Supreme Court - Daily Orders
The Secretary To Govt. Of Kerala ... vs James Varghese on 2 August, 2023
Author: B.R. Gavai
Bench: B.R. Gavai
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2023
(arising out of Diary No. 26227 of 2022)
IN
CIVIL APPEAL NO. 6258 OF 2014
THE SECRETARY TO GOVERNMENT ..... PETITIONER(S)
IRRIGATION DEPARTMENT, KERALA &
ORS.
VERSUS
JAMES VARGHESE & ANR. ..... RESPONDENT(S)
O R D E R
Delay condoned.
We have carefully perused the review petition as also the grounds in support thereof. In our opinion, no case for review of the judgment/order dated 04.05.2022 is made out.
The review petition is, accordingly, dismissed.
..................J. (SANJIV KHANNA) ..................J. (B.R. GAVAI) NEW DELHI;
AUGUST 02, 2023.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2023.08.04 10:31:47 IST Reason: ITEM NO.1001 SECTION XI-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) NO. OF 2023
(arising out of Diary No. 26227 of 2022) IN CIVIL APPEAL NO. 6258 OF 2014 THE SECRETARY TO GOVERNMENT ..... PETITIONER(S) IRRIGATION DEPARTMENT, KERALA & ORS.
VERSUS JAMES VARGHESE & ANR. ..... RESPONDENT(S) (IA No. 119643/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 02-08-2023 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE B.R. GAVAI 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.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)