Supreme Court - Daily Orders
Radheshyam vs State Of M.P. Now State Of Chhattisgarh on 24 August, 2016
Bench: Dipak Misra, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.437 OF 2016
IN
SPECIAL LEAVE PETITION (CRL.) NO.959 OF 2016
Radhey Shyam and Another Petitioner(s)
Versus
State of M.P. (now Chhattisgarh) 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. [N.V. Ramana] New Delhi August 24, 2016.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2016.09.01 10:00:01 IST Reason: CHAMBER MATTER SECTION IIA 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.437/2016 In S.L.P.(Crl) No.959/2016 RADHESHYAM AND ANR Petitioner(s) VERSUS STATE OF M.P. NOW STATE OF CHHATTISGARH Respondent(s) (With appln. (s) for c/delay in filing review petition and office report) Date : 24/08/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE N.V. RAMANA 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)