Supreme Court - Daily Orders
Anil Kumar Rai vs Union Of India on 17 January, 2023
Bench: M.R. Shah, M.M. Sundresh
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2023
(@Diary No(s). 41652/2022)
IN
SPECIAL LEAVE PETITION (C) NO. 20100/2022
ANIL KUMAR RAI & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Delay condoned.
Having carefully gone through the Review Petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The Review Petition is, accordingly, dismissed. Pending application(s) shall stand disposed of.
.....................J. (M.R. SHAH) .....................J. Signature Not Verified (M.M. SUNDRESH) Digitally signed by Neetu Sachdeva Date: 2023.01.17 16:07:17 IST NEW DELHI;
Reason:
JANUARY 17, 2023
ITEM NO.1003 SECTION XI
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(s). 41652/2022 (Arising out of impugned final judgment and order dated 07-11-2022 in SLP(C) No. 20100/2022 passed by the Supreme Court Of India) ANIL KUMAR RAI & ORS. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No. 200425/2022 - CONDONATION OF DELAY IN FILING) Date : 17-01-2023 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE M.M. SUNDRESH 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 the signed order.
Pending application (s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)