Supreme Court - Daily Orders
Narendra Singh vs Govt. Of Nct Of Delhi on 19 February, 2019
Bench: L. Nageswara Rao, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2019
(Diary No.907/2019)
IN
SPECIAL LEAVE PETITION (CIVIL) NOS.32262-32263 OF 2018
Narender Singh Petitioner(s)
Versus
Government of NCT of Delhi and Others Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the Review Petitions and the connected papers, but we see no reason to interfere with the order impugned.
The Review Petitions are, accordingly, dismissed.
....................I. [L. Nageswara Rao] ....................J. [K.M. Joseph] Signature Not Verified Digitally signed by CHETAN KUMAR New Delhi Date: 2019.02.27 15:52:18 IST Reason: February 19, 2019.
ITEM NO.1002 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. OF 2019
(Diary No.907/2019)
IN
SPECIAL LEAVE PETITION (CIVIL) NOS.32262-32263 OF 2018 NARENDRA SINGH Petitioner(s) VERSUS GOVT. OF NCT OF DELHI & ORS. Respondent(s) (With appln.(s) for oral hearing and c/delay in filing review petition) Date : 19-02-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE K.M. JOSEPH By Circulation UPON hearing the counsel the Court made the following O R D E R Application for oral hearing stands dismissed.
Delay condoned.
The review petitions are dismissed in terms of the signed order.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)