Supreme Court - Daily Orders
Punjab Wakf Board vs Teja Singh on 9 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.845 OF 2019
IN C.A.No.93/2019 @
SPECIAL LEAVE PETITION (C) NO.30368 OF 2011
PUNJAB WAQF BOARD ... PETITIONER(S)
VS.
TEJA SINGH ... RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. Delay condoned.
We have perused the review petition and record of the civil appeal and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The review petition is, accordingly, dismissed. Pending application, if any, stands disposed of.
……………………………………………………………J. [ASHOK BHUSHAN] Signature Not Verified ……………………………………………………………J. Digitally signed by SARITA PUROHIT Date: 2019.04.10 [K.M. JOSEPH] 16:44:50 IST Reason: New Delhi;
9th April, 2019.
ITEM NO.1002 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) No.845/2019 in C.A. No.93/2019 @ SLP(C)No.30368/2011 PUNJAB WAKF BOARD Petitioner(s) VERSUS TEJA SINGH Respondent(s) (With appln.(s) for oral hearing and c/delay in filing review petition) Date : 09-04-2019 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE K.M. JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. Delay condoned.
The review petition is dismis sed in terms of the signed order.
(Renu Kapoor) (Sarita Purohit) Branch Officer AR-cum-PS (Signed order is placed on the file)