Supreme Court - Daily Orders
Kumar Indu Bhushan vs Union Of India on 11 January, 2023
Bench: A.S. Bopanna, Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.1516 OF 2022
IN
SPECIAL LEAVE PETITION (C) No.13934 OF 2022
Kumar Indu Bhushan …… Petitioner(s)
VERSUS
Union of India & Ors. …… Respondent(s)
ORDER
Application for oral hearing is rejected.
We have carefully gone through the review petition and the connected papers. We do not find any error, much less apparent, in the order impugned, warranting its reconsideration.
Accordingly, the review petition is dismissed.
Pending application, if any, stands disposed of.
……………………… J.
(A.S. BOPANNA) …….…...…………………………………J. (PAMIDIGHANTAM SRI NARASIMHA) New Delhi January 11, 2023 Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.01.12 17:08:33 IST Reason: ITEM NO.1003 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Review Petition (C) No. 1516/2022 in Special Leave Petition (C) No. 13934/2022 KUMAR INDU BHUSHAN Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION and IA No.174391/2022-ORAL HEARING and IA No.174383/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 11-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected.
The Review Petition is dismissed in terms of signed order.
Pending application(s) shall stand disposed of.
(RAJNI MUKHI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)