Supreme Court - Daily Orders
The President Rahuri Education Society vs Dilip Punja Kasabe on 11 January, 2023
Bench: M.R. Shah, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOs. OF 2023
( @ Diary No(s).31114/2022)
IN
SPECIAL LEAVE PETITION (C) NOS. 12744-12745/2022
THE PRESIDENT RAHURI EDUCATION SOCIETY & ANR. Petitioner(s)
VERSUS
DILIP PUNJA KASABE & ORS. Respondent(s)
O R D E R
Delay condoned.
Application for oral hearing is rejected. Having carefully gone through the Review Petitions, 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 Petitions are, accordingly, dismissed. Pending application(s) shall stand disposed of.
.....................J.
(M.R. SHAH)
Signature Not Verified
Digitally signed by
Neetu Sachdeva
Date: 2023.01.12 .....................J.
16:16:25 IST
Reason: (B.V. NAGARATHNA)
NEW DELHI;
JANUARY 11, 2023
ITEM NO.1004 SECTION IX
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). 31114/2022 (Arising out of impugned final judgment and order dated 01-08-2022 in SLP(C) No. 12744/2022 and 12745/2022 passed by the Supreme Court Of India) THE PRESIDENT RAHURI EDUCATION SOCIETY & ANR. Petitioner(s) VERSUS DILIP PUNJA KASABE & ORS. Respondent(s) (IA No. 146276/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 146278/2022 - ORAL HEARING) Date : 11-01-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for oral hearing is rejected. The Review Petitions are dismissed in terms of the signed order.
Pending application (s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)