Supreme Court - Daily Orders
Ramesh T. Barapatre vs Pimpri Chinchwad Municipal ... on 15 January, 2014
(
CHAMBER MATTER NO. II SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NO(s). 2794 OF 2013
IN
SLP(C) NO. 16896 OF 2010
RAMESH T. BARAPATRE Petitioner(s)
VERSUS
PIMPRI CHINCHWAD MUNICIPAL CORPORATION Respondent(s)
(With application for condonation of delay in filing review petition,
exemption from filing certified copy of the impugned order and office
report)
Date: 15/01/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
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. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |
[SIGNED ORDER IS PLACED ON THE FILE.] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO. 2794 OF 2013 IN SPECIAL LEAVE PETITION (CRL.) NO. 16896 OF 2010 | RAMESH T. BARAPATRE |..... |PETITIONER | |VERSUS | | PIMPRI CHINCHWAD MUNICIPAL |..... |RESPONDENT | |CORPORATION | | | O R D E R Delay condoned.
We have carefully gone through the grounds urged in the review petition. We are fully satisfied that no case for review of our order dated 26th July, 2013 is made out. The review petition is, accordingly, dismissed.
...........................J [A.K. PATNAIK] .........................J [JAGDISH SINGH KHEHAR] NEW DELHI JANUARY 15, 2014.