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Supreme Court - Daily Orders

Sharad Yadav vs Ram Chandra Prasad Singh on 28 May, 2020

Bench: Ashok Bhushan, Sanjay Kishan Kaul

                                      IN THE SUPREME COURT OF INDIA
                                          INHERENT JURISDICTION


                            REVIEW PETITION (C)        DIARY NO.25332 OF 2018

                                                      IN

                                      SLP (C) NOS.13922-13923 OF 2018



                      SHARAD YADAV                                             PETITIONER(S)


                                                      VERSUS



                      RAM CHANDRA PRASAD SINGH                                 RESPONDENT(S)


                                                  O R D E R

Delay condoned.

Application for permission to hear the review petition(s) in open Court is rejected.

We have carefully gone through the review petition(s) and the connected papers. We find no merit in the review petition(s) and the same is accordingly dismissed.

...................J. [ASHOK BHUSHAN] Signature Not Verified ...................J. Digitally signed by ARJUN BISHT Date: 2020.06.01 [SANJAY KISHAN KAUL] 15:31:47 IST Reason:

New Delhi;
May 28, 2020.
ITEM NO.1001                                           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(s).25332/2018 (Arising out of impugned final judgment and order dated 07-06-2018 in SLP(C) No.13922/2018, 07-06-2018 in SLP(C) No.13923/2018 passed by the Supreme Court Of India) SHARAD YADAV Petitioner(s) VERSUS RAM CHANDRA PRASAD SINGH Respondent(s) (IA No. 93658/2018 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT, IA No. 93656/2018 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No. 155095/2018 - STAY APPLICATION) Date : 28-05-2020 These matters were circulated today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE SANJAY KISHAN KAUL By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for permission to hear the review petition(s) in open Court is rejected.
The review petition(s) is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of. (ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)