Supreme Court - Daily Orders
Babulal Kumawat vs The State Of Rajasthan on 14 November, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO.645 OF 2018
IN
SPECIAL LEAVE PETITION (CRL.) NO.6580 OF 2018
BABULAL KUMAWAT & ORS. PETITIONER(S)
VERSUS
THE STATE OF RAJASTHAN & ORS. RESPONDENT(S)
O R D E R
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 20th August, 2018. The review petition is, accordingly, dismissed.
Pending applications, if any, stand disposed of.
..........................J. [ABHAY MANOHAR SAPRE] ..........................J. [UDAY UMESH LALIT] NEW DELHI NOVEMBER 14, 2018 Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.11.15 15:49:10 IST Reason: ITEM NO.1001 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.645/2018 in SLP (Crl.) No.6580/2018 BABULAL KUMAWAT & ORS. PETITIONER(S) VERSUS THE STATE OF RAJASTHAN & ORS. RESPONDENT(S) (FOR ADMISSION) Date : 14-11-2018 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala) Court Master Court Master (Signed Order is placed in the file)