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Supreme Court - Daily Orders

State Of Himachal Pradesh vs Gagan Singh on 27 April, 2017

Bench: Kurian Joseph, Rohinton Fali Nariman

                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL APPELLATE JURISDICTION



                                  R.P.(C) NO. 705/2017 IN SLP(C) NO. 28985/2016


                         STATE OF HIMACHAL PRADESH AND ANR                    PETITIONER(S)


                                                     VERSUS

                         GAGAN SINGH                                          RESPONDENT(S)

                                                     WITH
                               R.P.(C) NO. 746/2017 IN SLP(C) NO. 29005/2016


                                                O R D E R

Delay condoned.

We have perused the Review Petitions and the connected papers carefully and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petitions are, accordingly, dismissed.

.................................J. [KURIAN JOSEPH] .................................J. [ROHINTON FALI NARIMAN] NEW DELHI;

APRIL 27, 2017.

Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2017.04.28 17:15:23 IST Reason:

CHAMBER MATTER                                           SECTION XV

                 S U P R E M E C O U R T O F      I N D I A
                         RECORD OF PROCEEDINGS

R.P.(C) NO. 705/2017 IN SLP(C) NO. 28985/2016 STATE OF HIMACHAL PRADESH AND ANR PETITIONER(S) VERSUS GAGAN SINGH RESPONDENT(S) (with appln. (s) for c/delay in filing review petition and office report) WITH R.P.(C) NO. 746/2017 IN SLP(C) NO. 29005/2016 (With appln(s) for c/delay in filing review petition and Office Report) Date : 27/04/2017 These petitions were circulated today. CORAM :

HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN 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), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)