Supreme Court - Daily Orders
Nagaraj vs The State Of Tamil Nadu on 10 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) NO. OF 2019
(@ REVIEW PETITION (CRL.) D.NO.640 OF 2019)
IN
SPECIAL LEAVE PETITION (CRL.) NO.2 OF 2019
NAGARAJ PETITIONER(S)
VERSUS
THE STATE OF TAMIL NADU RESPONDENT(S)
O R D E R
Application for discharge of advocate is allowed. Application for oral hearing is rejected. Application for exemption from surrender is rejected.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 14th December, 2018. The review petition is, accordingly, dismissed.
Pending applications, if any, stand disposed of.
.........................J. [ABHAY MANOHAR SAPRE] Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.07.12 .........................J. [INDU MALHOTRA] 12:46:09 IST Reason:
NEW DELHI JULY 10, 2019 2 ITEM NO.1001 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 REVIEW PETITION (CRIMINAL) NO. OF 2019 (@ REVIEW PETITION (CRL.) D.NO.640 OF 2019) IN SPECIAL LEAVE PETITION (CRL.) NO.2/2019 NAGARAJ PETITIONER(S) VERSUS THE STATE OF TAMIL NADU RESPONDENT(S) (IA No.37338/2019-DISCHARGE OF ADVOCATE ON RECORD and IA No. 57151/2019-EXEMPTION FROM FILING O.T. and IA No.57153/2019- EXEMPTION FROM SURRENDERING and IA No.57150/2019-ORAL HEARING) Date : 10-07-2019 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MS. JUSTICE INDU MALHOTRA By Circulation UPON perusing papers the Court made the following O R D E R Application for discharge of advocate is allowed. Application for oral hearing is rejected. Application for exemption from surrender is rejected.
The review petition is dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala)
Court Master Court Master
(Signed Order is placed in the file)