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Supreme Court - Daily Orders

The Commissioner Kendriya Vidyalaya ... vs Sp Tak on 3 November, 2020

Bench: S. Abdul Nazeer, R. Subhash Reddy

     ITEM NO.1002                                                    SECTION XV

                               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) Diary No(s). 44082/2019 IN SLP(C0 NO. 17762
     OF 2019

     THE COMMISSIONER KENDRIYA VIDYALAYA SANGATHAN & ANR.Petitioner(s)

                                                  VERSUS

     SP TAK & ANR.                                                   Respondent(s)

     (OFFICE REPORT FOR DEFAULT
     IA No. 188283/2019 - ORAL HEARING)

     WITH
     Diary No(s). 44072/2019 IN SLP© NO. 17765 of 2019 (XV)
     (IA No. 188224/2019 - ORAL HEARING)

     Date : 03-11-2020 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE R. SUBHASH REDDY


                                    By Circulation


                          UPON perusing papers the Court made the following
                                             O R D E R

Delay condoned.

Prayer(s) for oral hearing of the review petition(s) is rejected.

The review petitions are dismissed. (CHARANJEET KAUR) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [ Signed order is placed on the file ] Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2020.11.07 10:35:14 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CIVIL) NO(S). OF 2020 (Arising out of Diary NO. 44082/2019) IN SPECIAL LEAVE PETITION (CIVIL) NO(S). 17762 OF 2019 THE COMMISSIONER, KENDRIYA VIDYALAYA SANGATHAN & ANR. PETITIONER(S) VERSUS SP TAK AND ANR. RESPONDENT(S) WITH REVIEW PETITION (CIVIL) NO(S). OF 2020 (Arising out of Diary No. 44072/2019) IN SPECIAL LEAVE PETITION (CIVIL)NO(S). 17765 OF 2019 O R D E R

1. Delay condoned.

2. Prayer(s) for oral hearing of the review Petition(s) is rejected.

3. We have gone through the review petitions and the connected papers placed on record and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.

4. The review petitions are, accordingly, dismissed.

...................J. [ S.ABDUL NAZEER ] ...................J. [ R. SUBHASH REDDY ] NEW DELHI;

NOVEMBER 03, 2020.