Supreme Court - Daily Orders
Ramjanbee vs The State Of Karnataka on 15 December, 2021
Bench: Ajay Rastogi, Abhay S. Oka
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO(S). 1281 OF 2021
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 14715 OF 2021
RAMJANBEE PETITIONER(S)
VERSUS
STATE OF KARNATAKA AND ORS. RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. The present review petition has been filed against the final judgment and order dated 24th September, 2021. We have perused the review petition as well as the connected papers in support thereof. In our opinion, no case for review is made out. The review petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
……………………………………………..J. (AJAY RASTOGI) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.12.15 18:12:42 IST Reason: ……………………………………………………J (ABHAY S. OKA) NEW DELHI DECEMBER 15, 2021 ITEM NO.1001 SECTION IV-A 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. 1281/2021 in SLP(C) No. 14715/2021 (Arising out of impugned final judgment and order dated 24-09-2021 in SLP(C) No. No. 14715/2021 passed by the Supreme Court Of India) RAMJANBEE PETITIONER(S) VERSUS THE STATE OF KARNATAKA & ORS. RESPONDENT(S) (FOR ADMISSION and IA No.137142/2021-EXEMPTION FROM FILING AFFIDAVIT and IA No.137131/2021-ORAL HEARING) Date : 15-12-2021 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE ABHAY S. OKA By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected.
The review petition is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)
(Signed order is placed on the file.)