Supreme Court - Daily Orders
Daya Shankar Ojha vs Union Of India on 4 September, 2014
Bench: T.S. Thakur, C. Nagappan
Signature Not Verified
Digitally signed by
Mahabir Singh
Date: 2014.09.05
14:00:37 IST
Reason:
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 1861 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO. 16622 OF 2014
Daya Shankar Ojha ...Petitioner
Versus
Union of India & Ors. ...Respondents
ORDER
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 2nd July 2014. The review petition is, accordingly, dismissed.
….....................................J. (T.S. THAKUR) …......................................J. New Delhi (C. NAGAPPAN) September 4, 2014 Chamber Matter 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. 1861/2014 IN SLP(C) No. 16622/2014 DAYA SHANKAR OJHA Petitioner(s) VERSUS UNION OF INDIA AND ORS Respondent(s) Date : 04/09/2014 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 In terms of the signed order, the review petition is dismissed.
(Mahabir Singh) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)