Supreme Court - Daily Orders
Meta @ Moti Bai vs The State Of Chhattisgarh on 22 February, 2018
Bench: Kurian Joseph, Amitava Roy
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO. 83 OF 2018
IN
SPECIAL LEAVE PETITION (CRL.) No. 9957 OF 2017
META @ MOTI BAI Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
O R D E R
Delay condoned.
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
.......................J. [ KURIAN JOSEPH ] .......................J. [ AMITAVA ROY ] New Delhi;
February 22, 2018.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.02.24 13:32:32 IST Reason:
ITEM NO.1004 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
R.P.(Crl.) No. 83/2018 in SLP(Crl) No. 9957/2017 META @ MOTI BAI Petitioner(s) VERSUS THE STATE OF CHHATTISGARH Respondent(s) (FOR ADMISSION and IA No.18311/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 22-02-2018 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE AMITAVA ROY By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order. Pending Interlocutory Applications, if any, stand disposed of. (JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)