Supreme Court - Daily Orders
Akash Gupta And Ors Etc vs State Of Up And Ors Etc on 9 October, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
CHAMBER MATTER NO.6 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. 550-551/2014 In SLP(Crl) No. 4444-4445/2014
AKASH GUPTA AND ORS ETC Petitioner(s)
VERSUS
STATE OF UP AND ORS ETC Respondent(s)
(With appln. (s) for c/delay in filing review petition)
Date : 09/10/2014 This petition was circulated today.
CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay is condoned.
The review petitions are dismissed on merits in terms of the signed order.
(VISHAL ANAND) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2014.10.10 16:50:50 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION R.P.(Crl.) No. 550-551/2014 In SLP(Crl) No. 4444-4445/2014 AKASH GUPTA AND ORS ETC Petitioner(s) VERSUS STATE OF UP AND ORS ETC Respondent(s) O R D E R Delay is condoned.
These review petitions have been filed against Order dated 7th July, 2014 whereby the Special Leave Petitions were dismissed. We have considered the review petitions on merits. In our opinion, no case for review of Order dated 7th July, 2014 is made out. Consequently, the review petitions are dismissed on merits.
.......................J (RANJANA PRAKASH DESAI) .....................J (N.V. RAMANA) NEW DELHI;
9TH OCTOBER, 2014.