Supreme Court - Daily Orders
Tikka Maheshwar Chand vs Ripudaman Singh on 7 September, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL) NO. OF 2021
(Diary No.18996/2021)
IN
CIVIL APPEAL NO.2336/2021
TIKKA MAHESHWAR CHAND Petitioner(s)
VERSUS
RIPUDAMAN SINGH Respondent(s)
O R D E R
Delay condoned.
Application for oral hearing is rejected. We have perused the Review Petition and record of the Civil Appeal and are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
Accordingly, the review petition is dismissed.
......................J. [SANJAY KISHAN KAUL] ......................J. [HEMANT GUPTA] NEW DELHI;
SEPTEMBER 07, 2021.
Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.09.07 17:16:23 IST Reason: 2 ITEM NO.1001 SECTION XIV-A 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). 18996/2021 IN CIVIL APPEAL NO.2336/2021 TIKKA MAHESHWAR CHAND Petitioner(s) VERSUS RIPUDAMAN SINGH Respondent(s) IA No. 100067/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 100066/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 100065/2021 - ORAL HEARING IA No. 100064/2021 - STAY APPLICATION) Date : 07-09-2021 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE HEMANT GUPTA 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 petition is dismissed in terms of the signed order.
Pending applications stand disposed of. (ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]