Supreme Court - Daily Orders
Parminder Singh vs State Of Haryana on 1 September, 2016
Bench: V. Gopala Gowda, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION(C) NO. 2166 OF 2016
IN
SPECIAL LEAVE PETITION (C) NO. 23263 OF 2013
PARMINDER SINGH AND ORS. PETITIONER(S)
VERSUS
STATE OF HARYANA AND ORS RESPONDENT(S)
O R D E R
Delay condoned.
We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.
The review petition is, accordingly, dismissed. Consequently, pending application(s), if any, stand(s) disposed of.
........................J. (V. GOPALA GOWDA) ........................J. (S. A. BOBDE) NEW DELHI Signature Not Verified SEPTEMBER 01, 2016 Digitally signed by VINOD KUMAR Date: 2016.09.03 14:16:34 IST Reason: CHAMBER MATTER SECTION IVB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No. 2166/2016 In SLP(C) No. 23263/2013 PARMINDER SINGH AND ORS. Petitioner(s) VERSUS STATE OF HARYANA AND ORS Respondent(s) (With appln.(s) for c/delay in filing review petition and exemption from filing c/c of the impugned order and permission to file additional documents and office report) Date : 01/09/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE S.A. BOBDE 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.
Pending application(s), if any, stand(s) disposed of.
(VINOD KUMAR JHA) (SUMAN JAIN)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)