Supreme Court - Daily Orders
S. Ravichandran And Ors. vs Union Of India And Ors. on 31 October, 2017
Bench: Madan B. Lokur, R.K. Agrawal, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.2350 OF 2017
IN
CIVIL APPEAL NO.429 OF 2017
S. RAVICHANDRAN AND ORS. ...PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS. ...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. (R.K. AGRAWAL) .............................J. (DEEPAK GUPTA) NEW DELHI OCTOBER 31, 2017 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.11.02 11:48:07 IST Reason: ITEM NO.1003 SECTION XIV 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. 2350/2017 in C.A. No. 429/2017 S. RAVICHANDRAN AND ORS. Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) Date : 31-10-2017 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL 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.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER (Signed order is placed on the file)