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Supreme Court - Daily Orders

Pandurang Krishna Patange (Deceased) ... vs Dattatray Balkrishna Mule (Deceased) ... on 7 February, 2019

Bench: N.V. Ramana, Deepak Gupta

                                      IN THE SUPREME COURT OF INDIA

                                           INHERENT JURISDICTION

                                  REVIEW PETITION (CIVIL)No. 161 OF 2019
                                                   IN
                                SPECIAL LEAVE PETITION(C)No.24511 OF 2018


     PANDURANG KRISHNA PATANGE (DECEASED) THR LRS & ORS.                               …PETITIONERS


                                                     Versus

     DATTATRAY BALKRISHNA MULE (DECEASED) THR LRS & ORS.                            … RESPONDENTS


                                                   O R D E R

The application for oral hearing is rejected. The instant petition for review has been filed by the petitioners against the dismissal of their aforementioned special leave petition vide this Court’s order dated 28.09.2018.

Having carefully perused the petition for review and the papers connected therewith, we do not find any reason for reconsideration of the abovementioned order.

The review petition is accordingly dismissed. As a sequel to the above, pending interlocutory application also stands disposed of.

……….……….……............................J. (N.V.RAMANA) ......…………..……............…...........J. Signature Not Verified (DEEPAK GUPTA) Digitally signed by SATISH KUMAR YADAV Date: 2019.02.07 17:27:06 IST Reason: NEW DELHI;

FEBRUARY 07, 2019.

ITEM NO.1003                                                        SECTION IX

                     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.161/2019 in SLP(C) No.24511/2018 PANDURANG KRISHNA PATANGE (DECEASED) THR LRS & ORS. Petitioner(s) VERSUS DATTATRAY BALKRISHNA MULE (DECEASED) THR LRS & ORS. Respondent(s) (FOR ADMISSION and IA No.144345/2018-EXEMPTION FROM APPOINTMENT OF OFFICIAL TRANSLATOR and IA No.144341/2018-ORAL HEARING) Date : 07-02-2019 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE DEEPAK GUPTA By Circulation UPON perusing papers the Court made the following O R D E R The application for oral hearing is rejected. The review petition is dismissed in terms of the signed order. As a sequel to the above, pending interlocutory application also stands disposed of.



(SATISH KUMAR YADAV)                               (RAJ RANI NEGI)
     AR-CUM-PS                                   ASSISTANT REGISTRAR
(Signed order is placed on the file)