Supreme Court - Daily Orders
Mahesh Kumar Meena vs The State Of Rajasthan on 28 September, 2022
Author: B.R. Gavai
Bench: B.R. Gavai
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO(S). OF 2022
(@ DIARY No. 10788/2022)
IN
CIVIL APPEAL NOS. 1423 OF 2022 AND 1425 OF 2022
MAHESH KUMAR MEENA & ORS. PETITIONER(S)
VERSUS
THE STATE OF RAJASTHAN & ORS. RESPONDENT(S)
O R D E R
An application for seeking the permission for hearing in an Open Court is rejected.
Delay condoned.
We have carefully perused the review petition(s) as also the grounds in support thereof. In our opinion, no case for review of the order dated 17th February, 2022 is made out.
The review petition(s) is/are, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
..................................J. (SANJIV KHANNA) Signature Not Verified ..................................J. (B.R. GAVAI) Digitally signed by SONIA BHASIN Date: 2022.09.29 13:39:48 IST Reason: NEW DELHI;
SEPTEMBER 28, 2022.
sb
ITEM NO.1001 SECTION XV
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). 10788/2022 (Arising out of impugned final judgment and order dated 17-02-2022 in C.A. No. No. 1423/2022 17-02-2022 in C.A. No. No. 1425/2022 passed by the Supreme Court Of India) MAHESH KUMAR MEENA & ORS. Petitioner(s) VERSUS THE STATE OF RAJASTHAN & ORS. Respondent(s) ( IA No. 142434/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 52657/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 52656/2022 - ORAL HEARING) Date : 28-09-2022 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE B.R. GAVAI By Circulation UPON perusing papers the Court made the following O R D E R An application for seeking the permission for hearing in an Open Court is rejected.
Delay condoned.
The Review Petition(s) is/are dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of. (SONIA BHASIN) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) [Signed Order is placed on the file]