Supreme Court - Daily Orders
Ramesh Adeppa vs Dr. Laxmi Adeppa . on 20 November, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (Crl.)Nos. 716 OF 2014
IN
S.L.P. (Crl) No. 4755/2014
RAMESH ADEPPA ... PETITIONER(S)
VERSUS
DR. LAXMI ADEPPA AND ORS. ... RESPONDENT(S)
O R D E R
We have perused the Review Petition and the connected papers carefully 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. [FAKKIR MOHAMED IBRAHIM KALIFULLA] .................................J. [SHIVA KIRTI SINGH] NEW DELHI;
NOVEMBER 20, 2014.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2014.11.26 15:43:44 IST Reason: CHAMBER MATTER SECTION IIB 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. 716/2014 In SLP(Crl) No. 4755/2014 RAMESH ADEPPA Petitioner(s) VERSUS DR. LAXMI ADEPPA AND ORS. Respondent(s) (with office report) Date : 20/11/2014 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE SHIVA KIRTI SINGH By Circulation UPON perusing the papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(NARENDRA PRASAD) (KALYANI GUPTA)
COURT MASTER COURT MASTER
(Signed order is placed on the file)