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Supreme Court - Daily Orders

Bhupendra Ramdhan Pawar vs Vidarbha Irrigation Development ... on 12 April, 2022

Bench: Ajay Rastogi, Abhay S. Oka

                                    IN THE SUPREME COURT OF INDIA
                                        INHERENT JURISDICTION

                           REVIEW PETITION(CIVIL) NO(s). 419­420 OF 2022
                                             IN
                                CIVIL APPEAL NO(s).5611­5612 OF 2021

     BHUPENDRA RAMDHAN PAWAR                                  ….PETITIONER(S)

                              VERSUS

     VIDARBHA IRRIGATION DEVELOPMENT
     CORPORATION, NAGPUR & ORS.                                    ….RESPONDENT(S)

                                                   ORDER

The present review petitions have been filed against the final judgment and order dated 9th September, 2021. We have perused the review petitions as well as the connected papers in support thereof. In our opinion, no case for review is made out. The review petitions are accordingly dismissed.

Pending application(s), if any, stand disposed of.

.…………………….J. (AJAY RASTOGI) ……………………….J. (ABHAY S. OKA) NEW DELHI APRIL 12, 2022.

Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2022.04.18 11:41:09 IST Reason: 
ITEM NO.1001                                         SECTION III

                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. 419-420/2022 in C.A. No. 5611-5612/2021 (Arising out of impugned final judgment and order dated 09-09-2021 in C.A. No. No. 5611/2021 & C.A. No. No. 5612/2021 passed by the Supreme Court Of India) BHUPENDRA RAMDHAN PAWAR PETITIONER(S) VERSUS VIDARBHA IRRIGATION DEVELOPMENT CORPORATION, NAGPUR & ORS. RESPONDENT(S) (FOR ADMISSION ) Date : 12-04-2022 This petition was circulated today.

CORAM :

HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE ABHAY S. OKA By Circulation UPON perusing papers the Court made the following O R D E R Review petitions are dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file.)