Supreme Court - Daily Orders
Dafadar Kartar Singh vs Union Of India on 14 July, 2020
Bench: L. Nageswara Rao, Hemant Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (Crl.) NOS. OF 2020
(@ Diary No(s).4308/2020)
IN
CRIMINAL APPEAL NOS. 3-4/2015
DAFADAR KARTAR SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the Review Petitions and the connected papers filed therewith. We do not find any ground, whatsoever, to entertain the same.
The Review Petitions are, accordingly, dismissed. Pending application(s) shall stand disposed of.
......................J. ( L.NAGESWARA RAO ) ....................J. Signature Not Verified ( HEMANT GUPTA ) Digitally signed by BALA PARVATHI Date: 2020.07.15 17:46:17 IST Reason: NEW DELHI, 14th JULY, 2020 ITEM NO.1007 SECTION II-B 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).4308/2020 in Crl.A.Nos. 3-4 of 2015 DAFADAR KARTAR SINGH Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No. 20594/2020-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 14-07-2020 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petitions are dismissed in terms of the signed order. Pending application(s) shall stand disposed of.
(B.Parvathi) (Anand Prakash) Court Master Court Master) (Signed order is placed on the file)