Supreme Court - Daily Orders
Ranbir Singh vs The State Of Himachal Pradesh on 22 February, 2022
Bench: Sanjay Kishan Kaul, Hemant Gupta
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) D. No.17823/2021
IN
SLP [CRL.] NO. 9699/2018
RANBIR SINGH Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
O R D E R
Application for oral hearing is rejected.
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.
Accordingly, the review petition is dismissed.
......................J. [SANJAY KISHAN KAUL] ......................J. [HEMANT GUPTA] NEW DELHI;
FEBRUARY 22, 2022.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.02.23 18:17:34 IST Reason: 2ITEM NO.1002 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRIMINAL) Diary No(s). 17823/2021 IN SLP(Crl) No. 9699/2018 RANBIR SINGH Petitioner(s) VERSUS THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s) IA No. 92782/2021 - ORAL HEARING Date : 22-02-2022 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected.
The Review Petition is dismissed in terms of the signed order.
Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]