Supreme Court - Daily Orders
Chandan Singh vs The State Of Madhya Pradesh on 25 April, 2019
Bench: R. Banumathi, Indira Banerjee
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION DIARY No. 45872 OF 2018
IN
SPECIAL LEAVE PETITION (CRIMINAL)NO. 7208 OF 2018
CHANDAN SINGH ...PETITIONER(S)
VERSUS
THE STATE OF MADHYA PRADESH ... RESPONDENT(S)
O R D E R
Delay condoned.
We have perused the Review Petition and the connected papers carefully 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.
...................J. (R. BANUMATHI) .....................J. (INDIRA BANERJEE) NEW DELHI 25TH APRIL, 2019 Signature Not Verified Digitally signed by MADHU BALA Date: 2019.04.26 17:31:57 IST Reason: ITEM NO.1003 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(s). 45872/2018 in SLP(CRL.)NO. 7208 OF 2018 CHANDAN SINGH Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH Respondent(s) (Application for condonation of delay) Date : 25-04-2019 These matters were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MS. JUSTICE INDIRA BANERJEE By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)