Supreme Court - Daily Orders
Bholanath Dashrath Narnaware vs U.O.I on 16 April, 2014
ø IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.11 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO.17355 OF 2013
BHOLANATH DASHRATH NARNAWARE Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
O R D E R
We have considered the averments in the review petition. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error in the impugned order.
Hence, the Review Petition is dismissed.
..............................J. (DR. B.S. CHAUHAN) ...............................J. (FAKKIR MOHAMED IBRAHIM KALIFULLA) NEW DELHI, APRIL 16, 2014 CHAMBER MATTER SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (C) NO(s). 11 OF 2014 IN SLP(C)NO. 17355/2013 BHOLANATH DASHRATH NARNAWARE Petitioner(s) VERSUS U.O.I & ORS Respondent(s) Date: 16/04/2014 This Petition was circulated today. CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA 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.
(O.P. SHARMA) (M.S. NEGI) COURT MASTER ASSISTANT REGISTRAR
(Signed order is placed on the file)