Supreme Court - Daily Orders
Anwarkhan Ansar Habib Khan vs The State Of Maharashtra on 6 February, 2020
Bench: Arun Mishra, Navin Sinha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) DIARY NO. 44054 OF 2019
IN
SPECIAL LEAVE PETITION (CRL.) NO. 3759 OF 2019
ANWARKHAN ANSAR HABIB KHAN Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
O R D E R
There is a delay of 205 days in filing this Review Petition and we do not find any justifiable reason to condone this huge delay. Even on merits, we have perused the Review Petition and record of the Special Leave Petition and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
.......................J. [ ARUN MISHRA ] .......................J. [ NAVIN SINHA ] Signature Not Verified New Delhi;
FEBRUARY 06, 2020.
Digitally signed byJAYANT KUMAR ARORA Date: 2020.02.07 18:26:09 IST Reason:
ITEM NO.1002 SECTION II-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 (CRIMINAL) DIARY NO. 44054 OF 2019 IN SPECIAL LEAVE PETITION (CRL.) NO. 3759 OF 2019 ANWARKHAN ANSAR HABIB KHAN Petitioner(s) VERSUS THE STATE OF MAHARASHTRA Respondent(s) (IA No. 188156/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 06-02-2020 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA 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. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)