Supreme Court - Daily Orders
Tirtha Sarathi Mukherjee vs High Court Of Tripura on 24 July, 2019
Bench: Ashok Bhushan, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.1486 OF 2019
IN
CIVIL APPEAL NO.1264 OF 2019
TIRTHA SARATHI MUKHERJEE PETITIONER(S)
VERSUS
HIGH COURT OF TRIPURA & ORS. RESPONDENT(S)
O R D E R
We have gone through the review petition and the connected papers. We do not find any error, much less apparent, in the judgment impugned, warranting its reconsideration.
The review petition is, accordingly, dismissed.
...................J. (ASHOK BHUSHAN) ...................J. (K.M. JOSEPH) New Delhi, July 24, 2019 Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.07.24 17:14:26 IST Reason: ITEM NO.1001 SECTION XIV 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.1486/2019 in C.A. No.1264/2019 (Arising out of impugned final judgment and order dated 06-02-2019 in C.A. No.1264/2019 passed by the Supreme Court Of India) TIRTHA SARATHI MUKHERJEE Petitioner(s) VERSUS HIGH COURT OF TRIPURA & ORS. Respondent(s) (FOR ADMISSION) Date : 24-07-2019 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE K.M. JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)