Supreme Court - Daily Orders
Prabhati Lal Bairwa vs Union Of India on 9 July, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C)No.1461 OF 2019
IN
SPECIAL LEAVE PETITION(C)No.8858 OF 2019
PRABHATI LAL BAIRWA …PETITIONER
Versus
UNION OF INDIA & ORS. … RESPONDENTS
O R D E R
The instant petition for review has been filed by the petitioner against the dismissal of his aforementioned special leave petition vide this Court’s order dated 15.04.2019.
Having carefully perused the petition for review and the papers connected therewith, we do not find any reason for reconsideration of the above- mentioned order.
The review petition is accordingly dismissed.
……….……….……............................J. (N.V.RAMANA) ......…………..……............…...........J. (MOHAN M. SHANTANAGOUDAR) NEW DELHI;
JULY 09, 2019.
Signature Not VerifiedDigitally signed by SATISH KUMAR YADAV Date: 2019.07.10 17:18:48 IST Reason:
ITEM NO.1006 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.1461/2019 in SLP(C) No.8858/2019 PRABHATI LAL BAIRWA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION ) Date : 09-07-2019 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR 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.
(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)