Supreme Court - Daily Orders
Devendra Kumar Mathur vs Union Of India And Anr. on 3 April, 2018
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.795 OF 2018
IN
SPECIAL LEAVE PETITION (C) NO.35567 OF 2017
DEVENDRA KUMAR MATHUR ...PETITIONER(S)
VERSUS
UNION OF INDIA AND ANR. ...RESPONDENT(S)
O R D E R
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
.............................J. (MADAN B. LOKUR) .............................J. (DEEPAK GUPTA) NEW DELHI APRIL 03, 2018 Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.04.07 13:06:19 IST Reason: ITEM NO.1005 SECTION III 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. 795/2018 in SLP(C) No. 35567/2017 DEVENDRA KUMAR MATHUR Petitioner(s) VERSUS UNION OF INDIA AND ANR. Respondent(s) Date : 03-04-2018 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA 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, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)