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Supreme Court - Daily Orders

Dilip Kumar Pasi vs Union Of India on 21 May, 2020

Bench: Mohan M. Shantanagoudar, Sanjiv Khanna

                                     IN THE SUPREME COURT OF INDIA

                                         INHERENT JURISDICTION

                              REVIEW PETITION (CIVIL) NO.          OF 2020
                                       [DIARY NO. 28676 OF 2019]
                                                 IN
                                    S.L.P (C) DIARY NO. 6508 OF 2019


      DILIP KUMAR PASI ETC.                                          .... PETITIONER(S)

                                                 Versus

      UNION OF INDIA & ORS.                                          ....RESPONDENT(S)


                                             ORDER

Delay condoned in filing review petition.

Having gone through the review petition and the records, we find no merit in the review petition, inasmuch as there is no error apparent on the face of the record.

The review petition is, accordingly, dismissed.

Pending application(s), if any, stands disposed of accordingly.

………………………………………J. [MOHAN M. SHANTANAGOUDAR] Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.05.26 NEW DELHI; ………………………………………J. 15:50:32 IST Reason:

MAY 21, 2020. [SANJIV KHANNA] ITEM NO.1001 SECTION XVII 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). 28676/2019 (Arising out of impugned final judgment and order dated 02-07-2019 in D No. No. 6508/2019 passed by the Supreme Court Of India) DILIP KUMAR PASI Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No. 120394/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 120395/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 21-05-2020 These matters were circulated for hearing today. CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE SANJIV KHANNA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned in filing review petition. The review petition is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.



(GULSHAN KUMAR ARORA)                               (R.S. NARAYANAN)
     AR-CUM-PS                                        COURT MASTER

(Signed order is placed on the file)