Supreme Court - Daily Orders
Shyam Sunder vs The State Of Nct Of Delhi on 16 July, 2020
Bench: Indira Banerjee, B.R. Gavai
ITEM NO.1002 SECTION II-C
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(s). 46017/2019 in SLP(Crl.) No.
10146 of 2019
SHYAM SUNDER Petitioner(s)
VERSUS
THE STATE OF NCT OF DELHI Respondent(s)
IA No. 195834/2019 - ORAL HEARING)
Date : 16-07-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE B.R. GAVAI
By Circulation
UPPON perusing papers the Court made the following
O R D E R
Application for oral hearing is rejected. The review petition is dismissed in terms of the signed order.
Pending applications, if any, are disposed of.
(JATINDER KAUR) (RAJINDER KAUR) SR.P.A. ASSISTANT REGISTRAR (Signed order is placed on the file) Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.07.28 12:43:52 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (Crl.) NO. OF 2020 @(D. No. 46017/2019) IN SPECIAL LEAVE PETITION (Crl.) No. 10146 OF 2019 SHYAM SUNDER Petitioner(s) VERSUS THE STATE OF NCT OF DELHI Respondent(s) O R D E R
1. Application for oral hearing is rejected.
2. Delay condoned.
3. We have carefully gone through the review petition and the connected materials placed on record. We do not find any ground to entertain the same. The review petition is dismissed.
……………………………J. (INDIRA BANERJEE) ……………………………J. (B.R. GAVAI) New Delhi;
July 16, 2020.