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Supreme Court - Daily Orders

Narender Kumar Tripathi vs Secretary, Minor Irrigation ... on 24 August, 2016

Bench: V. Gopala Gowda, Adarsh Kumar Goel

                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION
                              REVIEW PETITION(C) NO(s). 3073 OF 2016
                                                    IN
                                     CIVIL APPEAL NO(S). 3349 OF 2015


                         NARENDER KUMAR TRIPATHI                     PETITIONER(S)

                                                   VERSUS

                         SECRETARY, MINOR IRRIGATION DEPARTMENT
                         AND RURAL ENGINEERING SERVICES,
                         U.P AND ORS.                           RESPONDENT(S)



                                                 O R D E R

Exemption from filing O.T. is granted. Delay condoned.

We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.

The review petition is, accordingly, dismissed. Consequently, the interlocutory application is also dismissed.

........................J. (V. GOPALA GOWDA) ........................J. (ADARSH KUMAR GOEL) NEW DELHI AUGUST 24, 2016 Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.08.24 17:11:28 IST Reason: CHAMBER MATTER SECTION XI 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. 3073/2016 In C.A. No. 3349/2015 NARENDER KUMAR TRIPATHI Petitioner(s) VERSUS SECRETARY, MINOR IRRIGATION DEPARTMENT AND RURAL ENGINEERING SERVICES, U.P AND ORS. Respondent(s) (with appln. (s) for c/delay in filing review petition and exemption from filing O.T. and permission to file additional documents and office report) Date : 24/08/2016 This petition was circulated today.

CORAM :

HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R Exemption from filing O.T. is granted. Delay condoned.
We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.
The review petition is, accordingly, dismissed. Consequently, the interlocutory application is also dismissed.




    (S. K. RAKHEJA)                       (MALA KUMARI SHARMA)
      COURT MASTER                            COURT MASTER
(Signed order is placed on the file)