Supreme Court - Daily Orders
Puneet vs The State Of Uttar Pradesh on 26 November, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO. of 2019
(@ Diary No.35346 of 2019)
In
Criminal Appeal No.1081 of 2019
Sanjeev Kumar Gupta ...Appellant(s)
Versus
The State of Uttar Pradesh & Anr. ...Respondent(s)
And in the matter of:
Puneet ...Petitioner(s)
Versus
The State of Uttar Pradesh & Anr. ...Respondent(s)
ORDER
Delay condoned.
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. [Dr Dhananjaya Y Chandrachud] .......................................................J. [Indira Banerjee] New Delhi;
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.12.03 18:54:54 IST November 26, 2019 Reason: ITEM NO.1001 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. of 2019 (@ Diary No.35346 of 2019) In
Criminal Appeal No.1081 of 2019 SANJEEV KUMAR GUPTA APPELLANT(S) VERSUS THE STATE OF UTTAR PRADESH & ANR. RESPONDENT(S) AND IN THE MATTER OF:
PUNEET VERSUS PETITIONER(S) THE STATE OF UTTAR PRADESH & ANR. RESPONDENT(S) (IA No.150742/2019-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 26-11-2019 This petition was called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE INDIRA BANERJEE 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.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Saroj Kumari Gaur)
Court Master Court Master
(Signed Order is placed in the file)