Supreme Court - Daily Orders
Saraswathi vs K. Sivasamy on 4 February, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. 2325 OF 2024
IN
SPECIAL LEAVE PETITION (CIVIL) No.20950 OF 2024
SARASWATHI & ORS. PETITIONER(S)
VERSUS
K. SIVASAMY & ANR. RESPONDENT(S)
O R D E R
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order, of which review Signature Not Verified Digitally signed by SWETA BALODI has been sought, does not suffer from any error apparent on the Date: 2025.02.10 16:57:44 IST Reason: face of record warranting its reconsideration.
2The Review Petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
……………………………………………………J. [M.M. SUNDRESH] ……………………………………………………J. [SANJAY KAROL] NEW DELHI 4TH FEBRUARY, 2025 3 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. 2325/2024 in SLP(C) No. 20950/2024 SARASWATHI & ORS. Petitioner(s) VERSUS K. SIVASAMY & ANR. Respondent(s) FOR ADMISSION Date : 04-02-2025 This petition was circulated today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE SANJAY KAROL 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 application(s), if any, shall stand disposed of.
(SWETA BALODI) (ANJALI PANWAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)