Supreme Court - Daily Orders
Vithal Waman Shelke vs The High Court Of Bombaythrough ... on 5 February, 2019
Bench: N.V. Ramana, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.209 OF 2019
IN
SPECIAL LEAVE PETITION (C) NO.23594 OF 2018
VITHAL WAMAN SHELKE Petitioner(s)
VERSUS
THE HIGH COURT OF BOMBAY AND ANR. Respondent(s)
O R D E R
1. This Review Petition has been filed against the order dated 30.07.2018 whereby the special leave petition was dismissed.
2. The application for oral hearing is rejected.
3. Delay condoned.
4. We have perused the Review Petition as well as the grounds in support of the Review Petition. In our opinion, no case for review of order dated 30.07.2018 is made out. Consequently, the Review Petition is dismissed.
........................J. (N.V.RAMANA) ........................J. (DEEPAK GUPTA) NEW DELHI, FEBRUARY 05, 2019 Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2019.02.06 16:30:00 IST Reason: ITEM NO.1010 SECTION IX 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. 209/2019 in SLP(C) No. 23594/2018 (Arising out of impugned final judgment and order dated 30-07-2018 in SLP(C) No. No. 23594/2018 passed by the Supreme Court Of India) VITHAL WAMAN SHELKE Petitioner(s) VERSUS THE HIGH COURT OF BOMBAY AND ANOTHER Respondent(s) (FOR ADMISSION and IA No.5364/2019-CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No.5316/2019-ORAL HEARING) Date : 05-02-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE DEEPAK GUPTA By Circulation UPON perusing papers the Court made the following O R D E R The application for oral hearing is rejected. Delay condoned.
The review petition is dismissed in terms of the signed order. Pending applications, if any, shall also stand disposed of.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI) AR CUM PS ASSISTANT REGISTRAR (Signed order is placed on the file)