Supreme Court - Daily Orders
Ashish Awasthi vs The State Of Madhya Pradesh on 4 May, 2022
Bench: M.R. Shah, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 512 OF 2022
IN
CIVIL APPEAL NO. 6903 OF 2021
ASHISH AWASTHI Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
O R D E R
Application for hearing of the Review Petition in the open Court is rejected.
Having carefully gone through the Review Petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The Review Petition is, accordingly, dismissed.
.....................J. (M.R. SHAH) .....................J. (SANJIV KHANNA) NEW DELHI;
MAY 04, 2022
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2022.05.05
16:42:10 IST
Reason:
ITEM NO.1001 SECTION IV-C
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. 512/2022 in C.A. No. 6903/2021 (Arising out of impugned final judgment and order dated 18-11-2021 in C.A. No. No. 6903/2021 passed by the Supreme Court Of India) ASHISH AWASTHI Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH & ORS. Respondent(s) (FOR ADMISSION and IA No.166358/2021-EXEMPTION FROM FILING O.T. and IA No.57994/2022-APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT) Date : 04-05-2022 This matter was circulated today. CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE SANJIV KHANNA By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing of the Review Petition in the open Court is rejected.
The Review Petition is dismissed in terms of the signed order.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)