Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 2]

Supreme Court - Daily Orders

Mr. Suman Sharma vs Union Of India . on 21 April, 2016

Bench: Jagdish Singh Khehar, C. Nagappan

      CHAMBER MATTER (11)                                                  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) Nos.1608-1609/2016 In SLP(C) Nos. 22455-22456/2015

      SUMAN                SHARMA                                            Petitioner(s)

                                                      VERSUS

      UNION OF INDIA & ORS.                                                  Respondent(s)

      (With appln.for                 c/delay   in   filing    review   petitions   and   office
      report)

      Date : 21/04/2016 These petitions were circulated today.

      CORAM :
                            HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                            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 petitions are dismissed.



             (USHA BHARDWAJ)                                             (MADHU NARULA)
                AR-CUM-PS                                                  COURT MASTER

Signed order is placed on the file. Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2016.04.21 17:14:11 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NOS. 1608-1609 OF 2016 IN SPECIAL LEAVE PETITION (CIVIL) NOS. 22455-22456 OF 2015 Suman Sharma … Petitioner versus Union of India & Ors. … Respondents O R D E R Delay of 47 days in filing the present review petitions is condoned. The instant petitions for review have been filed by the petitioner-in-person against the dismissal of her special leave petitions vide this Court’s order dated 5.10.2015.

We have carefully perused the petitions for review and the papers annexed in support thereof. We do not find any ground therein warranting reconsideration of the order impugned.

The review petitions are, accordingly, dismissed.

.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (C. Nagappan) New Delhi;

April 21, 2016.