Supreme Court - Daily Orders
K. Damodara Naidu vs K. Subramani on 7 May, 2015
Bench: V. Gopala Gowda, C. Nagappan
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION(CRL) NO(s). 245 OF 2015
IN
CRIMINAL APPEAL NO(s). 2402 OF 2014
K. DAMODARA NAIDU ...PETITIONER(S)
Vs.
K. SUBRAMANI ...RESPONDENT(S)
O R D E R
Delay condoned. Application for personal hearing before the Court is rejected. We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.
The review petition is, accordingly, dismissed.
...........................J. (V. GOPALA GOWDA) ...........................J. (C. NAGAPPAN) NEW DELHI MAY 7, 2015 Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2015.05.09 11:13:37 IST Reason: CHAMBER MATTER SECTION IIB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(Crl.) No. 245/2015 in Crl.A. No. 2402/2014 K. DAMODARA NAIDU Petitioner(s) VERSUS K. SUBRAMANI Respondent(s) (With appln. (s) for c/delay in filing review petition and personal hearing before the Court and office report) Date : 07/05/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE C. NAGAPPAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned. Application for personal hearing before the Court is rejected. We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.
The review petition is, accordingly, dismissed.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
(Signed order is placed on the file)