Supreme Court - Daily Orders
Arun Kumar vs Himachal Pradesh State Electricity ... on 25 February, 2020
Bench: Uday Umesh Lalit, Vineet Saran
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.______[Diary No(s). 424/2020] IN
SLP(C) No. 5966/2019
ARUN KUMAR & ORS. Petitioner(s)
VERSUS
HIMACHAL PRADESH STATE ELECTRICITY BOARD LTD. Respondent(s)
O R D E R
The Division Bench of the High Court had rejected the contentions advanced on behalf of the present petitioners finding no merit. The view taken by the Division Bench was affirmed while dismissing the special leave petition arising therefrom.
We have gone through the contents of the review petition and do not find any error apparent on record to justify interference in review jurisdiction.
Therefore, this review petition is dismissed.
........................J. (UDAY UMESH LALIT) ........................J. (VINEET SARAN) Signature Not Verified Digitally signed by INDU MARWAH Date: 2020.02.29 NEW DELHI, 15:44:14 IST Reason: February 25,2020.
ITEM NO.1004 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) NO.______[Diary No(s). 424/2020] IN SLP(C) No. 5966/2019 ARUN KUMAR & ORS. Petitioner(s) VERSUS HIMACHAL PRADESH STATE ELECTRICITY BOARD LTD. Respondent(s) ( IA No. 23670/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 25-02-2020 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE VINEET SARAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
This review petition is dismissed in terms of the signed order. Pending applications, if any, also stands disposed of.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER ASSISTANT REGISTRAR
(Signed order is placed on the file)