Supreme Court - Daily Orders
Dalvir Singh vs State Of U.P . on 10 December, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.760 OF 2015
IN
SPECIAL LEAVE PETITION (CRL.) NO.7969 OF 2015
DALVIR SINGH AND ANR. ... PETITIONER(S)
VS.
STATE OF U.P. & ORS. ... RESPONDENT(S)
O R D E R
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the judgement of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
..............J. [ANIL R. DAVE] .................J. [ADARSH KUMAR GOEL] New Delhi;
10th December, 2015.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.12.16 11:39:11 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. 760/2015 In SLP(Crl) No. 7969/2015 DALVIR SINGH AND ANR. Petitioner(s) VERSUS STATE OF U.P AND ORS. Respondent(s) Date : 10/12/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file.)