Supreme Court - Daily Orders
Ex. Sgt. K. Murali vs Union Of India And Ors. on 26 February, 2019
Bench: Rohinton Fali Nariman, Indu Malhotra
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. 390 OF 2019
EX. SGT. K. MURALI Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
O R D E R
Application for hearing in open Court is rejected. We have gone through the review petition and the connected papers. We do not find any merit in the review petition and the same stands dismissed.
………………………………………………………………………., J. [ ROHINTON FALI NARIMAN ] ………………………………………………………………………., J. [ INDU MALHOTRA ] New Delhi;
February 26, 2019.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2019.03.02 11:40:13 IST Reason: ITEM NO.1002 SECTION XVII 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. 390/2019
(Arising out of impugned final judgment and order dated 16-07-2018 in C.A. No. No. 8377/2018 passed by the Supreme Court of India) EX. SGT. K. MURALI Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (FOR ADMISSION) Date : 26-02-2019 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN 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.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed order is placed on the file.]