Supreme Court - Daily Orders
Pundlik Vithuji Kirdak (D) Thr. L.R.S. vs Raibhan Jairam Gawai on 22 January, 2019
Bench: N.V. Ramana, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.120 OF 2019
IN
CIVIL APPEAL NO. 2290 OF 2007
PUNDLIK VITHUJI KIRDAK (D) THR. LRs. Petitioner(s)
VERSUS
RAIBHAN JAIRAM GAWAI Respondent(s)
O R D E R
1. This Review Petition has been filed against the order dated 20.02.2018 whereby the civil appeal was dismissed.
2. The application for oral hearing is rejected.
3. We have perused the Review Petition as well as the grounds in support of the Review Petition. In our opinion, no case for review of order dated 20.02.2018 is made out. Consequently, the Review Petition is dismissed.
........................J. (N.V.RAMANA) ........................J. (S. ABDUL NAZEER) NEW DELHI, JANUARY 22, 2019 Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2019.01.23 14:55:34 IST Reason: ITEM NO.1004 SECTION IX 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. 120/2019 in C.A. No. 2290/2007 (Arising out of impugned final judgment and order dated 20-02-2018 in C.A. No. No. 2290/2007 passed by the Supreme Court Of India) PUNDLIK VITHUJI KIRDAK (D) THR. L.R.S. Petitioner(s) VERSUS RAIBHAN JAIRAM GAWAI Respondent(s) (FOR ADMISSION) (With applications for exemption from filing certified copy of the impugned judgment and final order and oral hearing) Date : 22-01-2019 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE S. ABDUL NAZEER By Circulation UPON perusing papers the Court made the following O R D E R The application for oral hearing is rejected. The review petition is dismissed in terms of the signed order. Pending applications, if any, shall also stand disposed of.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI)
AR CUM PS ASSISTANT REGISTRAR
(Signed order is placed on the file)