Supreme Court - Daily Orders
Mukesh Bhatia vs The State(Nct Of Delhi) on 28 January, 2014
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CHAMBER MATTER 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(s). 786-787 OF 2013 IN SLP(CRL) NO(s). 8660-
8661/2013
MUKESH BHATIA Petitioner(s)
VERSUS
THE STATE(NCT OF DELHI) & ANR Respondent(s)
Date: 28/01/2014 These Petitions were circulated today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
By Circulation
For Respondent(s)
UPON perusing papers the Court made the following
O R D E R
The review petitions are dismissed in terms of the signed order.
| (DEEPAK MANSUKHANI) |(M.S. NEGI) | | Court Master | Assistant Registrar | (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NO(s). 786-787 OF 2013 IN SLP(CRL.) NO(s). 8660-8661 OF 2013 MUKESH BHATIA Petitioner(s) VERSUS THE STATE(NCT OF DELHI) & ANR Respondent(s) O R D E R We have considered the averments in the review petitions. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error in the impugned order.
Hence, the Review Petitions are dismissed.
......................J. (DR. B.S. CHAUHAN) ......................J. (S.A. BOBDE) NEW DELHI JANUARY 28, 2014.