Supreme Court - Daily Orders
Hamza vs Muhammadkutty on 12 March, 2014
N
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
REVIEW PETITION (CRL.) NO(s). 87 OF 2014
IN
CRIMINAL APPEAL NO. 268/2007
HAMZA Petitioner(s)
VERSUS
MUHAMMADKUTTY Respondent(s)
(With application for condonation of delay in filing review petition and
office report)
Date: 12/03/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
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. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |
[SIGNED ORDER IS PLACED ON THE FILE.] IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL) NO. 87 OF 2014 IN CRIMINAL APPEAL NO. 268 OF 2007 | HAMZA |..... |PETITIONER | | | |VERSUS | | MUHAMMADKUTTY @ MANI & ORS. |..... |RESPONDENT | O R D E R Delay condoned.
We have gone through the grounds urged in the review petition and the documents annexed thereto. We are not inclined to review our judgment referred to in this petition. The review petition is, accordingly, dismissed.
......................J [A.K. PATNAIK] ......................J [GYAN SUDHA MISRA] NEW DELHI MARCH 12, 2014.