Supreme Court - Daily Orders
Maninder Singh vs Central Bureau Of Investigation on 13 July, 2016
4 IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO.365 OF 2016
IN
CRIMINAL APPEAL NO.1496 OF 2009
Maninder Singh Petitioner(s)
Versus
Central Bureau of Investigation Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the Review Petition and the connected papers, but we see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
....................J. [Dipak Misra] ....................J. [R. Banumathi] New Delhi July 13, 2016.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2016.07.14 16:55:01 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.365/2016 In Crl.A. No.1496/2009 MANINDER SINGH Petitioner(s) VERSUS CENTRAL BUREAU OF INVESTIGATION Respondent(s) (With appln. (s) for c/delay in filing review petition) Date : 13/07/2016 This petition was circulated today. CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA HON’BLE MRS. JUSTICE R. BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)