Supreme Court - Daily Orders
Ravindra Jugran vs State Of Uttarakhand on 3 August, 2016
Author: Chief Justice
Bench: Chief Justice, R. Banumathi
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.2940 OF 2016
IN
SPECIAL LEAVE PETITION (C) NO.2222 OF 2016
RAVINDRA JUGRAN ...PETITIONER
Versus
STATE OF UTTARAKHAND & ORS. ...RESPONDENTS
O R D E R
Delay of 47 days in the filing of this review petition is hereby condoned.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 9th February, 2016. The review petition is, accordingly, dismissed.
.................CJI.
(T.S. THAKUR) ...................J. (R. BANUMATHI) NEW DELHI;
AUGUST 3, 2016.
Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.08.10 16:22:01 IST Reason: 2 Chamber Matter SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
R.P.(C) No. 2940/2016 In SLP(C) No. 2222/2016 RAVINDRA JUGRAN Petitioner(s) VERSUS STATE OF UTTARAKHAND & ORS. Respondent(s) (with appln. For c/delay in filing review petition) Date : 03/08/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R. BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)