Supreme Court - Daily Orders
Narain Singh vs State Of Delhi on 28 January, 2014
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.22 OF 2014
IN
SPECIAL LEAVE PETITION (CRL.) NO.1123 OF 2013
NARAIN SINGH ....PETITIONER
VERSUS
STATE (NCT) OF DELHI ....RESPONDENT
O R D E R
Application for permission of oral hearing is rejected. Delay condoned.
We have perused the Review Petition and the connected papers. We do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
The Review Petition is, accordingly, dismissed.
............................J [CHANDRAMAULI KR. PRASAD] ............................J [JAGDISH SINGH KHEHAR] NEW DELHI;
JANUARY 28, 2014.
CHAMBER MATTER SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRL.) NO.22 OF 2014 IN SLP(CRL.) NO.1123/2013 NARAIN SINGH Petitioner(s) VERSUS STATE OF DELHI Respondent(s) (With appln.(s) for c/delay in filing review petition and permission for oral hearing) Date: 28/01/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR By Circulation UPON perusing papers the Court made the following O R D E R Application for permission of oral hearing is rejected. Delay condoned.
The Review Petition is dismissed in terms of the signed order.
| (Sanjay Kumar) Court Master| (Indu Satija) |
| |Assistant Registrar |
| | |
(Signed order is placed on the file)