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Supreme Court - Daily Orders

U. Vijay Kumar vs Malini V Rao on 16 January, 2019

Bench: N.V. Ramana, Deepak Gupta

                                         IN THE SUPREME COURT OF INDIA
                                             INHERENT JURISDICTION


                                   REVIEW PETITION (C) NOS.3875-3876 OF 2018

                                                        IN

                              SPECIAL LEAVE PETITION (C) NOS.17020-17021 OF 2018


                      U. VIJAY KUMAR & ANR.                                 Petitioner(s)

                                         VERSUS

                      MALINI V. RAO                                         Respondent(s)



                                                    O R D E R

1. These Review Petitions have been filed against the order dated 05.03.2018 whereby the special leave petitions were dismissed.

2. The application for oral hearing of the review petitions in open Court is rejected.

3. We have perused the Review Petitions as well as the grounds in support of the Review Petitions. In our opinion, no case for review of order dated 05.03.2018 is made out. Consequently, the Review Petitions are dismissed.

........................J. (N.V.RAMANA) ........................J. (DEEPAK GUPTA) NEW DELHI, Signature Not Verified JANUARY 16, 2019 Digitally signed by SARITA PUROHIT Date: 2019.01.16 16:45:33 IST Reason: ITEM NO.1002 SECTION IV-A 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. 3875-3876/2018 in SLP(C) No. 17020-17021/2018 (Arising out of impugned final judgment and order dated 05-03-2018 in SLP(C) No. 17020/2018 05-03-2018 in SLP© No. 17021/2018 passed by the Supreme Court Of India) U. VIJAY KUMAR & ANR. Petitioner(s) VERSUS MALINI V RAO Respondent(s) (FOR ADMISSION and IA No.44197/2018-ORAL HEARING) Date : 16-01-2019 This petition was circulated today.

CORAM :

HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE DEEPAK GUPTA By Circulation UPON perusing papers the Court made the following O R D E R The application for oral hearing of the review petitions in open Court is rejected.
The review petitions are 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)