Supreme Court - Daily Orders
State Of Madhya Pradesh vs Vikram Singh Chauhan on 21 April, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
CHAMBER MATTER SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 1769/2016 In SLP(C) No. 33165/2015
STATE OF MADHYA PRADESH AND ORS. Petitioner(s)
VERSUS
VIKRAM SINGH CHAUHAN Respondent(s)
(with appln. (s) for c/delay in filing review petition and office
report)
Date : 21/04/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay of 64 days in filing the instant review petition is condoned.
The review petition is dismissed in terms of the signed order.
(Madhu Bala) (Madhu Narula) Court Master Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.04.21 16:43:57 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 1769 OF 2016 IN SPECIAL LEAVE PETITION (CIVIL) NO.33165 OF 2015 State of Madhya Pradesh & Ors. … Petitioners versus Vikram Singh Chauhan … Respondent O R D E R Delay of 64 days in filing the instant review petition is condoned.
The instant petition for review has been filed by the petitioners against the dismissal of their special leave petition vide this Court’s order dated 4.9.2015. We have carefully perused the petition for review and the papers annexed in support thereof. We do not find any ground therein warranting reconsideration of the order impugned.
The review petition is, accordingly, dismissed.
.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (C. Nagappan) New Delhi;
April 21, 2016.