Supreme Court - Daily Orders
Jagdev Singh vs The State Of Uttar Pradesh on 7 November, 2017
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.2426 OF 2017
IN
CIVIL APPEAL NO.10198 OF 2017
JAGDEV SINGH ....PETITIONER(S)
VERSUS
THE STATE OF UTTAR PRADESH
& ORS. ...RESPONDENT(S)
ORDER
This Review Petition has been filed against the order dated 4th August, 2017 whereby the appeal was allowed.
Prayer for hearing in open Court is rejected. Delay condoned.
Exemption from filing O.T. is granted. We have perused the Review Petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 4 th August, 2017 is made out. Consequently, the review petition is dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(NAVIN SINHA)
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.11.07
NEW DELHI
17:33:49 IST
Reason: NOVEMBER 07, 2017
ITEM NO.1002 SECTION III-A
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. 2426/2017 IN C.A. NO. 10198/2017 JAGDEV SINGH PETITIONER(S) VERSUS THE STATE OF UTTAR PRADESH & ORS. RESPONDENT(S) (FOR ADMISSION AND IA NO.109079/2017-CONDONATION OF DELAY IN FILING REVIEW PETITION AND IA NO.109081/2017-APPLICATION FOR SEEKING AN OPEN COURT HEARING FOR THE ACCOMPANYING REVIEW PETITION AND IA NO.109083/2017-EXEMPTION FROM FILING O.T.) Date : 07-11-2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA [IN CHAMBER] By circulation UPON perusing the papers the Court made the following O R D E R Prayer for hearing in open Court is rejected. Delay condoned.
Exemption from filing O.T. is granted. The review petition is dismissed in terms of the signed order.
[VINOD LAKHINA] (TAPAN KUMAR CHAKRABORTY)
AR-cum-PS BRANCH OFFICER
[SIGNED ORDER IS PLACED ON THE FILE]