Supreme Court - Daily Orders
Naresh Kumar Aggarwal vs State (Govt. Of Nct Of Delhi) on 12 August, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NOS. 433-434 OF 2015
IN
SPECIAL LEAVE PETITION (CRL.) NOS. 2793-2794 OF 2015
Naresh Kumar Aggarwal … Petitioner
versus
State (Govt. of NCT of Delhi) & Anr. … Respondents
O R D E R
The instant petitions have been filed by the petitioner seeking review of the order dated 13.4.2015 passed by this Court dismissing the special leave petitions aforementioned.
We have carefully perused the petitions for review and the papers filed in support thereof. We do not find that a case has been made out warranting review of this Court’s order dated 13.4.2015.
The review petitions are, accordingly, dismissed.
.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (S.A. Bobde) New Delhi;
August 12, 2015.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.08.12 17:23:10 IST Reason: CHAMBER MATTER 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. 433-434/2015 IN SLP(Crl) No. 2793-2794/2015
NARESH KUMAR AGGARWAL Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) AND ANR. Respondent(s)
(with appln(s) for exemption from filing c/c of the impugned judgment) Date : 12/08/2015 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed. As a sequel to the above, criminal miscellaneous petitions for exemption from filing certified copy of the impugned judgment are also disposed of.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS
[signed order is placed on the file]