Supreme Court - Daily Orders
Birendra Kumar Roy And Anr. vs The State Of Bihar And Ors. on 28 November, 2017
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 2672/2017
IN
SPECIAL LEAVE PETITION (C) NO. 25420/2017
BIRENDRA KUMAR ROY AND ANR. Petitioner(s)
VERSUS
THE STATE OF BIHAR AND ORS. Respondent(s)
O R D E R
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [S. ABDUL NAZEER] …....................J. [DEEPAK GUPTA] NEW DELHI;
NOVEMBER 28, 2017.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.11.29 16:33:44 IST Reason: 1 ITEM NO.1001 SECTION XVI
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. 2672/2017 in SLP(C) No. 25420/2017 BIRENDRA KUMAR ROY AND ANR. Petitioner(s) VERSUS THE STATE OF BIHAR AND ORS. Respondent(s) Date : 28-11-2017 This petition was circulated today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE DEEPAK GUPTA 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.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER [Signed order is placed on the file] 2