Supreme Court - Daily Orders
Rakesh Mittal vs Central Bureau Of Investivation . on 30 January, 2014
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) No. 40 OF 2014
IN
SPECIAL LEAVE PETITION (CRL.) No. 8074 OF 2008
RAKESH MITTAL ... PETITIONER
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ORS. ... RESPONDENTS
O R D E R
Permission for oral hearing is rejected. We have perused the Review Petition and the connected papers.
We do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
The Review Petition is, accordingly, dismissed.
............................J. (CHANDRAMAULI KR. PRASAD) ............................J. (SUDHANSU JYOTI MUKHOPADHAYA) New Delhi; the January 30, 2014 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 REVIEW PETITION (CRL.) NO(s). 40 OF 2014 IN SLP(CRL)NO. 8074/2008 RAKESH MITTAL Petitioner(s) VERSUS CENTRAL BUREAU OF INVESTIGATION & ORS. Respondent(s) (With appln(s) for stay, oral hearing and exemption from filing O.T).
Date: 30/01/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA By Circulation UPON perusing papers the Court made the following O R D E R Permission for oral hearing is rejected. The Review Petition is dismissed in terms of the signed order.
| (S.K. Rakheja) | |(Indu Satija) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)