Supreme Court - Daily Orders
The State Of Uttarakhand vs Trilok Singh Karki on 6 May, 2021
Bench: Sanjay Kishan Kaul, Sanjiv Khanna
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 689/2020
IN
SPECIAL LEAVE PETITION (C)NO. 21849/2019
STATE OF UTTARAKHAND & ORS. ...Petitioner(s)
Versus
TRILOK SINGH KARKI & ORS. ...Respondent(s)
O R D E R
Application for discharge of Advocate-on-Record is allowed.
Application for oral hearing is rejected. We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
Accordingly, the Review petition is dismissed.
…………………………………………………J. [SANJAY KISHAN KAUL] ………………………………………………J. [SANJIV KHANNA] NEW DELHI;
May 06, 2021.
Signature Not VerifiedDigitally signed by Charanjeet kaur Date: 2021.05.08 11:16:48 IST Reason: 2
ITEM NO.1004 SECTION X
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. 689/2020 in SLP(C) No. 21849/2019 THE STATE OF UTTARAKHAND & ORS. Petitioner(s) VERSUS TRILOK SINGH KARKI & ORS. Respondent(s) (IA No. 157272/2019 - ORAL HEARING) IA NO. 157275/2019-APPLN. FOR DISCHARGE OF AOR) Date : 06-05-2021 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE SANJIV KHANNA By Circulation UPON perusing papers the Court made the following O R D E R Application for discharge of Advocate-on- Record is allowed.
Application for oral hearing is rejected. The Review Petition is dismissed. (CHARANJEET KAUR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [ Signed order is placed on the file ]