Supreme Court - Daily Orders
Mahila Ramkali Devi vs Nandram (D) Through Lrs. . on 16 September, 2015
Bench: M.Y. Eqbal, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.2833 OF 2015
IN
CIVIL APPEAL NO.2366 OF 2010
MAHILA RAMKALI DEVI & ORS. …....PETITIONERS
VERSUS
NANDRAM (D) THROUGH LRS. & ORS. .....RESPONDENTS
O R D E R
We have perused the Review Petition and the connected papers.
We do not find any error in the Judgment impugned, much less an apparent error on the face of the record, so as to call for its review.
The Review Petition is, accordingly, dismissed.
.......................J [M. Y. EQBAL] ........................J [AMITAVA ROY] NEW DELHI;
SEPTEMBER 16, 2015.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.09.16 17:08:39 IST Reason: CHAMBER MATTER SECTION IV 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.2833/2015 In C.A. No.2366/2010 MAHILA RAMKALI DEVI & ORS. Petitioner(s) VERSUS NANDRAM (D) THROUGH LRS. & ORS. Respondent(s) Date : 16/09/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE AMITAVA ROY 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.
(Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master (Signed Order is placed on the file)