Supreme Court - Daily Orders
Kamala Devi vs State Of U.P And 2 Ors. on 24 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO(S).3430 OF 2015
IN
SPECIAL LEAVE PETITION (CIVIL) NO(S).10341 OF 2015
KAMALA DEVI Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
O R D E R
Delay condoned.
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) Signature Not Verified ....................J. Digitally signed by (PRAFULLA C. PANT) Gulshan Kumar Arora Date: 2015.11.28 13:08:18 IST NEW DELHI, NOVEMBER 24, 2015 Reason: CHAMBER MATTER SECTION XI 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) No. 3430/2015 In SLP(C) No. 10341/2015 No(s). KAMALA DEVI Petitioner(s) VERSUS STATE OF U.P AND ORS. Respondent(s) Date : 24/11/2015 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(GULSHAN KUMAR ARORA) (H.S. PARASHER) COURT MASTER COURT MASTER (Signed order is placed on the file)