NATIONAL INSURANCE SPECIAL VOLUNTARY RETIRED Vs. UNION OF INDIA
LAWS(SC)-2015-4-172
SUPREME COURT OF INDIA
Decided on April 07,2015

NATIONAL INSURANCE SPECIAL VOLUNTARY RETIRED Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Delay in filing Review Petition (C) No.781 of 2015 is condoned.
(2.) We have perused the Review Petitions and record of the Transferred Cases and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
(3.) The Review Petitions are, accordingly, dismissed.;


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