Supreme Court - Daily Orders
Siyaram Roy vs The State Of Bihar on 11 October, 2022
Bench: Hemant Gupta, Vikram Nath
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(C) NO.1105 OF 2022
IN
CIVIL APPEAL NO.4830 OF 2022
DR. SIYARAM ROY PETITIONER
VERSUS
THE STATE OF BIHAR & ORS. RESPONDENTS
O R D E R
Application seeking permission for oral hearing is rejected.
We have perused the Review Petition and record of the Civil Appeal and 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. (HEMANT GUPTA) ...................J. (VIKRAM NATH) New Delhi;
October 11, 2022
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2022.10.14
11:11:05 IST
Reason:
ITEM NO.1007 SECTION XVI
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.1105/2022 in C.A. No.4830/2022 (Arising out of impugned final judgment and order dated 20-07-2022 in C.A. No.4830/2022 passed by the Supreme Court Of India) DR. SIYARAM ROY Petitioner(s) VERSUS THE STATE OF BIHAR & ORS. Respondent(s) (FOR ADMISSION and IA No.116200/2022-ORAL HEARING) Date : 11-10-2022 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE VIKRAM NATH 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 application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (signed order is placed on the file)