Supreme Court - Daily Orders
Gurnaib Sing (D) By Lrs. vs State Of Punjab . on 4 February, 2016
Bench: Dipak Misra, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.183 OF 2016
IN
CIVIL APPEAL NO.7124 OF 2015
Gurnaib Sing (D) By Lrs. Petitioner(s)
Versus
State of Punjab and Others Respondent(s)
O R D E R
We have carefully gone through the Review Petition and the connected papers, but we see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
....................J. [Dipak Misra] ....................J. [Prafulla C. Pant] New Delhi February 04, 2016.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2016.02.09 15:03:53 IST Reason: CHAMBER MATTER SECTION IV 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.183/2016 In C.A. No.7124/2015 GURNAIB SING (D) BY LRS. Petitioner(s) VERSUS STATE OF PUNJAB AND ORS. Respondent(s) Date : 04/02/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT 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.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)