Supreme Court - Daily Orders
Municipal Corporation Of Delhi (N) vs Gs Matharoo . on 5 April, 2016
Bench: Ranjan Gogoi, R.K. Agrawal
CHAMBER MATTER-1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(CRL.)
D 42182/2014
IN
SLP(CRL) NO. 7932-7933/2012
MUNICIPAL CORPORATION OF DELHI (N) PETITIONER(S)
VERSUS
GS MATHAROO & ANR. RESPONDENT(S)
Date : 05/04/2016 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
By Circulation
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The review petitions are dismissed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.04.05 17:40:37 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRIMINAL) NO._________ OF 2016 [D.NO.42182/2014] IN SPECIAL LEAVE PETITION (CRIMINAL) NOS.7932-7933/2012 MUNICIPAL CORPORATION OF DELHI (N) ....PETITIONER VERSUS G.S. MATHAROO & ANR. ...RESPONDENTS ORDER These Review Petitions have been filed against the order dated 26th August, 2014 whereby the Special Leave Petitions were dismissed keeping all questions of law open.
Delay condoned.
Despite the defects pointed out by the Registry, we have perused the Review Petitions as well as the grounds in support thereof. In our opinion, no case for review of order dated 26 th August, 2014 is made out. Consequently, the review petitions are dismissed.
....................,J. (RANJAN GOGOI) ....................,J. (R.K. AGRAWAL) NEW DELHI APRIL 05, 2016