Supreme Court - Daily Orders
State Of M.P vs Savita Kacchi on 11 February, 2016
Bench: Dipak Misra, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) No. 3926 OF 2015
IN
SPECIAL LEAVE PETITION (C) No. 13733 OF 2015
STATE OF M.P AND ORS. Petitioner(s)
VERSUS
SAVITA KACCHI Respondent(s)
O R D E R
Delay condoned.
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.
The Review Petition is, accordingly, dismissed.
.......................J. [ DIPAK MISRA ] .......................J. [ PRAFULLA C. PANT ] New Delhi;
February 11, 2016.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.02.15 14:36:14 IST Reason: 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. 3926/2015 In SLP(C) No. 13733/2015 STATE OF M.P AND ORS. Petitioner(s) VERSUS SAVITA KACCHI Respondent(s) (with appln. (s) for c/delay in filing review petition and exemption from filing c/c of the impugned order and permission to bring additional documents and office report) Date : 11/02/2016 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order.
Pending interlocutory applications, if any, are disposed of.
(Jayant Kumar Arora) (H. S. Parasher)
Sr. P.A. Court Master
(Signed order is placed on the file)