Supreme Court - Daily Orders
Pritam Singh vs Kuldeep Singh on 15 October, 2019
Bench: Ashok Bhushan, Navin Sinha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) DIARY NO(S).29519 OF 2019
IN
SLP(C) NO.16383 OF 2019
PRITAM SINGH PETITIONER(S)
VERSUS
KULDEEP SINGH & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
We have gone through the review petition and the connected papers. We do not find any error, much less apparent, in the order impugned, warranting its reconsideration.
The review petition is, accordingly, dismissed.
...................J. (ASHOK BHUSHAN) ...................J. (NAVIN SINHA) New Delhi;
October 15, 2019
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2019.10.15
15:26:37 IST
Reason:
ITEM NO.1001 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL)..... Diary No(s).29519/2019 (Arising out of impugned final judgment and order dated 05-07-2019 in SLP(C) No.16383/2019 passed by the Supreme Court Of India) PRITAM SINGH Petitioner(s) VERSUS KULDEEP SINGH & ORS. Respondent(s) (IA No.123595/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No. 123599/2019 - EXEMPTION FROM FILING O.T.) Date : 15-10-2019 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE NAVIN SINHA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of. (ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)