Supreme Court - Daily Orders
Raajveer Singh vs The State Of Uttar Pradesh on 14 November, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL)NO. OF 2019
(Diary No.33904/2019)
IN
CIVIL APPEAL NO.6356 OF 2019
RAAJVEER SINGH ... PETITIONER(S)
VS.
STATE OF UTTAR PRADESH & ANR. ... RESPONDENT(S)
O R D E R
Delay condoned.
We have gone through the review petition and considered the grounds raised in support thereof. In our considered view, there is no error apparent on the face of record calling for intervention in review jurisdiction.
Accordingly, the review petition is dismissed.
......................J. [SANJAY KISHAN KAUL] ......................J. [K.M.JOSEPH] New Delhi;
November 14, 2019.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.11.16 13:48:43 IST Reason: 1 ITEM NO.1005 SECTION III-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s). 33904/2019 in C.A. No. 6356/2019 RAAJVEER SINGH Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ANR. Respondent(s) (IA No. 143497/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 14-11-2019 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH 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.
(ANITA MALHOTRA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2