Supreme Court - Daily Orders
Merlin J.N. vs University Of Kerala on 29 November, 2022
Bench: A.S. Bopanna, S. Ravindra Bhat, Sudhanshu Dhulia
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL)________________ OF 2022
DIARY NO. 31254 OF 2022
IN
CIVIL APPEAL NO.5309 OF 2022
Merlin J.N. …… Petitioner(s)
VERSUS
University of Kerala & Ors. …… Respondent(s)
ORDER
Delay condoned.
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.
The review petition is dismissed accordingly. Pending application, if any, stands disposed of.
……………………… J.
(A.S. BOPANNA) ……...……………………J. (S. RAVINDRA BHAT) ……………………………J Signature Not Verified (SUDHANSHU DHULIA) New Delhi;
Digitally signed byNisha Khulbey November 29, 2022 Date: 2022.11.30 17:07:13 IST Reason:
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ITEM NO.1004 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) Diary No(s). 31254/2022 (Arising out of impugned final judgment and order dated 17-08-2022 in C.A. No. No. 5309/2022 passed by the Supreme Court Of India) MERLIN J.N. Petitioner(s) VERSUS UNIVERSITY OF KERALA & ORS. Respondent(s) (IA No. 147055/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 29-11-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SUDHANSHU DHULIA 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.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (signed order is placed on the file)