Supreme Court - Daily Orders
Aspi R.Sattha, Lr Cum Successor vs Sumermal M. Bafna . on 1 May, 2014
â IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C.)NO. 302 OF 2014
IN
CIVIL APPEAL NO.2240 OF 2013
ASPI R.SATTHA, LR CUM SUCCESSOR PETITIONER(S)
IN INTEREST OF MRS. R.C. PATUCK
VERSUS
SUMERMAL M. BAFNA AND ORS. RESPONDENT(S)
O R D E R
Application for oral hearing is rejected.
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. (RANJANA PRAKASH DESAI) NEW DELHI;
MAY 01, 2014
CHAMBER MATTER SECTION IX
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). 302 OF 2014 IN CIVIL APPEAL
NO.2240/2013
ASPI R.SATTHA, LR CUM SUCCESSOR Petitioner(s)
VERSUS
SUMERMAL M. BAFNA & ORS. Respondent(s)
(With appln(s) for permission for open court hearing and office report ) Date: 01/05/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected.
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)