Supreme Court - Daily Orders
Govind Ram vs District Excise Officer on 5 September, 2018
Bench: A.M. Khanwilkar, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) Nos. 425-426/2018
IN
SPECIAL LEAVE PETITION (CRIMINAL) Nos. 4558-4559/2018
GOVIND RAM Petitioner(s)
VERSUS
DISTRICT EXCISE OFFICER Respondent(s)
O R D E R
Delay condoned.
Having gone through the Review Petitions and the
connected papers, we see no reason to interfere with the order impugned.
The Review Petitions are, accordingly, dismissed.
...….....................J. (A.M. KHANWILKAR) ...….....................J. (SANJAY KISHAN KAUL) New Delhi;
September 5, 2018.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.09.05 17:46:10 IST Reason: ITEM NO.1002 SECTION II
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.) Nos. 425-426/2018 in SLP(Crl) Nos. 4558-4559/2018 GOVIND RAM Petitioner(s) VERSUS DISTRICT EXCISE OFFICER Respondent(s) (IA No.98701/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.98702/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 05-09-2018 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJAY KISHAN KAUL By Circulation Delay condoned.
The Review Petitions are dismissed in terms of the signed order.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (signed order is placed on the filie)