Supreme Court - Daily Orders
Anoop Kumar & Ors. Etc. vs Anoop Kumar . Etc. on 11 February, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C)NOS. 330-332 OF 2014
IN
CIVIL APPEAL NOS.6121-6123 OF 2013
ANOOP KUMAR & ORS. ETC. ... PETITIONER(S)
VERSUS
M/S.STATE OF HARYANA AND ORS. ... RESPONDENT(S)
O R D E R
Delay condoned.
Application for hearing of the Review Petitions in Open Court is rejected.
We have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, accordingly, dismissed.
...................J. (H.L. DATTU) ...................J. (DIPAK MISRA) NEW DELHI;
FEBRUARY 11, 2014
CHAMBER MATTER SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NO(s). 330-332 OF 2014 IN CIVIL APPEAL NOS.6121-
6123/2013
ANOOP KUMAR & ORS. ETC. Petitioner(s)
VERSUS
M/S.STATE OF HARYANA & ORS. Respondent(s)
(With appln(s) for c/delay in filing review petition and hearing review
petition in open court)
Date: 11/02/2014 These Petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE DIPAK MISRA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for hearing of the review petitions in open court is rejected.
The Review Petitions are dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (signed order is placed on the file)