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Supreme Court - Daily Orders

A Kalaimani And Ors. Etc. Etc. vs The State Of Tamil Nadu And Anr. Etc. Etc. on 28 January, 2020

Bench: L. Nageswara Rao, Hemant Gupta

                                          IN THE SUPREME COURT OF INDIA
                                                INHERENT JURISDICTION
                                  REVIEW PETITION (C) NOS.2750-2759 of 2019

                                          IN
             CIVIL APPEAL NOS.6190/2019, 6200/2019, 6199/2019,6198/2019,
          6196/2019, 6194/2019, 6193/2019, 6192/2019, 6191/2019, 6201/2019

                                   @ CIVIL APPEAL NOS. 6190-6201 OF 2019

                A KALAIMANI & ORS. ETC.                                                Petitioner(s)

                                                         VERSUS

                THE STATE OF TAMIL NADU & ANR. ETC.                                    Respondent(s)


                                                    O R D E R

Application for oral hearing is rejected. We have perused the Review Petitions and record of the Civil Appeals 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 applications, if any, stand disposed of.

....................J (L.NAGESWARA RAO) ....................J Signature Not Verified (HEMANT GUPTA) Digitally signed by BALA PARVATHI NEW DELHI;

Date: 2020.01.31

10:11:04 IST Reason: 28th January, 2020.

ITEM NO.1001                                          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.2750-2759/2019 in C.A. Nos.6190-6201/2019 A KALAIMANI & ORS. ETC. Petitioner(s) VERSUS THE STATE OF TAMIL NADU & ANR. ETC. Respondent(s) (FOR ADMISSION and IA No.135847/2019-ORAL HEARING ) Date : 28-01-2020 This petition was circulated today. CORAM :

HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. The review petitions are dismissed in terms of the signed order. Pending applications, if any, stand disposed of.



     (B.Parvathi)                               (Anand Prakash)
     Court Master                                 Court Master

(Signed order is placed on the file)