Supreme Court - Daily Orders
Krishna Devi vs State Of U.P . on 5 November, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C)NO.3296 OF 2015
IN
SPECIAL LEAVE PETITION (C)NO.25543 OF 2015
KRISHNA DEVI Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
O R D E R
Application for oral hearing in open court is rejected.
We have considered the averments in the review petition. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error in the impugned order.
Hence, the Review Petition is dismissed.
......................J. (J. CHELAMESWAR) ......................J. (ABHAY MANOHAR SAPRE) NEW DELHI DATED; NOVEMBER 05, 2015 Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.11.05 16:55:10 IST Reason: CHAMBER MATTER SECTION XI 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. 3296/2015 In SLP(C) No. 25543/2015 KRISHNA DEVI Petitioner(s) VERSUS STATE OF U.P AND ORS. Respondent(s) (with appln. (s) for exemption from filing O.T. and oral hearing and permission to submit additional document(s)) Date : 05/11/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing in open court is rejected The review petition is dismissed, in terms of the signed order.
Application for exemption from filing official translation and permission to submit additional documents stand disposed of.
[O.P. SHARMA] [INDU BALA KAPUR]
AR-cum-PS COURT MASTER
(Signed order is placed on the file)