Supreme Court - Daily Orders
Nazir Khan @ Saifulla @ Mohd. Akram @ ... vs State Of Delhi on 15 October, 2014
Author: J. Chelameswar
Bench: J. Chelameswar
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
REVIEW PETITION (CRL) NO.600 OF 2014
IN
WRIT PETITION (CRL) NO.122 OF 2014
NAZIR KHAN @ SAIFULLA @ MOHD. AKRAM @ NAZRU Petitioner(s)
VERSUS
STATE OF DELHI Respondent(s)
O R D E R
Application for permission for oral hearing is rejected.
We have considered the averments in the review petition. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error in the impugned order.
Hence, the Review Petition is dismissed.
........................J. (J. CHELAMESWAR) ........................J. (A.K. SIKRI) NEW DELHI, OCTOBER 15, 2014 Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2014.11.11 13:38:39 IST Reason: CHAMBER MATTER SECTION X 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. 600/2014 In W.P.(Crl.) No. 122/2014 NAZIR KHAN @ SAIFULLA @ MOHD. AKRAM @ NAZRU Petitioner(s) VERSUS STATE OF DELHI Respondent(s) (With appln.(s) for oral hearing) Date : 15/10/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE PINAKI A.K. SIKRI By Circulation UPON perusing papers the Court made the following O R D E R Application for permission for oral hearing is rejected. The review petition is dismissed, in terms of the signed order.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER
(Signed order is placed on the file)