Supreme Court - Daily Orders
Shaji Purushothaman vs S. Rajendran on 23 February, 2021
Bench: Rohinton Fali Nariman, K.M. Joseph, Aniruddha Bose
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 153 OF 2021
IN
CIVIL APPEAL NO. 3283 OF 2020
SHAJI PURUSHOTHAMAN Petitioner(s)
VERSUS
S. RAJENDRAN & ORS. Respondent(s)
O R D E R
We have perused the Review Petition and record of the appeal 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. [ ROHINTON FALI NARIMAN ] .......................J. [ K.M. JOSEPH ] .......................J. [ ANIRUDDHA BOSE ] New Delhi;
February 23, 2021.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.02.24 16:15:24 IST Reason:
ITEM NO.1001 SECTION XVII
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. 153/2021 in C.A. No. 3283/2020 SHAJI PURUSHOTHAMAN Petitioner(s) VERSUS S. RAJENDRAN & ORS. Respondent(s) (FOR ADMISSION and IA No.134812/2020-EX-PARTE STAY Date : 23-02-2021 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE ANIRUDDHA BOSE By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (ANITA RANI AHUJA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)