Supreme Court - Daily Orders
Santosh Laxman Jadhav vs Sachin Shivram Kolape on 19 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
CHAMBER MATTER SECTION IX
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) No. 2132/2016
IN
SPECIAL LEAVE PETITION (CIVIL) No. 24934/2015
SANTOSH LAXMAN JADHAV Petitioner(s)
VERSUS
SACHIN SHIVRAM KOLAPE AND ORS Respondent(s)
(With application for bringing on record additional documents and
condonation of delay in filing review petition and oral hearing and
office report)
Date : 19/04/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
Application seeking oral hearing is rejected. Application seeking permission to bring additional documents on record is granted and the same have been perused.
The Review Petition is dismissed in terms of the signed order.
Signature Not Verified[KALYANI GUPTA] [INDU POKHRIYAL] Digitally signed by KALYANI GUPTA Date: 2016.04.30 COURT MASTER COURT MASTER 13:25:32 IST Reason:
[SIGNED ORDER IS PLACED ON THE FILE.] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) No. 2132 OF 2016 IN SPECIAL LEAVE PETITION (C) NO. 24934 OF 2015 SANTOSH LAXMAN JADHAV ..... PETITIONER VERSUS SACHIN SHIVRAM KOLAPE & ORS. ..... RESPONDENTS O R D E R Delay condoned.
Application seeking oral hearing is rejected. Application seeking permission to bring additional documents on record is granted and the same have been perused.
We have gone through the grounds urged in the review petition and the documents annexed thereto. We are not inclined to review our order referred to in this petition. The review petition is, accordingly, dismissed.
…...…............................J [FAKKIR MOHAMED IBRAHIM KALIFULLA] …................................J [UDAY UMESH LALIT] NEW DELHI APRIL 19, 2016.