Supreme Court - Daily Orders
Bodhraj Singh vs The State Of Uttar Pradesh on 11 July, 2023
Bench: Abhay S. Oka, Rajesh Bindal
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C)NOs. OF 2023
[Diary No.12242 of 2023]
IN
SPECIAL LEAVE PETITION(C)NOS.41454146 OF 2023
Bodhraj Singh …..Petitioner
Versus
State of U.P. & Ors. …..Respondents
ORDER
I.A.No.59984 of 2023 is allowed.
We have perused the Order dated 24 th February 2023. There is no error apparent on the record. Even otherwise, there is no ground for review.
Review Petitions are dismissed.
…………………………..J. [ABHAY S. OKA] Signature Not Verified Digitally signed by Indu Marwah Date: 2023.07.20 …………………………..J. [RAJESH BINDAL] 13:40:17 IST Reason:
New Delhi.
July 11, 2023.2
ITEM NO.1002 SECTION XI
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) NOS._________[Diary No(s). 12242/2023] IN SLP(C) NO.4145 AND 4146 OF 2023 BODHRAJ SINGH Petitioner(s) VERSUS STATE OF UTTAR PRADESH & ORS. Respondent(s) (IA No. 59984/2023 - EXEMPTION FROM PAYING COURT FEE) Date : 11-07-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE RAJESH BINDAL By Circulation UPON perusing papers the Court made the following O R D E R I.A.No.59984 of 2023 is allowed. The Review Petitions are dismissed in terms of the signed order.
Pending applications, if any, also stand disposed of.
(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH) (signed order is placed on the file)