Supreme Court - Daily Orders
Krishna Kumar Mishra vs Union Of India Thr. Secretary Ministry ... on 5 October, 2017
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO. 2257/2017
IN
SPECIAL LEAVE PETITION (C) NO. 016047/2017
KRISHNA KUMAR MISHRA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
OCTOBER 5, 2017.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.10.07 10:40:59 IST Reason: 1 ITEM NO.1005 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 2257/2017 in SLP(C) No. 016047/2017 KRISHNA KUMAR MISHRA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No.95942/2017-CONDONATION OF DELAY IN FILING and IA No.95936/2017-APPLICATION SEEKING DIRECTIONS FOR HEARING OF THE REVIEW PETITION) Date : 05-10-2017 This petition was circulated today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA 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 is disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER [Signed order is placed on the file] 2