Supreme Court - Daily Orders
State Of Rajasthan vs Rekha Choudhary . on 10 September, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, A.K. Sikri
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO. 1835 OF 2014
IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C ) NO. 9036 OF 2013
STATE OF RAJASTHAN & ANR. PETITIONERS
VERSUS
REKHA CHOUDHARY & ORS. RESPONDENTS
WITH
REVIEW PETITION (C) NO. 1838 OF 2014
IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C ) NO. 5703 OF 2011
STATE OF RAJASTHAN & ORS. PETITIONERS
VERSUS
ANITA SHARMA RESPONDENT
WITH
REVIEW PETITION (C) NO. 1849 OF 2014
IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C ) NO. 21760 OF 2013
STATE OF RAJASTHAN & ORS. PETITIONERS
VERSUS
RIZA ANANDKAR RESPONDENT
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2014.09.24
15:20:16 IST
Reason:
1
WITH
REVIEW PETITION (C) NO. 1850 OF 2014
IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C ) NO.8105 OF 2011
DIRECTOR WOMEN & CHILD DEVELOPMENT,
JAIPUR, RAJASTHAN PETITIONER
VERSUS
CHANDRA PRABHA SHARMA RESPONDENT
WITH
REVIEW PETITION (C) NO. 1851 OF 2014
IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C ) NO.5747 OF 2011
DIRECTOR WOMEN & CHILD DEVELOPMENT,
JAIPUR, RAJASTHAN & ANR. PETITIONERS
VERSUS
SHAKUNTALA KHATAWDA RESPONDENT
WITH
REVIEW PETITION (C) NO. 1852 OF 2014
IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C ) NO.4666 OF 2013
STATE OF RAJASTHAN & ANR. PETITIONERS
VERSUS
VINITA SRIVASTAVA RESPONDENT
2
WITH
REVIEW PETITION (C) NO. 1853 OF 2014
IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C ) NO.5750 OF 2011
STATE OF RAJASTHAN & ORS. PETITIONERS
VERSUS
SHAKUNTALA JOSHI & ORS. RESPONDENTS
O R D E R
Delay condoned.
We have carefully perused the Review Petitions and the connected papers. We are convinced that the orders against which review has been sought, does not suffer from any error apparent, warranting its consideration. The Review Petitions are, accordingly, dismissed.
............................J. [SUDHANSU JYOTI MUKHOPADHAYA] ...........................J. [A.K.SIKRI] NEW DELHI SEPTEMBER 10, 2014 3 CHAMBER MATTER SECTION XV 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. 1835/2014 In SLP(C) No. 9036/2013 STATE OF RAJASTHAN & ANR. Petitioner(s) VERSUS REKHA CHOUDHARY & ORS. Respondent(s) (With appln. for c/delay in filing Review petition) WITH R.P.(C) No. 1838/2014 In SLP(C) No. 5703/2011 (With appln.(s) for c/delay in filing review petition and Office Report) with R.P.(C) No. 1849/2014 In SLP(C) No. 21760/2013 (With appln.(s) for c/delay in filing review petition and Office Report) with R.P.(C) No. 1850/2014 In SLP(C) No. 8105/2011 (With appln.(s) for c/delay in filing review petition and Office Report) with R.P.(C) No. 1851/2014 In SLP(C) No. 5747/2011 (With appln.(s) for c/delay in filing review petition and Office Report) with R.P.(C) No. 1852/2014 In SLP(C) No. 4666/2013 (With appln.(s) for c/delay in filing review petition and Office Report) with R.P.(C) No. 1853/2014 In SLP(C) No. 5750/2011 (With appln.(s) for c/delay in filing review petition and Office Report) Date : 10/09/2014 These petitions were circulated today.
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CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON'BLE MR. JUSTICE A.K. SIKRI By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petitions are dismissed in terms of the Signed Order.
(Rajni Mukhi) (Usha Sharma)
Sr. P.A. Court Master
(Signed Order is placed on the file) 5