Supreme Court - Daily Orders
V.(Orusu) Yellaiah vs State Of A.P. on 25 February, 2014
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL) NO.77 OF 2014
IN
SPECIAL LEAVE PETITION (CRL) NO.3257 OF 2013
V.(ORUSU) YELLAIAH AND ORS. Petitioner(s)
VERSUS
STATE OF A.P. AND ANR. Respondent(s)
O R D E R
Delay condoned.
Application for discharge of the advocate is allowed. Application for permission to appear and argue in person is rejected.
We have gone through the review petition and the connected papers. We find no merit in the review petition and the same is dismissed.
..............................J. ( DR. B.S. CHAUHAN ) ................................J. (FAKKIR MOHAMED IBRAHIM KALIFULLA) NEW DELHI, FEBRUARY 25, 2014 CHAMBER MATTER COURT NO.4 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CRL.) NO(s). 77 OF 2014 IN SLP(CRL) NO.3257/2013 V.(ORUSU) YELLAIAH AND ORS. Petitioner(s) VERSUS STATE OF A.P. AND ANR. Respondent(s) (With appln(s) for stay,c/delay in filing review petition, discharge of Advocate-on-Record and office report) Date: 25/02/2014 This Petition was circulated today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for discharge of the advocate is allowed. Application for permission to appear and argue in person is rejected.
The review petition is dismissed, in terms of the signed order.
(O.P. Sharma) (M.S. Negi)
Court Master Assistant Registrar
(Signed order is placed on the file)