Supreme Court - Daily Orders
Harpratap Singh vs The State Of Punjab on 9 January, 2019
Bench: Arun Mishra, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (Crl) NO…………………. (DIARY NO.31908/2018)
IN
CRL. APPEAL NO.679/2018
HARPRATAP SINGH PETITIONER(S)
VERSUS
STATE OF PUNJAB & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
I.A. No.121808/2018 is allowed. Having perused the Review Petition and the connected papers with meticulous care, we do not find any justifiable reason to entertain this review petition.
The Review Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
……………………………………………………………J. [ARUN MISHRA] ……………………………………………………………J. [UDAY UMESH LALIT] NEW DELHI;
Signature Not VerifiedDigitally signed by NARENDRA PRASAD JANUARY 09, 2019.
Date: 2019.01.1212:55:47 IST Reason:
ITEM NO.1001 SECTION II-B
(CHAMBER MATTER)
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). 31908/2018
IN CRL.APPEAL NO.679/2018
HARPRATAP SINGH PETITIONER(S)
VERSUS
STATE OF PUNJAB & ORS. RESPONDENT(S)
(IA 121808/2018-DISCHARGE OF ADVOCATE ON RECORD, CONDONATION OF DELAY IN FILING REVIEW PETITION-121811/2018) Date : 09-01-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
I.A. No.121808/2018 is allowed. The review petition is dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on the file)