Supreme Court - Daily Orders
Tufail Ansari vs State Of U.P. on 22 September, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
CHAMBER MATTER SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (Crl.) No. 548/2015
In
SLP(Crl) No. 5112/2015
TUFAIL ANSARI Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(With application for condonation of delay in filing review
petition and exemption from filing Official Translation and oral
hearing)
Date : 22/09/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The Review Petition is dismissed in terms of the signed order.
[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Kalyani Gupta Date: 2015.10.01 16:13:22 IST Reason: [SIGNED ORDER IS PLACED ON THE FILE.] IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) No. 548 OF 2015 IN SPECIAL LEAVE PETITION (CRL) NO. 5112 OF 2015 TUFAIL ANSARI ….. PETITIONER VERSUS STATE OF UTTAR PRADESH ….. RESPONDENT O R D E R Application seeking oral hearing is rejected.
Delay condoned.
We have gone through the grounds urged in the review petition and the documents annexed thereto. We are not inclined to review our order referred to in this petition. The review petition is, accordingly, dismissed.
…...…............................J [FAKKIR MOHAMED IBRAHIM KALIFULLA] …................................J [UDAY UMESH LALIT] NEW DELHI SEPTEMBER 22, 2015.