Supreme Court - Daily Orders
N Murugesan vs Union Of India on 28 July, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) D. NO. 10416/2022
IN
CIVIL APPEAL NOS.2491-2492/2021
N MURUGESAN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
Diary No(s).10422/2022 IN C.A. NOS.2493-2494/2021
O R D E R
Applications for permission to appear and argue in person are rejected.
Delay condoned.
We have perused the Review Petitions and record of the Civil Appeals and are convinced that the order(s) of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
Accordingly, the Review petitions are dismissed.
…………………………………………………J. [SANJAY KISHAN KAUL] ………………………………………………J. [M.M. SUNDRESH] NEW DELHI;
Signature Not Verified JULY 28, 2022. Digitally signed by GEETA AHUJA Date: 2022.07.29 17:35:49 IST Reason: 2ITEM NO.1002 SECTION IV-A
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). 10416/2022 IN CIVIL APPEAL NOS.2491-2492/2021 N MURUGESAN Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) IA No. 70154/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 51192/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON WITH Diary No(s). 10422/2022 (IV-A) IN C.A. NOS.2493-2494/2021 FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 51205/2022 FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 70162/2022 Date : 28-07-2022 These matters were circulated today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH By Circulation UPON perusing papers the Court made the following O R D E R Applications for permission to appear and argue in person are rejected.
Delay condoned.
The Review petitions are dismissed in terms of the signed order.
Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]