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Supreme Court - Daily Orders

Akhilesh Tiwari @ Akhilesh Kumar Tiwari vs The Managing Director Bmtc (Accident ... on 19 September, 2024

Bench: C.T. Ravikumar, Sanjay Kumar

                                        IN THE SUPREME COURT OF INDIA
                                            INHERENT JURISDICTION

                                     REVIEW PETITION (C) No.      of 2024
                                           (DIARY NO. 37249/2023)

                                                         IN

                                 SPECIAL LEAVE PETITION (C) No. 15492 of 2023


                          AKHILESH TIWARI @ AKHILESH KUMAR TIWARI                    Petitioner(s)

                                       VERSUS

                          THE MANAGING DIRECTOR BMTC
                          (ACCIDENT UNIT) & ANR.                                    Respondent(s)



                                                     ORDER

Delay condoned.

We have perused the review petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 18.07.2023 is made out. The review petition is, accordingly, dismissed.

Pending application(s), if any, stands disposed of.

………....................J. (C.T. RAVIKUMAR) ………....................J. (SANJAY KUMAR ) NEW DELHI;

SEPTEMBER 19, 2024 Signature Not Verified Digitally signed by Dr. Naveen Rawal Date: 2024.09.19 16:51:22 IST Reason: ITEM NO.1001 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No(s). 37249/2023 (Arising out of impugned final judgment and order dated 18-07-2023 in SLP(C) No. No. 15492/2023 passed by the Supreme Court Of India) AKHILESH TIWARI @ AKHILESH KUMAR TIWARI Petitioner(s) VERSUS THE MANAGING DIRECTOR BMTC (ACCIDENT UNIT) & ANR. Respondent(s) IA No. 183782/2023 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 184875/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES) Date : 19-09-2024 These matters were circulated today.

CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SANJAY KUMAR By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.

The review petition is dismissed in terms of the signed order, placed on the file.

Pending application(s), if any, stands disposed of.

(DR. NAVEEN RAWAL) (MATHEW ABRAHAM) DY. REGISTRAR COURT MASTER (NSH)