Supreme Court - Daily Orders
Lal Chand vs Jagdish Chand (D) Th. Lrs on 22 April, 2014
, IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 862 OF 2014
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 3002 OF 2014
LAL CHAND .....PETITIONER(S)
VERSUS
JAGDISH CHAND (DEAD) THROUGH LRS. .....RESPONDENT(S)
O R D E R
1. This petition is filed seeking review of the order dated January 27, 2014 passed in Special Leave Petition (Civil) No. 3002 of 2014 (arising out of CC No. 759 of 2014).
2. Prayer for oral hearing is rejected.
3. We have gone through the review petition and the record of the special leave petition. We find that the order of which review is sought does not suffer from any infirmity, much less any apparent error on the face of the record. No case is made out for review.
4. The review petition is dismissed.
..................J. (K.S. RADHAKRISHNAN) ..................J. (VIKRAMAJIT SEN) NEW DELHI, APRIL 22, 2014.
CHAMBER MATTER SECTION IVB
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. 862 of 2014 in Special Leave Petition (Civil) No. 3002 of 2014 LAL CHAND Petitioner(s) VERSUS JAGDISH CHAND (D) TH. LRS Respondent(s) (With appln(s) for oral hearing) Date: 22/04/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN HON’BLE MR. JUSTICE VIKRAMAJIT SEN By Circulation UPON perusing papers the Court made the following O R D E R Prayer for oral hearing is rejected. The review petition is dismissed.
(N.S.K. Kamesh) (Renuka Sadana) Court Master Court Master (signed order is placed on the file)