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Supreme Court - Daily Orders

State Of Rajasthan vs Management Committee Kamla Devi Gouri ... on 20 July, 2016

Bench: J. Chelameswar, Abhay Manohar Sapre

     CHAMBER MATTER                                                      SECTION XV

                                   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. 2670/2016 In SLP(C) No. 4728/2016

     STATE OF RAJASTHAN                                                Petitioner(s)

                                                    VERSUS

     MANAGEMENT COMMITTEE KAMLA DEVI
     GOURI DUTT MITTAL GIRLS P.G. COLLEGE AND ANR.                      Respondent(s)

     (with appln. (s) for c/delay in filing review petition)

     WITH
     R.P.(C) No. 2449/2016 In SLP(C) No. 4780/2016
     (With appln.(s) for c/delay in filing review petition)

     Date : 20/07/2016 These petitions were circulated today.

     CORAM :
                             HON'BLE MR. JUSTICE J. CHELAMESWAR
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

                                        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.

(DEEPAK MANSUKHANI) (MADHU NARULA) COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2016.07.20 16:29:37 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO(s). 2670 OF 2016 IN SLP(C) NO(s). 4728 OF 2016 STATE OF RAJASTHAN Petitioner(s) VERSUS MANAGEMENT COMMITTEE KAMLA DEVI GOURI DUTT MITTAL GIRLS P.G. COLLEGE AND ANR. Respondent(s) WITH REVIEW PETITION(C) NO(s). 2449 OF 2016 IN SLP(C) NO(s). 4780 OF 2016 O R D E R Delay condoned.

We have considered the averments in the review petitions. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error apparent on the face of record.

Hence, the Review Petitions are dismissed.

......................J. (J. CHELAMESWAR) ......................J. (ABHAY MANOHAR SAPRE) NEW DELHI JULY 20, 2016