Supreme Court - Daily Orders
Soni Yadav vs The State Of Uttar Pradesh on 11 July, 2023
Bench: A.S. Bopanna, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION DIARY No.2606 OF 2023
IN
SPECIAL LEAVE PETITION(CIVIL) No.23340 OF 2022
Soni Yadav & Ors. … Petitioner(s)
VERSUS
The State of U.P. & Anr. ……Respondent(s)
O R D E R
Delay condoned.
Application for an oral hearing is rejected. Application for permission to file additional documents/ facts/annexures is rejected.
We have carefully gone through the review petition and the connected papers. We do not find any error, much less apparent, in the order impugned, warranting its reconsideration.
The review petition is dismissed accordingly. Pending application, if any, stands disposed of.
...…....……………………………… J.
(A.S. BOPANNA) ......………………………………… J.
(S. RAVINDRA BHAT) New Delhi;
Signature Not Verified July 11, 2023 Digitally signed by Rajni Mukhi Date: 2023.07.12 17:16:06 IST Reason: ITEM NO.1001 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). 2606/2023 IN SPECIAL LEAVE PETITION (C) No. 23340/2022 SONI YADAV & ORS. Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ANR. Respondent(s) (IA No. 12615/2023 - CONDONATION OF DELAY IN FILING IA No. 12613/2023 - ORAL HEARING IA No. 12616/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 11-07-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE S. RAVINDRA BHAT By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for an oral hearing is rejected. Application for permission to file additional documents/ facts/annexures is rejected.
The Review Petition is dismissed in terms of signed order.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)