D.KRISHNAMOHAN vs. HONBLE SECRETARY HONBLE SUPREME COURT LEGAL SERVICE COMMITTEE

Case Type: Review Petition Civil

Date of Judgment: 01-11-2022

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Full Judgment Text

IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CIVIL) NO. 237 OF 2022 IN WRIT PETITION (CIVIL) NO.297 OF 2019 D. KRISHNA MOHAN …Petitioner Versus HON’BLE SECRETARY, HON’BLE SUPREME COURT LEGAL SERVICE COMMITTEE AND ORS. …Respondents O R D E R Application for listing Review Petition in open Court is rejected. Since the said application is rejected, no permission to appear and argue in-person is granted. We have gone through the grounds raised in the Review Petition and do not find any reason to justify interference. This Review Petition is, therefore, dismissed. ………………………………CJI. [Uday Umesh Lalit] …………………………………J. [M.R. Shah] …………………………………J. Signature Not Verified [Sanjiv Khanna] Digitally signed by BABITA PANDEY Date: 2022.11.08 11:28:53 IST Reason: New Delhi; st 1 November, 2022.