Supreme Court - Daily Orders
Vipin Sahni vs Central Bureau Of Investigation on 3 April, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL)NO.144 OF 2018
IN
CRIMINAL APPEAL NO.224 OF 2018
VIPIN SAHNI AND ANR. ...Petitioners
VERSUS
CENTRAL BUREAU OF INVESTIGATION ...Respondent
O R D E R
Application for permission for open court hearing of the review petition is rejected.
We have carefully gone through the review petition and the connected papers. However, we do not find any merit in the review petition. Accordingly, the review petition is dismissed.
...........................J. [ADARSH KUMAR GOEL] ...........................J. [UDAY UMESH LALIT] NEW DELHI;
APRIL 3, 2018.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.04.04 17:13:34 IST Reason: ITEM NO.1002 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(Crl.) No. 144/2018 in Crl.A. No. 224/2018 VIPIN SAHNI & ANR. Petitioner(s) VERSUS CENTRAL BUREAU OF INVESTIGATION Respondent(s) Date : 03-04-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation UPON perusing papers the Court made the following O R D E R In terms of the signed order, the review petition is dismissed.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) (ANJU DUA) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)