Supreme Court - Daily Orders
Surender Kumar vs State Of Nct Of Delhi on 17 September, 2014
Bench: T.S. Thakur, A.K. Sikri
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.512 OF 2014
IN
CRIMINAL APPEAL NO.451 OF 2010
SURENDER KUMAR …Petitioner
Versus
STATE OF NCT OF DELHI …Respondent
ORDER
There is delay of 53 days in the filing of this review petition which is hereby condoned.
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 dated 13th May, 2014. The review petition is, accordingly, dismissed.
..........................…......…………..….J. (T.S. THAKUR) ..........................…......………..………J. (A.K. SIKRI) New Delhi September 17, 2014 Signature Not Verified Digitally signed by Mahabir Singh Date: 2014.09.17 16:48:10 IST Reason: Chamber Matter SECTION II 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. 512/2014 IN Crl.A. No. 451/2010 SURENDER KUMAR Petitioner(s) VERSUS STATE OF NCT OF DELHI Respondent(s) (with appln. (s) for c/delay in filing review petition) Date : 17/09/2014 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE A.K. SIKRI By Circulation UPON perusing papers the Court made the following O R D E R There is delay of 53 days in the filing of this review petition which is hereby condoned.
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 dated 13th May, 2014. The review petition is, accordingly, dismissed.
(Mahabir Singh) (SAROJ SAINI) COURT MASTER COURT MASTER
(Signed order is placed on the file)