Supreme Court - Daily Orders
Ashok Pundalik Gavade vs The State Of Maharashtra on 4 October, 2023
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Criminal) No of 2023
[Diary No 11718/2023]
In
Special Leave Petition (Criminal) No 2218 of 2021
Ashok Pundalik Gavade ...Petitioner
Versus
State of Maharashtra and Others ...Respondents
ORDER
1 There is a delay of 701 days in filing the review petition which has not been satisfactorily explained. Even otherwise, having perused the review petition, there is no error apparent on the face of the record. No case for review under Order XLVII Rule 1 of the Supreme Court Rules 2013. The review petition is, therefore, dismissed on the ground of delay as well on merits.
….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] …...…...….......………………....…..J. [Sanjiv Khanna] New Delhi;
October 4, 2023
CKB
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2023.10.19
15:00:39 IST
Reason:
ITEM NO.1003 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRIMINAL) Diary No.11718/2023 (Arising out of impugned final judgment and order dated 19-03-2021 in S.L.P.(Crl) No.2218/2021 passed by the Supreme Court of India) ASHOK PUNDALIK GAVADE Petitioner(s) VERSUS THE STATE OF MAHARASHTRA & ORS. Respondent(s) (With IA No.57578/2023 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 04-10-2023 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJIV KHANNA By Circulation UPON perusing papers the Court made the following O R D E R 1 The Review Petition is dismissed in terms of the singed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)