Supreme Court - Daily Orders
Suphal Chandra Mondal vs Union Of India on 11 January, 2022
Bench: S. Abdul Nazeer, Krishna Murari
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. (S) 5-6 OF 2022
IN
SPECIAL LEAVE PETITIOIN NO.(S) 28636-28637 OF 2012
SUPHAL CHANDRA MONDAL AND ORS. … PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS. … RESPONDENT(S)
ORDER
We have gone through the review petitions and the connected papers filed therewith. We are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The review petitions are accordingly dismissed.
……………………………J. (S. ABDUL NAZEER) ……………………………J. (KRISHNA MURARI) New Delhi;
January 11, 2022 Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.01.15 12:48:06 IST Reason: 1 ITEM NO.1005 SECTION XVI 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. 5-6/2022 in SLP(C) No. 28636-28637/2012 SUPHAL CHANDRA MONDAL & ORS. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION) Date : 11-01-2022 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE KRISHNA MURARI By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed in terms of the signed order.
(ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2