Supreme Court - Daily Orders
Shailender @ Kaku vs Nct Delhi . on 5 March, 2014
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ITEM NO. Chamber 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). 164 OF 2014 IN SLP(CRL) 5184/2013
SHAILENDER @ KAKU Petitioner(s)
VERSUS
NCT DELHI & ORS. Respondent(s)
(With appln(s) for c/delay in filing review petition
Date: 05/03/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed in terms of the signed order.
|(Shashi Sareen) | |(Veena Khera) | |Court Master | |Court Master | (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL) NO.164 OF 2014 IN SPECIAL LEAVE PETITION (CRL.) NO.5184 OF 2013 SHAILENDER @ KAKU ...Petitioner Versus NCT DELHI & ORS. ...Respondents O R D E R There is a delay of 172 days in the filing of this review petition directed against our order dated 12th July, 2013 in Special Leave Petition (Crl.) No.5184 of 2013. That apart we have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order mentioned above. The review petition is accordingly dismissed on the ground of delay and on merits. .................................................J. (T.S. THAKUR) .................................................J. New Delhi (JAGDISH SINGH KHEHAR) March 05, 2014