Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Mohammad Ashraf Malik on 1 August, 2017
Bench: R.K. Agrawal, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION(C)NO.1203 OF 2017
IN
S.L.P.(CIVIL)NO.26865 OF 2017
STATE OF JAMMU AND KASHMIR AND ORS. ... PETITIONER(S)
VS.
MOHAMMAD ASHRAF MALIK ... RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. Delay condoned.
We have perused the Review Petition and record of the special leave petition and are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
......................J. [R.K. AGRAWAL] ......................J. [R.BANUMATHI] New Delhi;
August 1, 2017.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.08.04 17:28:24 IST Reason: 1 Chamber matter SECTION XVI -A 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. 1203/2017 In SLP(C) No. 26865/2016 THE STATE OF JAMMU AND KASHMIR & ORS. Petitioner(s) VERSUS MOHAMMAD ASHRAF MALIK Respondent(s) (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 1/2017 FOR ORAL HEARING ON IA 2/2017) Date : 01-08-2017 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MRS. JUSTICE R. BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. Delay condoned.
The review petition is dismissed in terms of the signed order.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2