Supreme Court - Daily Orders
Pushpa Shaw vs Dev Kumar Shaw on 18 January, 2022
Bench: Vineet Saran, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO.429 OF 2021
IN
SPECIAL LEAVE PETITION (CRL.) NO.2459 OF 2021
PUSHPA SHAW PETITIONER(S)
VERSUS
DEV KUMAR SHAW RESPONDENT(S)
O R D E R
Permission to appear and argue in-person is rejected.
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. (VINEET SARAN) ...................J. (DINESH MAHESHWARI) New Delhi;
January 18, 2022
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2022.01.19
15:52:32 IST
Reason:
ITEM NO.1002 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(Crl.) No.429/2021 in SLP(Crl) No.2459/2021 (Arising out of impugned final judgment and order dated 02-08-2021 in SLP(Crl) No.2459/2021 passed by the Supreme Court Of India) PUSHPA SHAW Petitioner(s) VERSUS DEV KUMAR SHAW Respondent(s) (FOR ADMISSION and IA No.162268/2021-EXEMPTION FROM FILING O.T. and IA No.108770/2021-PERMISSION TO APPEAR AND ARGUE IN PERSON and IA No.162267/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 18-01-2022 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE DINESH MAHESHWARI By Circulation UPON perusing papers the Court made the following O R D E R Permission to appear and argue in-person is rejected. The transfer petition is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of. (ARJUN BISHT) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)