Supreme Court - Daily Orders
Radhelal Alias Radheshyam (Dead) Thr. ... vs Bajrang Lal (Dead) Thr. Lrs. on 25 January, 2023
Bench: A.S. Bopanna, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION DIARY No.32453 OF 2022
IN
CIVIL APPEAL NO.4873 OF 2022
Radhelal Alias Radheshyam (Dead) Thr. Lrs. & Anr. …… Petitioner(s)
VERSUS
Bajrang Lal (Dead) Thr. Lrs. & Ors. …… Respondent(s)
ORDER
Delay condoned.
We have carefully gone through the review petition and the connected papers. We do not find any error, much less apparent, in the order impugned, warranting its reconsideration.
The review petition is dismissed accordingly.
Pending application, if any, stands disposed of.
……………………………… J.
(A.S. BOPANNA) ……………………………… J.
(S. RAVINDRA BHAT) New Delhi January 25, 2023 Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.01.25 16:40:23 IST Reason: ITEM NO.1001 SECTION IV-C 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. 32453/2022 IN CIVIL APPEAL NO. 4873 OF 2022 RADHELAL ALIAS RADHESHYAM (DEAD) THR. LRS & ANR. Petitioner(s) VERSUS BAJRANG LAL (DEAD) THR. LRS. & ORS. Respondent(s) (IA No. 152418/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 25-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE S. RAVINDRA BHAT By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petition is dismissed in terms of signed order.
Pending application(s), if any, shall stand disposed of.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)