Supreme Court - Daily Orders
Bhunda Ram vs The State Of Rajasthan on 23 March, 2021
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2021
(Diary No(s).4669/2021)
IN
CIVIL APPEAL NO.3659/2020
BHUNDA RAM Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS. Respondent(s)
O R D E R
We have perused the review petition and the connected papers.
We do not find any merit in the review petition and the same stands dismissed. Pending application(s), if any, shall stand disposed of.
………………………………………………………J. [L.NAGESWARA RAO] ……………………………………………………………J. [HEMANT GUPTA] ……………………………………………………………J. Signature Not Verified [AJAY RASTOGI] Digitally signed by GEETA AHUJA Date: 2021.03.25 16:57:41 IST Reason: New Delhi;
23rd March, 2021.
ITEM NO.1003 SECTION XV
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(s). 4669/2021 IN C.A. NO.3659/2020 BHUNDA RAM Petitioner(s) VERSUS THE STATE OF RAJASTHAN & ORS. Respondent(s) Date : 23-03-2021 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE AJAY RASTOGI 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. Pending application(s), if any, shall stand disposed of.
(B.Parvathi) (Anand Prakash) Court Master Court Master (Signed order is placed on the file)