Supreme Court - Daily Orders
Abulais @ Abdul Laise vs The State Of Kerala on 17 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO. 8/2018
IN
SPECIAL LEAVE PETITION (C) NO. 12730/2017
ABULAIS @ ABDUL LAISE Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
O R D E R
Delay in filing the Review Petition is condoned. Having carefully gone through the Review Petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The Review Petition is, accordingly, dismissed.
.....................J. (ROHINTON FALI NARIMAN) .....................J. (NAVIN SINHA) NEW DELHI;
JANUARY 17, 2018
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2018.01.19
16:53:43 IST
Reason:
ITEM NO.1002 SECTION XI -A
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. 8/2018 in SLP(C) No. 12730/2017 ABULAIS @ ABDUL LAISE Petitioner(s) VERSUS THE STATE OF KERALA & ORS. Respondent(s) (FOR ADMISSION and IA No.2693/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No.2695/2018-EXEMPTION FROM FILING O.T.) Date : 17-01-2018 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA By Circulation UPON perusing papers the Court made the following O R D E R Delay in filing the Review Petition is condoned. The Review Petition is dismissed in terms of the signed order.
Pending application stands disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)