Supreme Court - Daily Orders
A.N. Madanasekaran (D) Thr. Lrs. vs Ram Niwas . on 11 September, 2014
Bench: Ranjan Gogoi, M.Y. Eqbal
CHAMBER MATTER 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 (C) NO. 2001 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO. 17430/2014
A.N. MADANASEKARAN (D) THR. LRS. Petitioner(s)
VERSUS
RAM NIWAS & ORS. Respondent(s)
(WITH APPLN. (S) FOR ORAL HEARING)
Date : 11/09/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
By Circulation
UPON perusing papers the Court made the following
O R D E R
Application for oral hearing is rejected. The review petition is dismissed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.09.12 16:51:52 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO. 2001 OF 2014 IN SPECIAL LEAVE PETITION (C) NO. 17430 OF 2014 A.N. MADANASEKARAN (D) THR. LRS. ...PETITIONERS VERSUS RAM NIWAS & ORS. ...RESPONDENTS ORDER This Review Petition has been filed against the order dated 25th July, 2014 whereby the Special Leave Petition was dismissed.
Application for oral hearing is rejected. We have perused the Review Petition as well as the grounds in support of the Review Petition. In our opinion, no case for review of order dated 25th July, 2014 is made out. Consequently, the review petition is dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(M.Y. EQBAL) NEW DELHI SEPTEMBER 11, 2014