Supreme Court - Daily Orders
Narendra Dutt Rai vs Union Of India on 17 September, 2019
Bench: Rohinton Fali Nariman, Surya Kant
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2019
Diary No. 31186 of 2019
IN
CIVIL APPEAL NO. 5525 OF 2019
NARENDRA DUTT RAI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Delay condoned.
We have perused the review petition and the connected papers. We do not find any merit in the review petition and the same stands dismissed.
………………………………………………………………., J. [ ROHINTON FALI NARIMAN ] ………………………………………………………………., J. [ SURYA KANT ] New Delhi;
September 17, 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.09.25 17:36:43 IST Reason: ITEM NO.1007 SECTION XVI
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. 31186/2019 (Arising out of impugned final judgment and order dated 15-07-2019 in C.A. No. 5525/2019 passed by the Supreme Court of India) NARENDRA DUTT RAI Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With IA No. 131016/2019 - CONDONATION OF DELAY IN FILING) Date : 17-09-2019 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SURYA KANT 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.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed order is placed on the file.]