Supreme Court - Daily Orders
Amarnath (Deceased) Thr. His Legal ... vs State Of Haryana Etc. on 28 January, 2015
Bench: Vikramajit Sen, Prafulla C. Pant
CHAMBER MATTER SECTION IVB
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. 135-136/2015 In SLP(C) No. 31398-31399/2014
AMARNATH (DECEASED) THR. HIS LEGAL HEIRS & ORS. ETC.Petitioner(s)
VERSUS
STATE OF HARYANA ETC. Respondent(s)
(With appln.for c/delay in filing review petition)
Date : 28/01/2015 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The Review Petitions are dismissed in terms of the signed order.
(USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS COURT MASTER Signed order is placed on the file.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.01.28 16:55:00 IST Reason:IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C.) Nos. 135-136 OF 2015 IN SPECIAL LEAVE PETITION (C) NOs. 31398-31399 of 2014 Amarnath (Deceased) Thr. His Legal Heirs & Ors. ..Petitioner(s) Etc. State of Haryana ..Respondent(s) O R D E R Delay condoned.
We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
......................J. (VIKRAMAJIT SEN) .....................J. (PRAFULLA C. PANT) NEW DELHI, JANUARY 28, 2015.