Supreme Court - Daily Orders
Lucknow Development Authority vs Chandra Shekhar on 16 August, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION(C)NO.1627 OF 2017
IN
S.L.P.(CIVIL)NO.11073 OF 2017
LUCKNOW DEVELOPMENT AUTHORITY ... PETITIONER(S)
VS.
CHANDRA SHEKHAR AND ORS. ... RESPONDENT(S)
O R D E R
We have perused the Review Petition and record of the special leave petition and are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
......................J. [R.K. AGRAWAL] ......................J. [ABHAY MANOHAR SAPRE] New Delhi;
August 16, 2017.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.08.17 17:13:20 IST Reason: 1 ITEM NO.601 SECTION XI
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) No. 1627/2017 in SLP(C) No. 11073/2017 LUCKNOW DEVELOPMENT AUTHORITY Petitioner(s) VERSUS CHANDRA SHEKHAR & ORS. Respondent(s) Date : 16-08-2017 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2