Supreme Court - Daily Orders
Cpl B. K. Verma vs Union Of India on 22 February, 2018
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.296 OF 2018
IN
SPECIAL LEAVE PETITION (C) NO.16448 OF 2017
CPL B. K. VERMA ...PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ...RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
.............................J. (MADAN B. LOKUR) .............................J. (DEEPAK GUPTA) NEW DELHI FEBRUARY 22, 2018 Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.02.24 12:39:16 IST Reason: ITEM NO.1003 SECTION XIV 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. 296/2018 in SLP(C) No. 16448/2017 CPL B. K. VERMA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (WITH IA No.18397/2018-ORAL HEARING) Date : 22-02-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. The review petition is dismissed in terms of the signed order.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)