Supreme Court - Daily Orders
Government Of National Capital ... vs Ajay Kumar on 4 December, 2019
Bench: Ashok Bhushan, Navin Sinha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOS.2612-2613 OF 2019
IN
SPECIAL LEAVE PETITION (C) NOS.15920-15921 OF 2019
GOVERNMENT OF NATIONAL CAPITAL TERRITORY
OF DELHI & ORS. ... PETITIONER(S)
VS.
AJAY KUMAR & ORS. ETC. ... RESPONDENT(S)
O R D E R
We have perused the Review Petitions and record of the special leave petitions and 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. Pending application, if any, shall stand disposed of.
……………………………………………………………J. [ASHOK BHUSHAN] ……………………………………………………………J. [NAVIN SINHA] New Delhi;
Signature Not Verified4th December, 2019.
Digitally signed bySARITA PUROHIT Date: 2019.12.05 15:17:05 IST Reason:
ITEM NO.1001 SECTION XIV
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.2612-2613/2019 in SLP(C) Nos.15920-15921/2019 GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI & ORS. Petitioner(s) VERSUS AJAY KUMAR & ORS.ETC. Respondent(s) Date : 04-12-2019 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE NAVIN SINHA 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.
(Renu Kapoor) (Sarita Purohit)
Branch Officer AR-cum-PS
(Signed order is placed on the file)