Supreme Court - Daily Orders
Manish Upadhyay vs State Of Uttar Pradesh on 11 December, 2019
Bench: R. Banumathi, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) DIARY No(s). 40399 OF 2019
IN
CIVIL APPEAL NO.4815 OF 2019
MANISH UPADHYAY & ORS. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
O R D E R
Delay condoned.
Prayer for hearing the review petition in the open court is rejected.
We have perused the Review Petition and the connected papers carefully and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
...................J. (R. BANUMATHI) .....................J. (A.S. BOPANNA) NEW DELHI DECEMBER 11, 2019 Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2019.12.11 18:32:33 IST Reason: ITEM NO.1003 SECTION III-A 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). 40399 OF 2019 IN CIVIL APPEAL NO.4815 OF 2019 MANISH UPADHYAY & ORS. Petitioner(s) VERSUS STATE OF UTTAR PRADESH & ORS. Respondent(s) (IA No.171674/2019-APPLN. FOR LISTING REVIEW PETITION IN OPEN COURT IA No. 171669/2019-CONDON.OF DELAY IN FILING REVIEW PETITION) Date : 11-12-2019 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE A.S. BOPANNA By Circulation UPON perusing papers the Court made the following O R D E R In terms of the signed order, the review petition is dismissed.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) (BEENA JOLLY) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)