Supreme Court - Daily Orders
Ramanath Behra vs State Of Orissa . on 5 March, 2014
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CHAMBER MATTER SECTION XIA
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(s). 457-458 OF 2014 IN SLP(C) 25464-25465/2012
RAMANATH BEHRA Petitioner(s)
VERSUS
STATE OF ORISSA & ORS. Respondent(s)
(With appln(s) for c/delay in filing review petition,exemption from filing
c/c of the impugned Judgment)
Date: 05/03/2014 These Petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The review petitions are dismissed in terms of the signed order.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NOS.457-458 OF 2014 IN SPECIAL LEAVE PETITION(C) NOS.25464-25465 OF 2012 |RAMANATH BEHRA |Petitioner(s) | Versus |STATE OF ORISSA AND OTHERS |Respondent(s) | O R D E R The present review petitions have been filed seeking review of the Order dated 9.12.2013 whereby the Special Leave Petitions filed by the petitioner were dismissed.
Delay condoned.
Having gone through the review petitions and the connected papers, we do not find any ground to review the aforementioned order. The review petitions are, accordingly, dismissed.
.................................J. (Surinder Singh Nijjar) .................................J. (Fakkir Mohamed Ibrahim Kalifulla) New Delhi, March 05, 2014