No(s). 7650/2021 IN SPECIAL LEAVE
     PETITION ( C) No. 2241 OF 2021


     OM VIR SINGH                                                       Petitioner(s)

                                                       VERSUS

     UNION OF INDIA & ORS.                                              Respondent(s)


      IA No. 102007/2021 - CONDONATION OF DELAY IN FILING REVIEW
     PETITION)

     Date : 01-09-2021 This matter was circulated today.

     CORAM :
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER
                             HON'BLE MR. JUSTICE SANJIV KHANNA


                                           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. Pending application, if any, also stand disposed of.

(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file) Signature Not Verified Digitally signed by Neelam Gulati Date: 2021.09.02 16:34:21 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CIVIL) NO.(S) OF 2021 (Arising out of Diary No.7650 of 2021) IN SPECIAL LEAVE PETITION (CIVIL) NO.(S) 2241 OF 2021 OM VIR SINGH … PETITIONER(S) VERSUS UNION OF INDIA AND ORS. … RESPONDENT(S) ORDER Delay condoned.

We have gone through the review petition and the connected papers filed therewith. We are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.

The review petition is, accordingly, dismissed.

……………………………J. (S. ABDUL NAZEER) ……………………………J. (SANJIV KHANNA) New Delhi;

September 01, 2021.