Supreme Court - Daily Orders
Inderjit Singh Sodhi (Huf) vs State Of Haryana . on 13 January, 2016
Bench: Chief Justice, Madan Lokur, A.K.Sikri
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) D NO.1916 OF 2015
IN
CIVIL APPEAL NO.7485 OF 2010
Charan Singh (since deceased)
Through LRs. …Petitioners
Versus
State of Haryana & Anr. …Respondents
ORDER
Delay of 14 days in the filing of this review petition is hereby condoned.
We have all the same examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 4th December, 2014. The review petition is, accordingly, dismissed.
……….........................…………….CJI. (T.S. THAKUR) ……….........................……………..….J. (MADAN B. LOKUR) ……….........................……………..….J. (A.K. SIKRI) New Delhi January 13, 2016 Signature Not Verified Digitally signed by Mahabir Singh Date: 2016.01.19 07:34:52 IST Reason: 2 ITEM NO.Chamber 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) D 1916/2015 IN 7485 @ C.A. No. 7483-7486/2010 CHARAN SINGH (SINCE DECEASED) THR. LR'S Petitioner(s) VERSUS STATE OF HARYANA & ANR. Respondent(s) (with appln. (s) for application for permission to file review petition and bringing on record the lrs. of deceased petitioner and c/delay in filing review petition and c/delay in filing substitution appln. and oral hearing and office report) Date : 13/01/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN LOKUR HON'BLE MR. JUSTICE A.K.SIKRI By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(Shashi Sareen) (Saroj Saini) AR-cum-PS Court Master
(Signed order is placed on the file)