Supreme Court - Daily Orders
A P Abdul Jaleel vs State Of Kerala on 29 October, 2014
Bench: Ranjan Gogoi, M.Y. Eqbal
ITEM NO.CHAMBER MATTER SECTION XIA
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. 2269/2014
IN
SLP(C) NO. 21261/2007
A P ABDUL JALEEL AND ORS Petitioner(s)
VERSUS
STATE OF KERALA AND ORS Respondent(s)
(WITH APPLN.(S) FOR C/DELAY IN FILING REVIEW PETITION)
Date : 29/10/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The review petition is dismissed in terms of the signed order.
[VINOD LAKHINA] [RENU DIWAN] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.10.30 15:33:57 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO. 2269 OF 2014 IN SPECIAL LEAVE PETITION (C) NO. 21261 OF 2007 A P ABDUL JALEEL AND ORS. ...PETITIONERS VERSUS STATE OF KERALA AND ORS. ...RESPONDENTS ORDER This Review Petition has been filed against the order dated 5th August, 2014, whereby the Special Leave Petition was dismissed.
Delay condoned.
We have perused the Review Petition as well as the grounds in support of the Review Petition. In our opinion, no case for review of order, dated 5th August, 2014, is made out. Consequently, the review petition is dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(M.Y. EQBAL) NEW DELHI OCTOBER 29, 2014