Supreme Court - Daily Orders
Balwan Singh (Dead) Thr. Lrs. Etc.Etc. vs State Of Haryana And Ors. Etc.Etc. on 29 September, 2022
Bench: M.R. Shah, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOS 1077-1093 OF 2022
IN
CIVIL APPEAL NOS. 3197-3211/2022, 3214/2022 & 3216/2022
@ CIVIL APPEAL NOS. 3197-3216 OF 2022
BALWAN SINGH (DEAD) THR. LRS. ETC.ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. ETC.ETC. Respondent(s)
O R D E R
Having carefully gone through the Review Petitions, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The Review Petitions are, accordingly, dismissed.
.....................J. (M.R. SHAH) .....................J. (B.V. NAGARATHNA) NEW DELHI;
SEPTEMBER 29, 2022
Signature Not Verified
Digitally signed by
SNEHA
Date: 2022.10.01
12:19:33 IST
Reason:
ITEM NO.1001 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) Nos. 1077-1093/2022 in C.A. Nos. 3197-3211/2022, 3214/2022 & 3216/2022 @ C.A. Nos. 3197-3216/2022 (Arising out of impugned final judgment and order dated 18-05-2022 in C.A. No. No. 3197/2014 18-05-2022 in C.A. No. No. 3198/2014 18- 05-2022 in C.A. No. No. 3199/2014 18-05-2022 in C.A. No. No. 3200/2014 18-05-2022 in C.A. No. No. 3201/2014 18-05-2022 in C.A. No. No. 3202/2014 18-05-2022 in C.A. No. No. 3203/2014 18-05-2022 in C.A. No. No. 3204/2014 18-05-2022 in C.A. No. No. 3205/2014 18- 05-2022 in C.A. No. No. 3206/2014 18-05-2022 in C.A. No. No. 3207/2014 18-05-2022 in C.A. No. No. 3208/2014 18-05-2022 in C.A. No. No. 3209/2014 18-05-2022 in C.A. No. No. 3210/2014 18-05-2022 in C.A. No. No. 3211/2014 18-05-2022 in C.A. No. No. 3214/2022 18- 05-2022 in C.A. No. No. 3216/2022 passed by the Supreme Court Of India) BALWAN SINGH (DEAD) THR. LRS. ETC.ETC. Petitioner(s) VERSUS STATE OF HARYANA AND ORS. ETC.ETC. Respondent(s) (FOR ADMISSION) Date : 29-09-2022 These petitions were circulated today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA By Circulation UPON perusing papers the Court made the following O R D E R The Review Petitions are dismissed in terms of the signed order.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
(Signed order is placed on the file)