Supreme Court - Daily Orders
Ramathal vs Sivasamy (Deceased) Through Lrs on 31 July, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) No(S). OF 2024
@ Diary No.6391/2023
IN
SPECIAL LEAVE PETITION (CIVIL) NO(S).13186/2022
RAMATHAL & ORS. Petitioner(s)
VERSUS
SIVASAMY (DECEASED) THROUGH LRS. & ANR. Respondent(s)
O R D E R
Delay condoned.
We have gone through the review petition and the connected papers. We do not find any error, much less apparent, in the order impugned, warranting its reconsideration.
The review petition is, accordingly, dismissed.
....................J. [ HRISHIKESH ROY ] ....................J. [ J.B. PARDIWALA] NEW DELHI, Signature Not Verified JULY 31, 2024 Digitally signed by Deepak Joshi Date: 2024.08.12 18:45:25 IST Reason: 2 ITEM NO.1003 SECTION XII 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). OF 2024 @ Diary No.6391/2023 IN SPECIAL LEAVE PETITION (CIVIL) NO(S).13186/2022 RAMATHAL & ORS. Petitioner(s) VERSUS SIVASAMY (DECEASED) THROUGH LRS. & ANR. Respondent(s) IA No. 32470/2023 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 31-07-2024 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE J.B. PARDIWALA 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.
Pending application(s), if any, stand closed.
(DEEPAK JOSHI) (KAMLESH RAWAT) ASST. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed Order is placed on the File)