Supreme Court - Daily Orders
Nimish Sunil Agarwal vs The State Of Chhattisgarh on 2 February, 2021
Bench: S. Abdul Nazeer, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) NO. 10 OF 2021
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO. 4823 OF 2020
NIMISH SUNIL AGARWAL … PETITIONER(S)
VERSUS
THE STATE OF CHHATTISHGARH
AND ANR. … RESPONDENT(S)
ORDER
Application for listing review petition in open court is rejected. Application for impleadment is allowed. We have gone through the review petition and the connected papers placed on record 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. (S. ABDUL NAZEER) ……………………………J. Signature Not Verified (SANJIV KHANNA) New Delhi;
Digitally signed by Anita Malhotra Date: 2021.02.03 16:42:49 IST February 02, 2021 Reason: 1 ITEM NO.1001 SECTION II-C 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. 10/2021 in SLP(Crl) No. 4823/2020 NIMISH SUNIL AGARWAL Petitioner(s) VERSUS THE STATE OF CHHATTISGARH & ANR. Respondent(s) (FOR ADMISSION and IA No. 133281/2020 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT IA No. 133275/2020 - INTERVENTION/IMPLEADMENT) Date : 02-02-2021 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE SANJIV KHANNA By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 2