Supreme Court - Daily Orders
Uma Shankar vs The State Of Chhattisgarh on 12 October, 2017
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO. 511 OF 2017
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO. 4982 OF 2017
UMA SHANKAR & ORS. ... Petitioners
VERSUS
THE STATE OF CHHATTISGARH ... Respondent
O R D E R
Delay condoned.
The instant petition is filed seeking review of order dated 21.07.2017 whereby the aforementioned special leave petition was dismissed.
We have gone through the review petition and the connected papers. We do not find any error, much less apparent, in the order impugned. The review petition is dismissed.
.........................., J. [ A.K. SIKRI ] .........................., J. [ ASHOK BHUSHAN ] New Delhi;
Signature Not VerifiedDigitally signed by NIDHI AHUJA Date: 2017.10.14 October 12, 2017.
13:03:05 IST Reason: ITEM NO.1003 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. 511/2017 in SLP(Crl) No. 4982/2017 UMA SHANKAR & ORS. Petitioner(s) VERSUS THE STATE OF CHHATTISGARH Respondent(s) (With IA No.98780/2017-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 12-10-2017 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN 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.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER [Signed order is placed on the file.]