Supreme Court - Daily Orders
Jrn Rajasthan Vidyapeeth (Deemd To Be) ... vs Kartar Singh on 31 July, 2018
Bench: Uday Umesh Lalit, Ashok Bhushan
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.1938 OF 2018
IN
CIVIL APPEAL NO.17908 OF 2017
JRN RAJASTHAN VIDYAPEETH
(DEEMD TO BE) UNIVERSITY PETITIONER(S)
VERSUS
KARTAR SINGH & ORS. RESPONDENT(S)
WITH
R.P.(C) NO.1939 OF 2018 IN C.A.NO.17907 OF 2017
R.P.(C) NO.2187 OF 2018 IN C.A.NO.17926-17950 OF 2017
R.P.(C) NO.2188 OF 2018 IN C.A.NO.17926-17950 OF 2017
R.P.(C) DIARY NO.41665 OF 2017 IN C.A.NO.17906 OF 2017
O R D E R
R.P.(C) No.1938 of 2018 in C.A.No.17908 of 2017 Delay in filing the review petition is condoned. Submitting that there are errors in the assessment made by this court in its Judgment dated 03.11.2017 the present review petition has been preferred. About 12 aspects have been high-lighted in the review petition. We have gone through the review petition and do not find any Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.08.04 reason to interfere.
12:07:00 ISTReason:
The review petition is dismissed. 2 R.P.(C) NO.1939 OF 2018 IN C.A.NO.17907 OF 2017 This review petition preferred by another Deemed to be University is also on the same lines as in Review Petition No.1938 of 2018. We do not find any merit in the petition. The review petition is dismissed. R.P.(C) NO.2187 OF 2018 IN C.A.NO.17926-17950 OF 2017 R.P.(C) NO.2188 OF 2018 IN C.A.NO.17926-17950 OF 2017 R.P.(C) DIARY NO.41665 OF 2017 IN C.A.NO.17906 OF 2017 These three review petitions are preferred by individual candidates. The entirety of the matters was considered by this Court while passing Judgment dated 03.11.2017. All the Deemed to be Universities and stake- holders were heard in the matter. In any case the challenge raised in these petitions is one the same lines as raised by the Deemed to be Universities in Review Petition Nos.1938 and 1939 of 2018. We do not see any reason to interfere in the matters.
The review petitions are dismissed.
..........................J. [UDAY UMESH LALIT] ..........................J. [ASHOK BHUSHAN] NEW DELHI JULY 31, 2018 3 ITEM NO.1004 SECTION IV 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.1938/2018 in C.A.No.17908/2017 JRN RAJASTHAN VIDYAPEETH (DEEMD TO BE) UNIVERSITY Petitioner(s) VERSUS KARTAR SINGH & ORS. Respondent(s) (FOR ADMISSION ) WITH Diary No(s).41665/2017 (IV) R.P.(C) No.1939/2018 in C.A.No.17907/2017 (IV) (FOR ADMISSION) R.P.(C) No.2187/2018 in C.A.No.17926-17950/2017 (IV) (FOR ADMISSION) R.P.(C) No.2188/2018 in C.A.No.17926-17950/2017 (IV) (FOR ADMISSION) Date : 31-07-2018 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R Application for open hearing is rejected. Delay condoned.
The review petitions are dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala)
Court Master Court Master
(Signed Order is placed in the file)