Supreme Court - Daily Orders
Chandrama Yadav vs Union Of India on 27 November, 2014
Bench: T.S. Thakur, C. Nagappan
1
ITEM NO.Chamber SECTION XIV
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. 2648/2014 In SLP(C) No. 14107/2014
CHANDRAMA YADAV Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln. for c/delay in filing review petition)
Date : 27/11/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE C. NAGAPPAN
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The review petition is dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera) Court Master Court Master ( Signed Order is placed on the file.) Signature Not Verified Digitally signed by Shashi Sareen Date: 2014.12.02 10:21:10 ALMT Reason: 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.2648 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.14107 OF 2014 CHANDRAMA YADAV …Petitioner Versus UNION OF INDIA & ORS. …Respondents ORDER There is a delay of 30 days in filing of this review petition which is hereby condoned.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 3 rd July, 2014. The review petition is, accordingly, dismissed.
……….........................…......…………..….J. (T.S. THAKUR) ............................…......………..………J. (C.NAGAPPAN) New Delhi November 27, 2014