Supreme Court - Daily Orders
Mohit Bansal vs State Of Nct Of Delhi on 29 March, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (Crl.) D. No. 5584/2022
IN
SPECIAL LEAVE PETITION (Crl.) D. No. 28586/2021
MOHIT BANSAL Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
O R D E R
IA No. 26403 of 2022, which is an application for exemption from filing certified copy of the order dated 06th December, 2021, is allowed.
We have considered this Review Petition as also the accompanying documents but do not find any good ground and reason to review the order dated 06th December, 2021 dismissing the Special Leave Petition.
IA No. 26406 of 2022, which is an application for stay, is dismissed.
The Review Petition is, accordingly, dismissed.
……………………………………………J. (SANJIV KHANNA) Signature Not Verified ……………………………………………J. Digitally signed by Dr. Mukesh Nasa Date: 2022.03.29 (BELA M. TRIVEDI) NEW DELHI 16:30:12 IST Reason:
MARCH 29, 2021 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). 5584/2022 (Arising out of impugned final judgment and order dated 06-12-2021 in D. No. 28586/2021 passed by the Supreme Court Of India) MOHIT BANSAL Petitioner(s) VERSUS STATE OF NCT OF DELHI Respondent(s) (IA No. 26403/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 26406/2022 - STAY APPLICATION) Date : 29-03-2022 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI 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. (BABITA PANDEY) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)