Supreme Court - Daily Orders
Zahoor Ahmad Shah Watali vs National Investigation Agency on 10 July, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO. 307/2019
IN
CRIMINAL APPEAL NO. 578 OF 2019
ZAHOOR AHMAD SHAH WATALI Petitioner(s)
VERSUS
NATIONAL INVESTIGATION AGENCY Respondent(s)
O R D E R
Application for hearing of the Review Petition in open court is rejected.
We have perused the Review Petition as well as the grounds in support thereof. In our opinion, no case for review of judgment dated 02.04.2019 is made out. Consequently, the review petition is dismissed.
…...................J (A.M. KHANWILKAR) …...................J (AJAY RASTOGI) New Delhi July 10, 2019 Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.07.13 12:18:20 IST Reason: ITEM NO.1010 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. 307/2019 in Crl.A. No. 578/2019 (Arising out of impugned final judgment and order dated 02-04-2019 in Crl.A. No. No. 578/2019 passed by the Supreme Court Of India) ZAHOOR AHMAD SHAH WATALI Petitioner(s) VERSUS NATIONAL INVESTIGATION AGENCY Respondent(s) (IA No. 74504/2019 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT) Date : 10-07-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE AJAY RASTOGI By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing of the Review Petition in open court is rejected.
The Review Petition is dismissed in terms of the signed order. Pending applications, if any, stand disposed of. (DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]