Supreme Court - Daily Orders
Alok Shekhar Tiwari vs State Of U.P. & Others on 8 September, 2015
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.1946 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO.123 OF 2004
(@ SPECIAL LEAVE PETITION (C) NOS.122-125 OF 2004)
AND
SPECIAL LEAVE PETITION (C)NO.127 OF 2004
CAPT. ALOK SHEKHAR TIWARI ..PETITIONER(S)
VERSUS
STATE OF UTTAR PRADESH AND ORS. ..RESPONDENT(S)
O R D E R
Delay condoned.
Application for oral hearing is rejected. We have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, accordingly, dismissed.
...........CJI.
(H.L. DATTU) .............J. (A.K. SIKRI) .............J. (ARUN MISHRA) NEW DELHI, Signature Not Verified NEETU KHAJURIASEPTEMBER 08, 2015.
Digitally signed by Date: 2015.09.10 14:08:43 IST Reason: CHAMBER MATTER NO.6 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 (C) NO.1946 OF 2015 IN SPECIAL LEAVE PETITION (C) NO.123 OF 2004 (@ SPECIAL LEAVE PETITION (C) NOS.122-125 OF 2004) AND SPECIAL LEAVE PETITION (C)NO.127 OF 2004 ALOK SHEKHAR TIWARI ..PETITIONER(S) VERSUS STATE OF UTTAR PRADESH AND ORS. ..RESPONDENT(S) (With appln.(s) for c/delay in filing review petition, oral haring and office report) Date : 08/09/2015 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for oral hearing is rejected. The review petition is dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)