Supreme Court - Daily Orders
Cmd. Bsnl vs P.M. Haneefa on 19 October, 2016
Bench: S.A. Bobde, Ashok Bhushan
CHAMBER MATTER SECTION XIA
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. 3192-3193/2016 In SLP(C) No. 20188-20189/2012
CMD. BSNL AND ORS. Petitioner(s)
VERSUS
P.M. HANEEFA AND ANR. Respondent(s)
(With appl(s) for c/delay in filing Review Petition and
exemption from filing c/c of the impugned judgment and office
report)
WITH
R.P.(C) No. 3177-3178/2016 In SLP(C) No. 20217-20218/2012
(With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for c/delay in filing review petition
and Office Report)
Date : 19/10/2016 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
By Circulation
UPON perusing papers the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment(s) are allowed.
Delay condoned.
The Review Petitions are dismissed.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Pokhriyal ] Digitally signed by CHARANJEET KAUR Date: 2016.10.20 A.R.-cum-P.S. Court Master 17:25:39 IST Reason:
[ Signed order is placed on the file ] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NOS. 3192-3193 OF 2016 IN SPECIAL LEAVE PETITION (CIVIL) NOS. 20188-20189 OF 2012 CMD. BSNL AND ORS. .. Petitioner(s) VERSUS P.M. HANEEFA AND ANR. .. Respondent(s) WITH REVIEW PETITION (CIVIL) NOS. 3177-3178 OF 2016 IN SPECIAL LEAVE PETITION (CIVIL) NOS. 20217-20218 OF 2012 O R D E R These Review Petitions are directed against order dated 01.04.2016 whereby the special leave petitions were dismissed.
Delay condoned.
We have carefully gone through the Review Petitions and the connected papers filed therewith. We do not find any ground, whatsoever, to entertain the same. The Review Petitions are, accordingly, dismissed.
...................J. [ S.A. BOBDE ] ...................J. [ ASHOK BHUSHAN ] NEW DELHI, OCTOBER 19, 2016.