Supreme Court - Daily Orders
The State Of Manipur vs All Manipur Pensioners Association on 20 November, 2019
Bench: M.R. Shah, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) _____________ OF 2019
[DIARY NO. 29471 OF 2019]
IN
CIVIL APPEAL NO. 10857 OF 2016
THE STATE OF MANIPUR & ANR. Petitioner(s)
VERSUS
ALL MANIPUR PENSIONERS’ ASSOCIATION & ANR. Respondent(s)
O R D E R
Delay condoned.
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. [ M. R. SHAH ] .......................J. [ A. S. BOPANNA ] New Delhi;
NOVEMBER 20, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.11.20 16:47:51 IST Reason: ITEM NO.1001 SECTION XIV-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). 29471/2019 IN CIVIL APPEAL NO. 10857 OF 2016 THE STATE OF MANIPUR & ANR. Petitioner(s) VERSUS ALL MANIPUR PENSIONERS’ ASSOCIATION & ANR. Respondent(s) (IA No. 164666/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 20-11-2019 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE A.S. BOPANNA 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) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)