Supreme Court - Daily Orders
Sps Rathore vs State Of Haryana on 11 January, 2017
Bench: R.K. Agrawal, Arun Mishra
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO. 881 OF 2016
IN
CRIMINAL APPEAL NO. 2126 OF 2010
S.P.S. RATHORE ... Petitioner
VERSUS
C.B.I. AND ANR. ... Respondents
O R D E R
Application for hearing in open Court is rejected. We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same stands dismissed.
......................., J. [ R.K. AGRAWAL ] ......................., J. [ ARUN MISHRA ] New Delhi;
January 11, 2017.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.01.14 14:11:08 IST Reason: CHAMBER MATTER SECTION IIB 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. 881 of 2016 in Criminal Appeal No. 2126 of 2010 SPS RATHORE Petitioner(s) VERSUS CBI AND ANR. Respondent(s) (With appln(s) for hearing in open Court and office report) Date : 11/01/2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(Nidhi Ahuja) (Mala Kumari Sharma) Court Master Court Master [Signed order is placed on the file.]