Supreme Court - Daily Orders
Arjun Rajaram Kasabe vs Ramchandra Tukaram Kasabe Since ... on 8 April, 2015
Bench: V. Gopala Gowda, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO(S). 869 OF 2015
IN
SPECIAL LEAVE PETITION (CIVIL) NO(S). 799 OF 2015
ARJUN RAJARAM KASABE PETITIONER(S)
VERSUS
RAMCHANDRA TUKARAM KASABE
SINCE DECEASED AS PER LRS. AND ORS. RESPONDENT(S)
O R D E R
Delay condoned.
We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.
The review petition is, accordingly, dismissed.
...................J. (V. GOPALA GOWDA) ....................J. (R. BANUMATHI) NEW DELHI, APRIL 08, 2015 Signature Not Verified Digitally signed by Vinod Kumar Date: 2015.04.08 17:27:30 IST Reason: CHAMBER MATTER SECTION IX 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. 869/2015 In SLP(C) No. 799/2015 ARJUN RAJARAM KASABE Petitioner(s) VERSUS RAMCHANDRA TUKARAM KASABE SINCE DECEASED AS PER LRS AND ORS. Respondent(s) Date : 08/04/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MRS. JUSTICE R. BANUMATHI 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.
(VINOD KR.JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER (Signed order is placed on the file)