Supreme Court - Daily Orders
Pritam Kaur vs State Of Punjab on 15 January, 2015
Bench: Ranjan Gogoi, M.Y. Eqbal
CHAMBER MATTER SECTION IV
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. 2984/2014 In C.A. No. 7477/2014
PRITAM KAUR Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS Respondent(s)
(With appln. (s) for c/delay in filing review petition and office
report)
Date : 15/01/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
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.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Madhu Bala Date: 2015.01.16 15:56:48 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 2984 OF 2014 IN CIVIL APPEAL NO.7477 OF 2014 PRITAM KAUR ...PETITIONER(S) VERSUS STATE OF PUNJAB AND ORS ...RESPONDENT(S) O R D E R Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…....................J. [RANJAN GOGOI] NEW DELHI …....................J. 15TH JANUARY, 2015 [M.Y. EQBAL]