Supreme Court - Daily Orders
Sanjay Gupta vs S.C. Sawhney . on 13 January, 2015
Bench: V. Gopala Gowda, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO(S). 802-803 OF 2014
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO(S). 5315-5316 OF 2014
SANJAY GUPTA PETITIONER(S)
VERSUS
S.C. SAWHNEY AND ORS RESPONDENT(S)
O R D E R
Application(s) to appear and argue in person is rejected. We have gone through the review petitions and the relevant documents. In our opinion, no case for review is made out.
The review petitions are, accordingly, dismissed.
...................J. (V. GOPALA GOWDA) ....................J. (ADARSH KUMAR GOEL) NEW DELHI, JANUARY 13, 2015 Signature Not Verified Digitally signed by Vinod Kumar Date: 2015.01.15 10:51:30 IST Reason: 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 R.P.(Crl.) No. 802-803/2014 in SLP(Crl) No. 5315-5316/2014 SANJAY GUPTA Petitioner(s) VERSUS S.C. SAWHNEY AND ORS. Respondent(s) (with appln. (s) for permission to appear and argue in person) Date : 13/01/2015 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R Application(s) for permission to appear and argue in person is rejected.
The review petitions are dismissed in terms of the signed order.
(VINOD KR.JHA) (INDU POKHRIYAL) COURT MASTER COURT MASTER (Signed order is placed on the file)