Supreme Court - Daily Orders
M/S. Kirpal Singh Inderpal, New ... vs State Of Haryana And Ors. on 16 November, 2017
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. 2352/2017
IN
SLP(C) NO. 1482/2017 @ SLP(C) NOS. 1481-1483/2017
M/S. JAGANNATH ATTAR SINGH Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
O R D E R
We have carefully gone through the Review Petition and
the connected papers, but we see no reason to interfere with
the impugned order.
The Review Petition is, accordingly, dismissed.
..…....................CJI.
(Dipak Misra)
...….....................J.
(A.M. Khanwilkar)
...….....................J.
(Mohan M. Shantanagoudar)
New Delhi;
November 16, 2017.
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2017.11.20
20:35:48 IST
Reason:
ITEM NO.1001 SECTION IV-B
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. 2352/2017 in SLP(C) No. 1482/2017
@ SLP(C) Nos. 1481-1483/2017
M/S. JAGANNATH ATTAR SINGH Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(FOR ADMISSION)
Date : 16-11-2017 This matter was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
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.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (Signed order is placed on the file)