Supreme Court - Daily Orders
P. Diwakar vs Secretary To Govt. Home (Police Ii) ... on 10 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
1
ITEM NO.11 COURT NO.5 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).26978/2016
(Arising out of impugned final judgment and order dated 07/03/2016
in WP No. 8391/2016 passed by the High Court of Madras)
P. DIWAKAR Petitioner(s)
VERSUS
SECRETARY TO GOVT. HOME (POLICE II)
DEPARTMENT AND ORS. Respondent(s)
(WITH Interim Relief and Office Report)
Date : 10/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Y. Arunagiri, Adv.
Mr. Prashant Dahat, Adv.
Mr. Rakesh K. Sharma, AOR
Mr. K.G. Krishnaraj, Adv.
Ms. S. Shanthakumari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the petitioner submits that there are some factual errors in the impugned judgment passed by the High Court. He would like to file review petition in the High Court. Signature Not Verified Digitally signed by The special leave petition is dismissed with the SANJAY KUMAR Date: 2017.04.10 17:15:14 IST Reason: liberty granted to the petitioner to file review petition. In case the review petition is filed within 2 four weeks, the High Court shall not dismiss the review petition on the ground of limitation.
We make it clear that the review petition will be confined only to the alleged factual errors in the impugned judgment passed by the High Court.
(SANJAY KUMAR-I) (SHARDA KAPOOR)
AR-CUM-PS COURT MASTER