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Supreme Court - Daily Orders

Liladhar Swami vs The High Court Of Judicature For ... on 23 November, 2021

Bench: A.M. Khanwilkar, Sanjiv Khanna

                                                        1

                                   IN THE SUPREME COURT OF INDIA
                                        INHERENT JURISDICTION

                             REVIEW PETITION (CIVIL) NO.1150 OF 2021
                                               IN
                         SPECIAL LEAVE PETITION (CIVIL) NO. 11202 OF 2021


                         Liladhar Swami                                  Petitioner

                                                  Versus

                         The High Court of Judicature for Rajasthan
                         at Jodhpur & Anr.                               Respondents



                                                   ORDER

We have perused the review petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 02.08.2021 is made out. The review petition is accordingly dismissed.

………….…...................J. (A.M. Khanwilkar) ………….…...................J. (Sanjiv Khanna) New Delhi;

November 23, 2021.

Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.11.25 13:48:37 IST Reason: 2 
ITEM NO.1003                                          SECTION XV

                 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. 1150/2021 in SLP(C) No. 11202/2021 (Arising out of impugned final judgment and order dated 02-08-2021 in SLP(C) No. No. 11202/2021 passed by the Supreme Court Of India) LILADHAR SWAMI Petitioner(s) VERSUS THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR & ANR. Respondent(s) (FOR ADMISSION and IA No.113269/2021-EXEMPTION FROM FILING AFFIDAVIT IA No. 113269/2021 - EXEMPTION FROM FILING AFFIDAVIT) Date : 23-11-2021 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJIV KHANNA 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 applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]