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UNION OF INDIA v. SANJAY PRAKASH
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) ……….D. No. 36887 OF 2025
IN
CIVIL APPEAL No. 13104 OF 2024 UNION OF INDIA & ORS. … PETITIONERS Versus
SANJAY PRAKASH & ORS. … RESPONDENTS
O R D E R
1. Delay condoned.
2. The application for oral hearing is rejected.
3. The present petition has been filed seeking review of the judgment dated 23.05.2025 passed in C. A. No. 13104 of 2024.
4. We have carefully gone through the contents of the Review Petition and the papers appended therewith and are satisfied that no case for review of the judgment dated 23.05.2025 is made out.
5. The Review Petition is, accordingly, dismissed.
6. As a result, the pending interlocutory application also stands disposed of.
…...………………………….J.
(SURYA KANT)
…...………………………….J.
(UJJAL BHUYAN)
NEW DELHI;
OCTOBER 28, 2025.
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ITEM NO.1001 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) ……………….Diary No(s).36887/2025 In C.A. No. No.13104/2024
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SANJAY PRAKASH & ORS. Respondent(s) IA No. 177187/2025 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 158599/2025 - GRANT OF INTERIM RELIEF
IA No. 158600/2025 - ORAL HEARING
Date : 28-10-2025 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE UJJAL BHUYAN By Circulation
UPON perusing papers the Court made the following
O R D E R
1. Delay condoned.
2. The application for oral hearing is rejected.
3. The Review Petition is dismissed in terms of the signed order.
4. As a result, the pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (PREETHI T.C.)
ADDITIONAL REGISTRAR ASSISTANT REGISTRAR
(signed order is placed on the file)
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