Supreme Court - Daily Orders
Vinod Kumar Garg vs State (Govt. Of National Capital ... on 22 January, 2020
Bench: Indu Malhotra, Sanjiv Khanna
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P.(Crl.) No. 581/2019 in Crl.A. No. 1781/2009
VINOD KUMAR GARG Petitioner(s)
VERSUS
STATE (GOVT. OF NATIONAL CAPITAL TERRITORY OF DELHI)Respondent(s)
O R D E R
Application for oral hearing is rejected. Application for permission to file additional documents is dismissed as irrelevant.
This Petition was filed for review of order dated 27.11.2019 passed in Criminal Appeal No.1781 of 2009.
We have perused the Review Petition and the record of the appeal and are satisfied that the order of which review has been sought, does not suffer from any error apparent which would warrant re-consideration. Hence, the Review Petition is dismissed.
........................J.
(INDU MALHOTRA)
........................J.
Signature Not Verified
(SANJIV KHANNA)
Digitally signed by
INDU MARWAH
Date: 2020.01.29
16:49:26 IST
Reason: NEW DELHI,
January 22, 2020
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ITEM NO.1007 SECTION II-C
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. 581/2019 in Crl.A. No. 1781/2009 VINOD KUMAR GARG Petitioner(s) VERSUS STATE (GOVT. OF NATIONAL CAPITAL TERRITORY OF DELHI)Respondent(s) (FOR ADMISSION and IA No.186145/2019-STAY APPLICATION and IA No.186147/2019-ORAL HEARING and IA No.186150/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 22-01-2020 This petition was circulated today. CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA HON'BLE MR. JUSTICE SANJIV KHANNA By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. Application for permission to file additional documents is dismissed as irrelevant.
The Review Petition is dismissed in terms of the signed order. Pending applications, if any, also stand disposed of.
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
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(Signed order is placed on the file)