Supreme Court - Daily Orders
Kamalu @ Rajammal vs Mani @ Nagamani on 3 December, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, V.Gopala Gowda
CHAMBER MATTER SECTION XII
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) No. 2481/2014 In SLP(C) No. 1350/2011
KAMALU @ RAJAMMAL AND ORS. Petitioner(s)
VERSUS
MANI @ NAGAMANI AND ORS. Respondent(s)
(with appln. for c/delay in filing Review petition and office
report)
Date : 03/12/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE V.GOPALA GOWDA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Review Petition is dismissed in terms of the Signed Order.
(Rajni Mukhi) (Suman Jain)
Sr. P.A. Court Master
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Rajni Mukhi Date: 2014.12.09 14:09:44 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.2481 OF 2014 IN PETITION FOR SPECIAL LEAVE TO APPEAL (C) NO. 1350 OF 2011 KAMALU @ RAJAMMAL AND ORS. PETITIONERS VERSUS MANI @ NAGAMANI AND ORS. RESPONDENTS O R D E R Delay condoned.
We have carefully perused the Review Petition and the connected papers. We are convinced that the orders against which review has been sought, does not suffer from any error apparent, warranting its consideration.
The Review Petition is, accordingly, dismissed.
............................J. [SUDHANSU JYOTI MUKHOPADHAYA] ...........................J. [V. GOPALA GOWDA] NEW DELHI DECEMBER 03, 2014