Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Harender Kumar Singh on 16 February, 2021
Bench: L. Nageswara Rao, Indira Banerjee
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. /2021
(Diary No(s). 17456/2020)
IN
SPECIAL LEAVE PETITION (CIVIL) No. 415/2020
STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
HARENDER KUMAR SINGH & ORS. Respondent(s)
O R D E R
Application seeking permission for oral hearing is rejected.
Delay condoned.
We have carefully gone through the Review Petition and the connected papers filed therewith. We do not find any ground, whatsoever, to entertain the same.
The Review Petition is, accordingly, dismissed. Pending application(s) shall stand disposed of.
...........…......J ( L.NAGESWARA RAO ) ...................J (INDIRA BANERJEE) Signature Not Verified Digitally signed by BALA PARVATHI Date: 2021.02.18 17:16:33 IST Reason: NEW DELHI;
16th February, 2021.
ITEM NO.1003 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s).17456/2020 in SPECIAL LEAVE PETITION (CIVIL) No. 415/2020. THE STATE OF UTTAR PRADESH & ORS. Petitioner(s) VERSUS HARENDER KUMAR SINGH & ORS. Respondent(s) (With applications for condonation of delay in filing Review Petition, Exemption From Filing C/C Of The Impugned Judgment & Oral Hearing) Date : 16-02-2021 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MS. JUSTICE INDIRA BANERJEE By Circulation UPON perusing papers the Court made the following O R D E R Application seeking permission for oral hearing is rejected.
Delay condoned.
The review petition is dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(B.Parvathi) (Virender Singh)
Court Master Court Master
(Signed order is placed on the file)