Supreme Court - Daily Orders
The State Of Maharashtra vs Prakash Tulshiram Chaudhari on 27 July, 2022
Bench: S. Abdul Nazeer, Krishna Murari
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO(S).711 OF 2022
IN
SPECIAL LEAVE PETITION (CIVIL) NO(S). 206 OF 2022
THE STATE OF MAHARASHTRA
AND ORS. … PETITIONER(S)
VERSUS
PRAKASH TULSHIRAM CHAUDHARI … RESPONDENT(S)
ORDER
Application for oral hearing is rejected. We have gone through the review petition and the connected papers filed therewith. We 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. (S. ABDUL NAZEER) …………..…………….……J. (KRISHNA MURARI) New Delhi;
July 27, 2022
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2022.07.28
16:37:29 IST
Reason:
1
ITEM NO.1002 SECTION IX
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. 711/2022 in SLP(C) No. 206/2022 THE STATE OF MAHARASHTRA & ORS. Petitioner(s) VERSUS PRAKASH TULSHIRAM CHAUDHARI Respondent(s) (FOR ADMISSION and IA No. 52309/2022 - ORAL HEARING) Date : 27-07-2022 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE KRISHNA MURARI By Circulation UPON hearing the counsel the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2