Supreme Court - Daily Orders
Pawan Kumar vs Union Of India And Ors. on 12 March, 2019
Bench: Arun Mishra, Vineet Saran
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) __________ OF 2019
[Diary No. 247 OF 2019]
in
SPECIAL LEAVE PETITION (C) NO. 30004 OF 2018
PAWAN KUMAR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
O R D E R
Delay condoned.
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
.......................J. [ ARUN MISHRA ] .......................J. [ VINEET SARAN ] New Delhi;
March 12, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.03.15 10:25:25 IST Reason:
ITEM NO.1001 SECTION XIV
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). 247/2019 in SPECIAL LEAVE PETITION (C) NO. 30004 OF 2018 PAWAN KUMAR Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) Date : 12-03-2019 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE VINEET SARAN 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. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)