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Supreme Court - Daily Orders

Rajesh Kumar And Ors. Etc. vs Kewal Krishan on 2 March, 2022

Bench: Ajay Rastogi, Abhay S. Oka

                                    IN THE SUPREME COURT OF INDIA
                                        INHERENT JURISDICTION

                           REVIEW PETITION (CIVIL) NO(s). 233­236 OF 2022
                                               IN
                               CIVIL APPEAL NO(s). 6989­6992 OF 2021


     RAJESH KUMAR & ORS. ETC.                                       ….PETITIONER(S)

                                                    VERSUS

     KEWAL KRISHAN                                                  ….RESPONDENT(S)



                                                   ORDER

I.A. No. 13052 of 2022 seeking discharge of guardianship in terms of the prayer is allowed.

The present review petitions have been filed against the final judgment and order dated 22nd November, 2021. We have perused the review petitions as well as the connected papers in support thereof. In our opinion, no case for review is made out. The review petitions are accordingly dismissed.

Pending application(s), if any, stand disposed of.

.…………………….J. (AJAY RASTOGI) Signature Not Verified ……………………….J. (ABHAY S. OKA) Digitally signed by Rachna Date: 2022.03.09 18:41:16 IST NEW DELHI Reason:

MARCH 02, 2022. 
ITEM NO.1002                                         SECTION IV

                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. 233-236/2022 in C.A. No. 6989-6992/2021 (Arising out of impugned final judgment and order dated 22-11-2021 in C.A. No. No. 6989/2021, C.A. No. No. 6990/2021, C.A. No. 6991/2021 and C.A. No. No. 6992/2021 passed by the Supreme Court Of India) RAJESH KUMAR AND ORS. ETC. PETITIONER(S) VERSUS KEWAL KRISHAN RESPONDENT(S) (FOR ADMISSION and IA No.13052/2022-APPLICATION FOR DISCHARGE OF GUARDIANSHIP) Date : 02-03-2022 These matters were 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 Review petitions are 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.)