Supreme Court - Daily Orders
K. Rajaram vs K. Ramakrishnan And Anr. Etc. on 15 March, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.1004 SECTION XII
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) Nos. 302-303/2022 in SLP(C) Nos. 19362-19363/2021
K. RAJARAM Petitioner(s)
VERSUS
K. RAMAKRISHNAN AND ANR. ETC. Respondent(s)
(IA No.679/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA No. 679/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 15-03-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petitions are dismissed in terms of the signed order. Pending application, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file) Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.03.16 11:54:13 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CIVIL) NO(S). 302-303 OF 2022 IN SPECIAL LEAVE PETITION (CIVIL) NO(S). 19362-19363 OF 2021 K. RAJARAM … PETITIONER(S) VERSUS K. RAMAKRISHNANA AND ANR. ETC. … RESPONDENT(S) ORDER We have gone through the review petitions and the connected papers filed therewith. We are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The review petitions are, accordingly, dismissed.
……………………………J. (S. ABDUL NAZEER) ……………………………J. (KRISHNA MURARI) New Delhi;
March 15, 2022