Supreme Court - Daily Orders
State Of U.P. vs Preetam Singh on 3 December, 2015
Bench: S.A. Bobde, C. Nagappan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO(S). 3203 OF 2015
IN
SPECIAL LEAVE PETITION (CIVIL) NO(S). 13691 OF 2015
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
PREETAM SINGH Respondent(s)
O R D E R
Delay condoned.
We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.
The review petition is, accordingly, dismissed.
...................J. (S.A. BOBDE) ....................J. Signature Not Verified (C.NAGAPPAN) Digitally signed by NEW DELHI, DECEMBER 03, 2015 Vinod Kumar Date: 2015.12.04 16:18:21 IST Reason:
CHAMBER MATTER SECTION XI 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. 3203/2015 in SLP(C) No. 13691/2015 STATE OF U.P. & ORS. Petitioner(s) VERSUS PREETAM SINGH Respondent(s) (With appln.(s) for c/delay in filing review petition and office report) Date : 03/12/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE C. NAGAPPAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Review petition is dismissed in terms of the signed order.
(VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER (Signed order is placed on the file)