Supreme Court - Daily Orders
Udai Singh Yadav vs Kendriya Vidyalaya Sangthan on 20 November, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. of 2019
(@ Review Petition (C) Diary No.32213 of 2019)
In
Special Leave Petition (C) No.12738 of 2019
Udai Singh Yadav ...Petitioner(s)
Versus
Kendriya Vidyalaya Sangthan & Anr. ...Respondent(s)
ORDER
Delay condoned.
We have carefully gone through the review petition and the connected matters. We find no merit in the review petition and the same is accordingly dismissed.
.......................................................J. [Dr Dhananjaya Y Chandrachud] .......................................................J. [Indira Banerjee] New Delhi;
November 20, 2019 Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.11.23 13:56:33 IST Reason: ITEM NO.1001 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). 32213/2019 IN Special Leave Petition (C) No.12738 of 2019 UDAI SINGH YADAV PETITIONER(S) VERSUS KENDRIYA VIDYALAYA SANGTHAN & ANR. RESPONDENT(S) (IA No.135910/2019-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 20-11-2019 This petition was circulated today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE INDIRA BANERJEE 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.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Saroj Kumari Gaur)
Court Master Court Master
(Signed Order is placed in the file)