Supreme Court - Daily Orders
Sharat Chandra Sharma vs Kusum Sharma on 23 July, 2014
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 1390 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO. 11869 OF 2014
Sharat Chandra Sharma and another
... Petitioners
versus
Kusum Sharma and others
... Respondents
O R D E R
The instant petition has been instituted by the petitioners against t he dismissal of their special leave petition vide this Court’s order dated 07.05.2014.
Having carefully gone through the review petition and the papers conn ected therewith, we do not find any ground warranting review of the order impugned therein.
The review petition is, accordingly, dismissed.
............................... ....................J. (Jagdish Singh Khehar) ................................ ....................J. (V. Gopala Gowda) New Delhi;
July 23, 2014.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2014.07.23 16:42:45 IST Reason: CHAMBER MATTER SECTION XIV 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. 1390/2014 IN SLP(C) No. 11869/2014 SHARAT CHANDRA SHARMA AND ANR Petitioner(s) VERSUS KUSUM SHARMA AND ORS Respondent(s) Date : 23/07/2014 This petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON’BLE MR. JUSTICE V. GOPALA GOWDA By Circulation Upon perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)