Supreme Court - Daily Orders
Surjit Singh & Ors Etc vs The State Of Punjab & Anr Etc on 9 October, 2014
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde
CHAMBER-9 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) Nos. 2208-2225/2014 In SLP(C) Nos. 4354-4371/2014
SURJIT SINGH & ORS ETC. ETC. Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ANR ETC. ETC. Respondent(s)
Date : 09/10/2014 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Review Petitions are dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.10.09 17:13:18 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NOS.2208-2225 OF 2014 IN SPECIAL LEAVE PETITION (C) NOS.4354-4371 OF 2014 SURJIT SINGH & ORS. ETC. ETC. .. PETITIONER(S) Versus STATE OF PUNJAB & ANR. ETC. Etc. .. RESPONDENT(S) O R D E R We have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, accordingly, dismissed.
.......................CJI.
(H.L. DATTU) ..........................J. (S.A. BOBDE) NEW DELHI, OCTOBER 09,2014.