Supreme Court - Daily Orders
Dharni Dhar vs State Of U.P on 16 April, 2014
\212CHAMBER MATTER SECTION IIIA
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.748/2014 IN SLP(C)NO.37827/2013
DHARNI DHAR Petitioner(s)
VERSUS
STATE OF U.P & ORS Respondent(s)
(With appln(s) for c/delay in filing review petition and office
report)
Date: 16/04/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE M.Y. EQBAL
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.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.748 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.37827 OF 2013 DHARNI DHAR ... PETITIONER VS.
STATE OF U.P & ORS. ... RESPONDENTS O R D E R Delay condoned.
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
..............J. [ANIL R. DAVE ] ..............J. [M.Y. EQBAL] New Delhi;
16th April, 2014.