Supreme Court - Daily Orders
Sudama Bai vs The State Of Madhya Pradesh on 9 July, 2019
Bench: R. Banumathi, Indira Banerjee
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL)DIARY No(s).41028 OF 2018
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO.8957 OF 2018
SUDAMA BAI ...PETITIONER(S)
VERSUS
THE STATE OF MADHYA PRADESH ...RESPONDENT(S)
O R D E R
Delay condoned.
We have perused the Review Petition and the connected papers carefully 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. (R. BANUMATHI) .....................J. (INDIRA BANERJEE) NEW DELHI 9TH JULY, 2019 Signature Not Verified Digitally signed by MADHU BALA Date: 2019.07.10 15:50:04 IST Reason: ITEM NO.1008 SECTION II-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CRIMINAL) Diary No(s). 41028/2018 IN SLP(CRL.)NO. 8957 OF 2018 SUDAMA BAI Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH Respondent(s) (IA No. 157553/2018 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 09-07-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MS. JUSTICE INDIRA BANERJEE 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.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)