Supreme Court - Daily Orders
Deelip Shantilal Kachhiya Patel vs State Of Maharashtra on 6 January, 2016
& IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) No. 817 OF 2015
IN
SPECIAL LEAVE PETITION (CRL.) NO. 7424 OF 2015
DEELIP SHANTILAL KACHHIYA PATEL Petitioner(s)
VERSUS
STATE OF MAHARASHTRA 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. [ KURIAN JOSEPH ] .......................J. [ ARUN MISHRA ] New Delhi;
January 06, 2016.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2016.01.07 16:23:28 IST Reason: Chamber Matter SECTION IIA 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.) No. 817/2015 In SLP(Crl) No. 7424/2015 DEELIP SHANTILAL KACHHIYA PATEL Petitioner(s) VERSUS STATE OF MAHARASHTRA Respondent(s) (with application for c/delay in filing Review Petition and office report) Date : 06/01/2016 This petition was circulated today. CORAM : HON’BLE MR. JUSTICE KURIAN JOSEPH HON’BLE MR. JUSTICE ARUN MISHRA 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.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master
(Signed order is placed on the file)