Supreme Court - Daily Orders
Shekhar Suman Verma vs Superintendent Of Ncb on 6 April, 2017
Bench: Abhay Manohar Sapre, Ashok Bhushan
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO.152/2017
IN
CRIMINAL APPEAL NO.317/2006
SHEKHAR SUMAN VERMA Petitioner
VERSUS
SUPERINTENDENT OF NCB AND ANR Respondent(s)
O R D E R
Delay condoned.
We have perused the Review Petition and record of the Criminal Appeal and are convinced that the order of which review has been sought does not suffer from any apparent error warranting its reconsideration. The Review Petition is, accordingly, dismissed.
......................J. [ABHAY MANOHAR SAPRE] ......................J. [ASHOK BHUSHAN] NEW DELHI;
APRIL 06, 2017.
Signature Not Verified Digitally signed by SONALI SAUND Date: 2017.04.11 16:52:01 IST Reason: 2 CHAMBER MATTER SECTION IIB 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.) No. 152/2017 In Crl.A. No. 317/2006 SHEKHAR SUMAN VERMA Petitioner(s) VERSUS SUPERINTENDENT OF NCB AND ANR Respondent(s) (With appln. (s) for c/delay in filing review petition and office report) Date : 06/04/2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER (Signed order is placed on the file.)