Supreme Court - Daily Orders
Hayat Singh vs State Of Uttarakhand on 2 September, 2015
Bench: Dipak Misra, Vikramajit Sen
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.498 OF 2015
IN
SPECIAL LEAVE PETITION (CRL.) NO.4710 OF 2014
Hayat Singh Petitioner(s)
Versus
State of Uttarakhand Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the Review Petition and the connected papers, but we see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
......................J. [Dipak Misra] ......................J. [Vikramajit Sen] New Delhi September 02, 2015.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.09.03 18:51:07 IST Reason: CHAMBER MATTER SECTION II 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.498 of 2015 In S.L.P.(Crl) No.4710 of 2014 HAYAT SINGH Petitioner(s) VERSUS STATE OF UTTARAKHAND Respondent(s) (With appln.(s) for c/delay in filing the review petition and office report) Date : 02/09/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE VIKRAMAJIT SEN 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.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)