Supreme Court - Daily Orders
Sanjay Kumar Mishra vs Union Of India on 20 September, 2022
Bench: K.M. Joseph, Hrishikesh Roy
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2022
(DIARY NO.12777 OF 2022)
IN
SPECIAL LEAVE PETITION (CIVIL) NO.1942 OF 2022
SANJAY KUMAR MISHRA PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
Applications for personal hearing and permission for oral hearing is rejected.
Application for permission to file no objection certificate stands allowed.
Application for condonation of delay in filing review petition is allowed and delay in filing review petition is condoned.
We do not think that the petitioner has made out a case for entertaining the review petition. The review petition stands dismissed.
………………………………………………J. [K. M. JOSEPH ] Signature Not Verified …………………………………………………J. Digitally signed by JAGDISH KUMAR [HRISHIKESH ROY] NEW DELHI Date: 2022.09.21 17:50:23 IST Reason:
September 20, 2022 2 ITEM NO.1001 SECTION XI 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.12777/2022 (Arising out of impugned final judgment and order dated 18-02-2022 in SLP(C) No.1942/2022 passed by the Supreme Court Of India) SANJAY KUMAR MISHRA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (to be circulated as unregistered review petition dy. no. 12777/2022 IA No. 62771/2022 - APPLICATION FOR PERMISSION IA No. 62764/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 116316/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 81303/2022 - PERSONAL HEARING BEFORE THE COURT) Date : 20-09-2022 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE HRISHIKESH ROY By Circulation UPON perusing papers the Court made the following O R D E R Applications for personal hearing and permission for oral hearing is rejected.
Application for permission to file no objection certificate stands allowed.
Application for condonation of delay in filing review petition is allowed and delay in filing review petition is condoned.
The Review Petition stands dismissed in terms of the signed order.
Pending applications, if any, stand disposed of. (JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) ASSISTANT REGISTRAR (Original Signed order is placed on the file)