Supreme Court - Daily Orders
Gurjeet Singh vs The State Of Punjab on 3 October, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P.(C) NO. 3116/2018
IN
SLP(C) NO. 18220/2017
GURJEET SINGH & ORS. PETITIONER(S)
VERSUS
THE STATE OF PUNJAB & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
Having perused the Review Petition and the connected papers with meticulous care, we do not find any justifiable reason to entertain this review petition.
The Review Petition is, accordingly, dismissed.
.................................J. [KURIAN JOSEPH] .................................J. [MOHAN M. SHANTANAGOUDAR] NEW DELHI;
OCTOBER 03, 2018.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2018.10.05 17:29:27 IST Reason: ITEM NO.1006 SECTION IV-B (CHAMBER MATTER) 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. 3116/2018 IN SLP(C) NO. 18220/2017 GURJEET SINGH & ORS. PETITIONER(S) VERSUS THE STATE OF PUNJAB & ORS. RESPONDENT(S) (FOR ADMISSION and IA No.68883/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 03-10-2018 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR 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.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)