Supreme Court - Daily Orders
Samaj Parivartan Samudaya vs State Of Karnataka on 15 January, 2014
Ê
CHAMBER MATTER NO. I SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NO(s). 2399-2340 OF 2013
IN
SUO MOTU CONTEMPT (CIVIL) NO. 195-196 OF 2012
IN
CIVIL APPEAL NOS. 4318-4319 OF 2012
KESHAV DESIRAJU & ANR. Petitioner(s)
VERSUS
DR. D.L. ADILE & ORS. Respondent(s)
(With applications for condonation of delay in filing review petition and
exemption from filing official translation)
Date: 15/01/2014 These Petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
By Circulation
UPON perusing papers the Court made the following
O R D E R
| | |Delay condoned. | |The review petitions are dismissed in terms of the signed order. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |
[SIGNED ORDER IS PLACED ON THE FILE.] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NOS. 2339-2340 OF 2013 IN SUO MOTU CONTEMPT PETITION (C) NOS. 195-196 OF 2012 IN CIVIL APPEAL NOS. 4318-4319 OF 2012 | KESHAV DESIRAJU & ANR. |..... |PETITIONERS | |VERSUS | | DR. D.L. ADILE & ORS. |..... |RESPONDENTS | O R D E R Delay condoned.
We have carefully gone through the grounds urged in the review petitions. We are fully satisfied that no case for review of our order dated 13th December, 2013 is made out. The review petitions are, accordingly, dismissed.
...........................J [A.K. PATNAIK] .........................J [CHANDRAMAULI KR. PRASAD] NEW DELHI JANUARY 15, 2014.