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Supreme Court - Daily Orders

Vipen Kumar Parwanda vs Gunjan Kumar on 16 April, 2024

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

                                IN THE SUPREME COURT OF INDIA
                                    INHERENT JURISDICTION

                           REVIEW PETITION (C) NO.         OF 2024
                                          [DIARY NO. 53968 OF 2023]

                                                  IN

                           SPECIAL LEAVE PETITION (C) NO. 19681 OF 2023


             VIPEN KUMAR PARWANDA                                …PETITIONER(S)

                                                 VERSUS

             GUNJAN KUMAR & ANR.                                …RESPONDENT(S)

                                              ORDER

Delay condoned.

We have carefully perused the Review Petition as also the grounds in support thereof. In our opinion, no case for review of order dated 11.09.2023 is made out.

The Review Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.

..….…………...................J. (J.K. MAHESHWARI) ...….…………...................J. Signature Not Verified (K.V. VISWANATHAN) Digitally signed by Nidhi Ahuja Date: 2024.04.20 NEW DELHI;

APRIL 16, 2024.

10:45:10 IST Reason:

ITEM NO.1004                                           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. 53968/2023 (Arising out of impugned final judgment and order dated 11-09-2023 in SLP(C) No. 19681/2023 passed by the Supreme Court of India) VIPEN KUMAR PARWANDA Petitioner(s) VERSUS GUNJAN KUMAR & ANR. Respondent(s) (IA No. 1051/2024 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 16-04-2024 This matter was circulated today. CORAM :

HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE K.V. VISWANATHAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
We have carefully perused the Review Petition as also the grounds in support thereof. In our opinion, no case for review of order dated 11.09.2023 is made out.
The Review Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.



          (NIDHI AHUJA)                 (VIRENDER SINGH)
            AR-cum-PS                    BRANCH OFFICER
[Signed order is placed on the file.]