Supreme Court - Daily Orders
M/S Tiwari Sons Constructions Pvt. Ltd. ... vs State Of Jharkhand on 25 February, 2016
Bench: Pinaki Chandra Ghose, R.K. Agrawal
CHAMBER MATTER SECTION IIA
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. 111/2016 in S.L.P.(Crl.) No. 8661/2014
M/S TIWARI SONS CONSTRUCTIONS PVT. LTD. AND OTHERS Petitioner(s)
VERSUS
STATE OF JHARKHAND AND ANR. Respondent(s)
(With appln. (s) for c/delay in filing review petition)
Date: 25/02/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay is condoned.
The review petition is dismissed on merits in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.02.25 15:14:15 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION R.P.(Crl.) No. 111/2016 in S.L.P.(Crl) No. 8661/2014 M/S TIWARI SONS CONSTRUCTIONS PVT. LTD. AND OTHERS Petitioner(s) VERSUS STATE OF JHARKHAND AND ANR. Respondent(s) O R D E R Delay is condoned.
This review petition has been filed against Order dated 17 th November, 2014 whereby the Special Leave Petition was dismissed.
We have considered the review petition on merits. In our opinion, no case for review of Order dated 17 th November, 2014 is made out. Consequently, the review petition is dismissed on merits.
.......................J (PINAKI CHANDRA GHOSE) .....................J (R.K. AGRAWAL) NEW DELHI;
25TH FEBRUARY, 2016.