Supreme Court - Daily Orders
Municipal Committee Ratia District ... vs Gurmeet Singh on 12 April, 2018
Bench: S.A. Bobde, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOS.916-917 OF 2018
IN
SPECIAL LEAVE PETITION (C) NO.32629-32630 OF 2017
MUNICIPAL COMMITTEE RATIA
DISTRICT FATEHABAD PETITIONER
VERSUS
GURMEET SINGH RESPONDENT
O R D E R
Delay condoned.
We have perused the Review Petitions and the connected papers.
We do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
The Review Petitions are, accordingly, dismissed. As a sequel to the above, pending interlocutory applications stand disposed of.
….....................J [S. A. BOBDE] ........................J [MOHAN M. SHANTANAGOUDAR] New Delhi;
Signature Not VerifiedApril 12, 2018.
Digitally signed by SANJAY KUMAR Date: 2018.04.13 17:02:09 IST Reason: ITEM NO.1003 COURT NO.7 SECTION IV-B 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) Nos.916-917/2018 in SLP(C) Nos.32629-32630/2017 MUNICIPAL COMMITTEE RATIA DISTRICT FATEHABAD Petitioner(s) VERSUS GURMEET SINGH Respondent(s) (With appln.(s) for c/delay in filing Review Petitions and for appropriate orders/directions and for ex-parte stay) Date : 12-04-2018 These matters were circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR [IN CHAMBER] By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petitions are dismissed in terms of the signed order.
As a sequel to the above, pending interlocutory applications stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR (Signed Order is placed on the file)