Supreme Court - Daily Orders
K.V. Balan (Dead) Through Lrs. vs Bhavyanath Represented By Power Of ... on 22 January, 2020
Bench: Ashok Bhushan, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) Diary No(s). 41380/2019
IN
CIVIL APPEAL No. 3336/2019
K.V. BALAN (DEAD) THROUGH LRS. Petitioner(s)
VERSUS
BHAVYANATH REPRESENTED BY POWER OF ATTORNEY HOLDER Respondent(s)
O R D E R
Application for permission for oral hearing is rejected.
Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…....................J. [ASHOK BHUSHAN] …....................J. [K.M. JOSEPH] NEW DELHI;
January 22, 2020.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.01.23 15:39:55 IST Reason: 1 ITEM NO.1002 SECTION XI-A
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). 41380/2019 in C.A. No.
3336/2019
K.V. BALAN (DEAD) THROUGH LRS. Petitioner(s)
VERSUS
BHAVYANATH REPRESENTED BY POWER OF ATTORNEY HOLDER Respondent(s) ( IA No. 176222/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No. 176231/2019 - ORAL HEARING) Date : 22-01-2020 This matter was called on for hearing 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 permission for oral hearing is rejected.
Delay condoned.
The review petition is dismissed in terms of the signed order.
Pending application, if any, stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER
[Signed order is placed on the file] 2