Supreme Court - Daily Orders
Mohd. Suleman vs State Nct Of Delhi on 8 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) No. 2404 OF 2017
IN
SLP (C) No. 11772 OF 2017
CHATTAR SINGH MATHARAOO ... Petitioner(s)
Versus
ASHWANI MUDGIL AND ORS. ... Respondent(s)
O R D E R
Delay condoned.
Having carefully gone through the review petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The review petition is, accordingly, dismissed.
....................J. (ROHINTON FALI NARIMAN) Signature Not Verified .....................J. Digitally signed by (SANJAY KISHAN KAUL) SHASHI SAREEN Date: 2017.11.08 16:28:07 IST Reason: New Delhi, Dated: 8th November, 2017.
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ITEM NO.1002 SECTION II-C
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. 537/2017 in Criminal Appeal No. 928 of 2017 (Arising out of impugned final judgment and order date 05-05-2017 in MCA No. 8058/2014 passed by the Delhi) MOHD. SULEMAN Petitioner(s) VERSUS STATE NCT OF DELHI & ORS. Respondent(s) (FOR ADMISSION and IA No.107750/2017-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 08-11-2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SANJAY KISHAN KAUL 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.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)