Supreme Court - Daily Orders
Bijay Kumar Singh vs The State Of Bihar on 4 February, 2020
Bench: L. Nageswara Rao, Hemant Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) (DIARY NO.39365 OF 2019) No……….OF 2020
IN
CIVIL APPEAL NO.7622 OF 2019
BIJAY KUMAR SINGH PETITIONER(S)
VERSUS
THE STATE OF BIHAR & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
We have perused the Review Petition and record of the Civil Appeal and are convinced that the order of which review has been sought does not suffer from any error warranting its reconsideration.
The Review Petition is, accordingly, dismissed. Pending applications, if any, shall stand disposed of.
.............................J. (L. NAGESWARA RAO) .............................J. Signature Not Verified (HEMANT GUPTA) Digitally signed by CHARANJEET KAUR Date: 2020.02.05 16:43:21 IST Reason: NEW DELHI FEBRUARY 04, 2020 ITEM NO.1006 SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No.39365/2019 (Arising out of impugned final judgment and order dated 25-09-2019 in C.A. No. No. 7622/2019 passed by the Supreme Court Of India) BIJAY KUMAR SINGH Petitioner(s) VERSUS THE STATE OF BIHAR & ORS. Respondent(s) IA No. 167452/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 04-02-2020 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA 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 signed order.
Pending applications, if any, shall stand disposed of.
(RACHNA) (ANAND PRAKASH) SENIOR PERSONAL ASSISTANT BRANCH OFFICER
(Signed order is placed on the file)