Supreme Court - Daily Orders
Dharmavir Singh vs State Of Nct Of Delhi . on 31 March, 2015
Bench: Dipak Misra, Uday Umesh Lalit
CHAMBER MATTER 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.) No. 194/2015 In Crl.A. No. 2335/2014
DHARAMVIR SINGH Petitioner(s)
VERSUS
STATE OF NCT OF DELHI AND ORS. Respondent(s)
(With appln(s) for C/delay in filing review petition and exemption
from filing C/C of the impugned judgment and office report)
Date : 31/03/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
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.
(Neeta) (H.S. Parasher)
Sr. P.A. Court Master
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Neeta Sapra Date: 2015.04.07 17:46:03 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NO.194 OF 2015 IN CRIMINAL APPEAL NO. 2335 OF 2014 DHARAMVIR SINGH Petitioner(s) VERSUS STATE OF NCT OF DELHI AND ORS. Respondent(s) O R D E R Delay condoned.
We have carefully perused the review petition and the connected papers. We are convinced that the order against which review has been sought, does not suffer from any error apparent, warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
.............................J. [DIPAK MISRA] ............................J. [UDAY UMESH LALIT] NEW DELHI MARCH 31, 2015