Supreme Court - Daily Orders
Toufiq Ali vs The State Of Karnataka on 4 May, 2021
Bench: L. Nageswara Rao, S. Abdul Nazeer, Indira Banerjee
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO. /2021
( Diary No(s).4410/2021 )
IN
SPECIAL LEAVE PETITION (CRL.) No. 2633/2020
TOUFIQ ALI & ANR. PETITIONER(S)
VERSUS
THE STATE OF KARNATAKA RESPONDENT(S)
O R D E R
Application for discharge of advocate on record is allowed.
Application for listing review petition in open court is rejected.
Delay condoned.
We have gone through the Review Petition and the connected papers filed therewith. In our opinion, no case for review of order is made out. The review petition is dismissed. Pending application(s), if any, shall stand disposed of.
....................J ( L.NAGESWARA RAO ) ....................J ( S. ABDUL NAZEER ) Signature Not Verified Digitally signed by GEETA AHUJA Date: 2021.05.07 ....................J 17:53:20 IST Reason: ( INDIRA BANERJEE ) NEW DELHI;
04th MAY, 2021.
ITEM NO.1001 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRIMINAL) Diary No(s). 4410/2021 in SLP(Crl) No.
2633/2020
TOUFIQ ALI & ANR. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
( IA No. 23696/2021 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT, IA No. 33724/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No. 37369/2021 - DISCHARGE OF ADVOCATE ON RECORD) Date : 04-05-2021 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MS. JUSTICE INDIRA BANERJEE By Circulation UPON perusing papers the Court made the following O R D E R Application for discharge of advocate on record is allowed.
Application for listing review petition in open court is rejected.
Delay condoned.
The Review Petition is dismissed in terms of the Signed Order. Pending application(s), if any, shall stand disposed of.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master (Signed Order is placed on the file).