Supreme Court - Daily Orders
Dharam Vir Singh Bharti vs Union Of India on 23 January, 2018
Bench: Kurian Joseph, R. Banumathi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. (DIARY NO.40863/2017
IN
S.L.P. (C) NO.28580/2017
DHARAM VIR SINGH BHARTI PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
Having heard the learned counsel and gone through the Review Petition and the connected papers with meticulous care, we do not find any justifiable reason to entertain this review petition.
The review petition is, accordingly, dismissed.
.................................J. [KURIAN JOSEPH] .................................J. [R. BANUMATHI] NEW DELHI;
JANUARY 23, 2018.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2018.01.24 16:16:28 IST Reason: ITEM NO.1001 (CHAMBER MATTER) SECTION XIV 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). 40863/2017 DHARAM VIR SINGH BHARTI PETITIONER(S) VERSUS UNION OF INDIA & ORS. RESPONDENT(S) (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 6803/2018) Date : 23-01-2018 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MRS. JUSTICE R. BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)