Supreme Court - Daily Orders
State Of Madhya Pradesh vs Taranjit Kaur Chakrel . on 1 September, 2016
Bench: S.A. Bobde, Ashok Bhushan
CHAMBER-2 SECTION IVA
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. 2900/2016 In SLP(C) No. 4962/2016
STATE OF MADHYA PRADESH AND ORS. Petitioner(s)
VERSUS
TARANJIT KAUR CHAKREL AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing review petition and
exemption from filing c/c and office report)
Date : 01/09/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
By Circulation
UPON perusing papers the Court made the following
O R D E R
Application for exemption from filing certified copy is allowed.
Delay condoned.
The Review Petition is dismissed in terms of the signed order.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2016.09.03 13:46:35 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 2900 OF 2016 IN SPECIAL LEAVE PETITION (CIVIL) NO. 4962 OF 2016 STATE OF MADHYA PRADESH AND ORS. .. PETITIONER(S) Versus TARANJIT KAUR CHAKREL AND ORS. .. RESPONDENT(S) O R D E R This Review Petition is directed against order dated 08.02.2016 whereby the special leave petition was dismissed.
Delay condoned.
We have carefully gone through the Review Petition and the connected papers filed therewith. We do not find any ground, whatsoever, to entertain the same. The Review Petition is, accordingly, dismissed.
...................J. [ S.A. BOBDE ] ...................J. [ ASHOK BHUSHAN ] NEW DELHI, SEPTEMBER 01,2016.