Supreme Court - Daily Orders
Pritam Chand S/O Hira Lal vs State Of Himachal Prdesh on 12 November, 2014
Bench: T.S. Thakur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.621 OF 2014
IN
SPECIAL LEAVE PETITION (CRL.) NO.6245 OF 2013
PRITAM CHAND S/O HIRA LAL …Petitioner
Versus
STATE OF HIMACHAL PRADESH …Respondent
ORDER
There is delay of 101 days in the filing of this review petition which is hereby condoned.
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 30 th August, 2013. The review petition is, accordingly, dismissed.
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…...............................…......…………..….J. (T.S. THAKUR) .................................…......………..………J. (S.A. BOBDE) New Delhi November 12, 2014 Signature Not Verified Digitally signed by Mahabir Singh Date: 2014.11.12 17:18:35 IST Reason: CHAMBER MATTER SECTION IIB 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.621 OF 2014 In SLP(Crl) No.6245 OF 2013 PRITAM CHAND S/O HIRA LAL Petitioner(s) VERSUS STATE OF HIMACHAL PRDESH Respondent(s) (With appln.(s) for C/delay in filing review petition and exemption from procedure in drafting and exemption from filing petition for review strictly as per rules and order of Hon'ble Apex Court of India and office report) Date : 12/11/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R There is delay of 101 days in the filing of this review petition which is hereby condoned.
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 30th August, 2013. The review petition is, accordingly, dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)