Supreme Court - Daily Orders
Chiranjilal Srilal Goenka Thr. Sushila ... vs Jasjit Singh . on 1 December, 2015
Author: Chief Justice
Bench: Chief Justice, N.V. Ramana, Arun Mishra
CHAMBER MATTER NO.5 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. 3481/2015 in I.A. No. 16/2015 in C.A. No. 723/1973
CHIRANJILAL SRILAL GOENKA THR.
SUSHILA RUNGTA, SOLE LEGAL HEIR
AND REP. BY THE Appellant Petitioner(s)
VERSUS
JASJIT SINGH AND ORS. Respondent(s)
(With office report)
Date : 01/12/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE ARUN MISHRA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Review Petition is dismissed in terms of signed order.
(RACHNA) (VINOD KULVI) SR.P.A. ASST. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.12.04 17:00:41 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO. 3481 OF 2015 IN I.A. NO. 16 OF 2015 IN CIVIL APPEAL NO. 723 OF 1973 CHIRANJILAL SRILAL GOENKA THROUGH SUSHILA RUNGTA, SOLE LEGAL HEIR AND REPRESENTED BY THE APPELLANT ..PETITIONER(S) VERSUS JASJIT SINGH AND OTHERS ..RESPONDENT(S) O R D E R We have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
............CJI.
(H.L. DATTU) ..............J. (N.V. RAMANA) ..............J. (ARUN MISHRA) NEW DELHI, DECEMBER 01, 2015.