Supreme Court - Daily Orders
Ram Parkash Kuthra @ Ram Parkash vs State Of Punjab on 27 September, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO. 536 OF 2016
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO. 6644 OF 2015
Ram Parkash Luthra @ Ram Parkash … Petitioner
Versus
State of Punjab & Anr. … Respondents
O R D E R
The prayer to make oral submissions is rejected.
The instant petition has been instituted by the petitioner against the dismissal of his special leave petition vide this Court’s order dated 5.7.2016.
Having carefully gone through the review petition and the papers connected therewith, we do not find any merit therein.
The review petition is, accordingly, dismissed.
.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (Arun Mishra) New Delhi;
September 27, 2016.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2016.09.27 17:03:18 TLT Reason: CHAMBER MATTER SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(Crl.) No.536/2016 In SLP(Crl) No.6644/2015 RAM PARKASH KUTHRA @ RAM PARKASH Petitioner(s) VERSUS STATE OF PUNJAB AND ANR. Respondent(s) (With appln.(s) for permission to file submission and office report) Date : 27/09/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON perusing papers the Court made the following O R D E R The prayer to make oral submissions is rejected. The review petition is dismissed in terms of the signed order.
(SATISH KUMAR YADAV) (SHARDA KAPOOR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)