Supreme Court - Daily Orders
Anil Kumar Mishra vs The State Of Uttar Pradesh on 1 December, 2022
Author: B.R. Gavai
Bench: B.R. Gavai
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2022
(@ DIARY No. 24690 OF 2022)
IN
SLP(C) No. No. 975 OF 2020
ANIL KUMAR MISHRA & ORS. ..... PETITIONER (S)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. ..... RESPONDENT(S)
O R D E R
Delay condoned.
We have carefully perused the review petition as also the grounds in support thereof. In our opinion, no case for review of the order dated 16.03.2022 is made out.
The review petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
..................J. ( SANJIV KHANNA) ..................J. (B.R. GAVAI) NEW DELHI DECEMBER 01, 2022.
Signature Not Verified Digitally signed by BABITA PANDEY Date: 2022.12.03 14:14:37 IST Reason: ITEM NO.1002 SECTION XI
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(s). 24690/2022 (Arising out of impugned final judgment and order dated 16-03-2022 in SLP(C) No. No. 975/2020 passed by the Supreme Court Of India) ANIL KUMAR MISHRA & ORS. Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ORS. Respondent(s) (IA No. 112299/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 112295/2022 - ORAL HEARING) Date : 01-12-2022 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE B.R. GAVAI 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. Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (KAMLESH RAWAT) COURT MASTER (SH) COURT MASTER (NSH) (Singed order is placed on the file)SH)