Supreme Court - Daily Orders
Devinder Singh vs Hari Singh on 29 November, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL)NO.2771 OF 2017
IN
SPECIAL LEAVE PETITION(CIVIL)NO.25326 OF 2017
DEVINDER SINGH ...Petitioner
VERSUS
HARI SINGH ...Respondent
O R D E R
Delay condoned.
Application for permission for hearing of the review petition in the open court is rejected.
We have carefully gone through the review petition and the connected papers. However, we do not find any merit in the review petition. Accordingly, the review petition is dismissed.
...........................J. [ADARSH KUMAR GOEL] ...........................J. [UDAY UMESH LALIT] NEW DELHI;
NOVEMBER 29, 2017.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.11.29 17:36:30 IST Reason:ITEM NO.1002 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. 2771/2017 in SLP(C) No. 25326/2017 DEVINDER SINGH Petitioner(s) VERSUS HARI SINGH Respondent(s) (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION -IA 126890/2017 FOR ORAL HEARING ON IA 126893/2017) Date : 29-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation UPON perusing papers the Court made the following O R D E R In terms of the signed order, the transfer petition is dismissed.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (MADHU NARULA) COURT MASTER COURT MASTER (Signed order is placed on the file)