Supreme Court - Daily Orders
Suresh Kumar Aggarwal vs State Of Orissa on 5 November, 2014
Bench: Anil R. Dave, M. Y. Eqbal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO. 576 OF 2014
IN
SPECIAL LEAVE PETITION (CRL.) No. 5434 OF 2013
SURESH KUMAR AGGARWAL Petitioner(s)
VERSUS
STATE OF ORISSA Respondent(s)
O R D E R
Upon perusing the paper book, it has come to our notice that there is a delay of 203 days in filing this Review Petition and we do not find any justified reason to condone this huge delay. Even on merits, we have perused the Review Petition and record of the Special Leave Petition and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
.......................J. [ANIL R. DAVE ] .......................J. [M.Y. EQBAL] Signature Not Verified Digitally signed by New Delhi;
Jayant Kumar AroraDate: 2014.11.11 12:19:50 IST November 05, 2014.
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. 576/2014 In SLP(Crl) No. 5434/2013 SURESH KUMAR AGGARWAL Petitioner(s) VERSUS STATE OF ORISSA Respondent(s) Date : 05/11/2014 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE M. Y. EQBAL 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.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar