Supreme Court - Daily Orders
Prithvi Pal Singh vs Randhir Kaur on 27 November, 2019
Bench: L. Nageswara Rao, Hemant Gupta
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 2019
(Diary No(s).30505/2019)
IN
CIVIL APPEAL NO.5822 OF 2019
PRITHVI PAL SINGH & ANR. Petitioner(s)
VERSUS
RANDHIR KAUR & ORS. Respondent(s)
O R D E R
Perused the office report dated 15.11.2019. Since the Review Petition was defective, the Registry vide letter dated 26.08.2019 directed the appellants to cure the defects. In spite of issuance of the said letter, the appellants have failed to cure the defects.
Even otherwise, having carefully gone through the review Petition, the order under challenge and the papers annexed therewith, we are satisfied that there Signature Not Verified is no error apparent on the face of the record, Digitally signed by BALA PARVATHI Date: 2019.11.30 12:36:14 IST Reason: warranting reconsideration of the order impugned. 2 The Review Petition is, accordingly, dismissed being defective as well as on merits.
Pending application, if any, stand disposed of.
....................J (L.NAGESWARA RAO) ....................J (HEMANT GUPTA) NEW DELHI;
27th November, 2019 3 ITEM NO.1001 SECTION IV 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). 30505/2019 (Arising out of impugned final judgment and order dated 24-07-2019 in C.A. No.5822/2019 passed by the Supreme Court Of India) PRITHVI PAL SINGH & ANR. Petitioner(s) VERSUS RANDHIR KAUR & ORS. Respondent(s) (Defective Review Petition. Defects are notified in office report) Date : 27-11-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON hearing the counsel the Court made the following O R D E R The review petition is dismissed in terms of the signed order. Pending application, if any stand disposed of.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
(Signed order is placed on the file)