Supreme Court - Daily Orders
A.X. Gilbert And Ors. vs The State Of Kerala And Ors. on 29 January, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL)NO. 135 OF 2019
IN
S.L.P.(CIVIL)NO.31811 OF 2018
A.X. GILBERT AND ORS. ... PETITIONER(S)
VS.
THE STATE OF KERALA & ORS. ... RESPONDENT(S)
O R D E R
We have gone through the review petition and considered the grounds raised in support thereof. In our considered view, there is no error apparent on the face of record calling for intervention in review jurisdiction.
Accordingly, the review petition is dismissed.
......................J. [ABHAY MANOHAR SAPRE] ......................J. [INDU MALHOTRA] New Delhi;
January 29, 2019.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.01.30 16:53:11 IST Reason: 1 ITEM NO.1004 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
R.P.(C) No. 135/2019 in SLP(C) No. 31811/2018 A.X. GILBERT AND ORS. Petitioner(s) VERSUS THE STATE OF KERALA AND ORS. Respondent(s) (FOR ADMISSION) Date : 29-01-2019 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MS. JUSTICE INDU MALHOTRA 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.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2