Supreme Court - Daily Orders
M.A. Mohamad Sanaulla vs The State Of Karnataka on 9 August, 2023
Bench: B.R. Gavai, Vikram Nath
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL)…
@ DIARY NO(S). 2167/2023 IN C.A. NO. 5801/2022
M.A. MOHAMAD SANAULLA PETITIONER(S)
VERSUS
THE STATE OF KARNATAKA & ORS. RESPONDENT(S)
O R D E R
1. IA No. 10142/2023 is rejected.
2. Delay condoned.
3. Having perused the Review Petition and the connected papers with meticulous care, we do not find any justifiable reason to entertain the review petition.
4. The Review Petition is, accordingly, dismissed.
5. Pending application(s), if any, shall stand disposed of.
..............................J ( B.R. GAVAI ) ..............................J ( VIKRAM NATH ) NEW DELHI;
Signature Not Verified AUGUST 09, 2023 Digitally signed by Narendra Prasad Date: 2023.08.10 16:48:22 IST Reason: ITEM NO.1001 SECTION IV-A (CHAMBER MATTER) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL)… @ DIARY NO(S). 2167/2023 IN C.A. NO. 5801/2022 M.A. MOHAMAD SANAULLA Petitioner(s) VERSUS THE STATE OF KARNATAKA & ORS. Respondent(s) (IA No. 10142/2023 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT, IA No. 41987/2023 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No. 10139/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 41988/2023 - EXEMPTION FROM FILING O.T., IA No. 10146/2023 - STAY APPLICATION) Date : 09-08-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE VIKRAM NATH 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.
(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)