We have perused the order sought to be reviewed, the order of the High Court dated September 27, 2000, the review petition and the annexures thereto. We do not find any justifiable ground to review our order dated 25.01.2001.
The review petition is therefore dismissed.
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S.s. Iyer v. Ministry Of Water Resources & Another
S.s. Iyer v. Ministry Of Water Resources & Another
(Supreme Court Of India)
Review Petition(Civil) No. 314 of 2001 in SLP(Civil) No. 1008 of 2001 | 21-03-2001
Advocate List
- For the Appearing Parties ------------
Bench
- HON'BLE MR. JUSTICE S.S.M. QUADRI
- HON'BLE MR. JUSTICE S.N. PHUKAN
Eq Citations
- LQ/SC/2001/777
Head Note
Constitution of India — Arts. 136 and 137 — Review — Grounds for — Held, no justifiable ground for review found — Hence, review petition dismissed
