Supreme Court - Daily Orders
Krishan vs The Management Of The Air Force School on 29 March, 2016
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION(C) No. 1700/2016
IN
SPECIAL LEAVE PETITION(C) No. 29115/2015
KRISHAN AND ORS. PETITIONER(S)
VERSUS
THE MANAGEMENT OF THE AIR FORCE SCHOOL RESPONDENT(S)
O R D E R
Delay condoned.
The instant review petition is filed against the order dated 16.10.2015 whereby the aforementioned special leave petition was dismissed.
We have carefully gone through the review petition and the connected papers. We find no error much less apparent in the order impugned. The review petition is, accordingly, dismissed.
......................J. [A.K. SIKRI] ......................J. [ROHINTON FALI NARIMAN] Signature Not Verified NEW DELHI;
Digitally signed byASHWANI KUMAR Date: 2016.03.30 MARCH 29, 2016 17:11:22 IST Reason:
CHAMBER MATTER SECTION XV
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. 1700/2016 In SLP(C) No. 29115/2015 KRISHAN AND ORS. Petitioner(s) VERSUS THE MANAGEMENT OF THE AIR FORCE SCHOOL Respondent(s) (with appln. (s) for c/delay in filing review petition and oral hearing and office report) Date : 29/03/2016 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN By Circulation UPON perusing papers the Court made the following O R D E R Delay codoned.
The Review Petition is dismissed in terms of the signed order. Interlocutory application(s)pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
(Signed order is placed on the file)