Supreme Court - Daily Orders
Dhan Singh Deora vs Union Of India on 7 November, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.2463 OF 2017
IN
SPECIAL LEAVE PETITION (C) NO.23052 OF 2017
DHAN SINGH DEORA PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
We have perused the review petition and record of the special leave petition and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The review petition is, accordingly, dismissed. Pending applications stand disposed of.
.......................J. (ARUN MISHRA) .......................J. (MOHAN M.SHANTANAGOUDAR) NEW DELHI, NOVEMBER 7, 2017.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.11.11 11:57:52 IST Reason:
ITEM NO.1006 SECTION XV
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. 2463/2017 in SLP(C) No. 23052/2017 DHAN SINGH DEORA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION) Date : 07-11-2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR 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.
(Ashok Raj Singh) (Jagdish Chander) Court Master Court Master (Signed Order is placed in the file)