Supreme Court - Daily Orders
The State Of Uttarakhand vs Habib Khan on 16 January, 2018
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 9/2018
IN
CIVIL APPEAL NO. 10806/2017
THE STATE OF UTTARAKHAND
& ORS. ...PETITIONER(S)
VERSUS
HABIB KHAN & ORS. ...RESPONDENT(S)
ORDER
This Review Petition has been filed against the order dated 23.08.2017 whereby the appeal was allowed.
Delay condoned.
We have perused the Review Petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 23.08.2017 is made out. Consequently, the review petition is dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(NAVIN SINHA) NEW DELHI JANUARY 16, 2018 Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.01.17 16:41:45 IST Reason: ITEM NO.1006 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) NO. 9/2018 IN C.A. NO. 10806/2017 THE STATE OF UTTARAKHAND & ORS. PETITIONER(S) VERSUS HABIB KHAN & ORS. RESPONDENT(S) (FOR ADMISSION AND IA NO.1444/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 16-01-2018 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA 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.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE]