Supreme Court - Daily Orders
Ramesh Singh Chilwal vs State Of Uttaranchal(Now Uttarkhand) on 7 November, 2014
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO 147/2012
IN
SPECIAL LEAVE PETITION (CRL.) No. 10583 of 2010
RAMESH SINGH CHILWAL Appellant(s)
VERSUS
STATE OF UTTARANCHAL(NOW UTTARAKHAND) Respondent(s)
O R D E R
We have heard learned counsel for the parties. The Review Petition is allowed. The special leave petition is restored to its original number. We find no merit in the special leave petition. The special leave petition is, accordingly, dismissed.
.......................... J. (MADAN B. LOKUR) .......................... J. (R. K. AGRAWAL) New Delhi;
November 7, 2014.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.11.15 12:02:20 IST Reason: ITEM NO.43 COURT NO.10 SECTION II 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. 147/2012 In SLP(Crl) No. 10583/2010 RAMESH SINGH CHILWAL Petitioner(s) VERSUS STATE OF UTTARANCHAL(NOW UTTARKHAND) Respondent(s) (with office report) Date : 07/11/2014 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Ms. Asha Gopalan Nair, Adv. (AC) For Respondent(s) Mr. Jatinder Kumar Bhatia, Adv.
UPON hearing the counsel the Court made the following O R D E R The Review Petition is allowed. The special leave petition is restored to its original number. The special leave petition is, accordingly, dismissed in terms of the signed order.
(R.NATARAJAN) (JASWINDER KAUR)
Court Master Court Master
[Signed Order is placed on the file]