Supreme Court - Daily Orders
Abdul Gani Bhat vs Abdul Rashid Sahaf on 9 October, 2014
Bench: Dipak Misra, V. Gopala Gowda
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO. 601 OF 2014
IN
SPECIAL LEAVE PETITION (CRL.) NO. 5717/2014
Abdul Gani Bhat Petitioner
VERSUS
Abdul Rashid Sahaf Respondent
O R D E R
Application for permission to appear and argue in person is rejected.
We have carefully gone through the Review Petition and the connected papers, but we see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
..........................J. [DIPAK MISRA] ..........................J. Signature Not Verified [V. GOPALA GOWDA] Digitally signed by Naveen Kumar Date: 2014.10.10 15:11:33 IST Reason: New Delhi October 09, 2014 CHAMBER MATTER SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(Crl.) No. 601/2014 In SLP(Crl) No. 5717/2014 ABDUL GANI BHAT Petitioner(s) VERSUS ABDUL RASHID SAHAF Respondent(s) Date : 09/10/2014 This petition was circulated today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE V. GOPALA GOWDA By Circulation UPON perusing papers the Court made the following O R D E R Application for permission to appear and argue in person is rejected.
Review petition is dismissed in terms of the signed order.
(NAVEEN KUMAR) (TAPAN KUMAR CHAKRABORTY) COURT MASTER COURT MASTER (Signed order is placed on the file)