Supreme Court - Daily Orders
Qasim Ali vs The State Of Uttar Pradesh Through Its ... on 18 July, 2018
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) No. 292/2018
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO. 6855/2014
QASIM ALI & ORS. Petitioners
VERSUS
STATE OF UTTAR PRADESH THROUGH ITS SECRETARY Respondent
O R D E R
Having gone through the Review Petition and the
connected papers, we see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
...…...................CJI. (Dipak Misra) ...….....................J. (Arun Mishra) ...….....................J. (A.M. Khanwilkar) New Delhi;
July 18, 2018.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.07.19 16:47:32 IST Reason: ITEM NO.1001 SECTION II 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. 292/2018 in SLP(Crl) No. 6855/2014 QASIM ALI & ORS. Petitioners VERSUS STATE OF UTTAR PRADESH THROUGH ITS SECRETARY Respondent (FOR ADMISSION) Date : 18-07-2018 This matter was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE A.M. KHANWILKAR By Circulation The Review Petition is dismissed in terms of the signed order.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (signed order is placed on the file)