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Supreme Court - Daily Orders

Shadab Abdul Shaikh vs Gagan Harsh Sharma And Ors. on 1 August, 2019

Bench: S.A. Bobde, S. Abdul Nazeer

                   ITEM NO.1009                                             SECTION II-A

                                     S U P R E M E C O U R T O F       I N D I A
                                             RECORD OF PROCEEDINGS

                   REVIEW PETITION (CRIMINAL) Diary No(s). 8349/2019 IN SLP(CRL.)
                   NO. 10264-10265/2018

                   SHADAB ABDUL SHAIKH                                     Petitioner(s)

                                                          VERSUS

                   GAGAN HARSH SHARMA AND ORS.                             Respondent(s)

                   (IA No. 39258/2019 - CONDONATION OF DELAY IN FILING REVIEW
                   PETITION, IA No. 39256/2019 - ORAL HEARING)

                   Date : 01-08-2019 This matter was called on for hearing today.

                   CORAM :
                              HON'BLE MR. JUSTICE S.A. BOBDE
                              HON'BLE MR. JUSTICE S. ABDUL NAZEER


                                           By Circulation

                          UPON perusing the papers the Court made the following
                                               O R D E R

Application for listing the Review Petition in Court is dismissed.

Delay condoned.

The Review Petition is dismissed.

[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-cum-P.S. ASSTT. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.08.02 16:39:33 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CRIMINAL) NO. OF 2019 D. 8349/2019 IN SPECIAL LEAVE PETITION (CRIMINAL) NOS.10264-10265 OF 2018 SHADAB ABDUL SHAIKH PETITIONER(S) VERSUS GAGAN HARSH SHARMA & ORS. RESPONDENT(S) O R D E R Application for listing the Review Petition in Court is dismissed.

Delay condoned.

We have gone through the Review Petitions and the connected papers filed therewith. In our opinion, no case for review of order is made out.

The Review Petitiond are dismissed.

...................J. [ S.A. BOBDE ] ...................J. [ S. ABDUL NAZEER ] NEW DELHI, AUGUST 01, 2019.