Supreme Court - Daily Orders
T. Sethupathi vs The Chairman Tamil Nadu Slum Clearance ... on 13 September, 2022
Bench: Indira Banerjee, V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL) NO. 1007 OF 2022
IN
SPECIAL LEAVE PETITION(CIVIL) NO. 9542 OF 2022
T. SETHUPATHI PETITIONER(S)
VERSUS
THE CHAIRMAN TAMIL NADU SLUM CLEARANCE BOARD & ANR. RESPONDENT(S)
O R D E R
having carefully gone through the Review Petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The Review Petition is, accordingly, dismissed.
Pending applications, if any, shall also stand disposed of.
………………………………………………… J.
[INDIRA BANERJEE] ………………………………………………… J.
[V. RAMASUBRAMANIAN] NEW DELHI;
SEPTEMBER 13, 2022.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2022.09.14 14:39:18 IST Reason: ITEM NO.1002 SECTION XII
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. 1007/2022 in SLP(C) No. 9542/2022 (Arising out of impugned final judgment and order dated 12-07-2022 in SLP(C) No. No. 9542/2022 passed by the Supreme Court of India) T. SETHUPATHI Petitioner(s) VERSUS THE CHAIRMAN TAMIL NADU SLUM CLEARANCE BOARD & ANR.Respondent(s) (IA No.106364/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106369/2022-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS IA No. 106364/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 106369/2022 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS) Date : 13-09-2022 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN 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 applications, if any, shall stand disposed of.
(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) (SIGNED ORDER IS PLACED ON THE FILE)