Supreme Court - Daily Orders
Md. Gias Uddin vs The State Of Assam on 10 July, 2018
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) NO. 301 OF 2018
IN
SPECIAL LEAVE PETITION(CRIMINAL) NO. 170 OF 2018
MD. GIAS UDDIN PETITIONER(S)
VERSUS
THE STATE OF ASSAM RESPONDENT(S)
O R D E R
Delay condoned.
We have perused the Review Petition and the connected papers.
We do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
The Review Petition is, accordingly, dismissed.
................J [S.A. BOBDE] .................J [L. NAGESWARA RAO] NEW DELHI;
JULY 10, 2018.
Signature Not Verified Digitally signed by POOJA SEHGAL Date: 2018.07.13 10:21:16 IST Reason: ITEM NO.1020 SECTION II
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. 301/2018 in SLP(Crl) No. 170/2018 MD. GIAS UDDIN Petitioner(s) VERSUS THE STATE OF ASSAM Respondent(s) (FOR ADMISSION and IA No.76608/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION ) Date : 10-07-2018 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO 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.
Pending Interlocutory Application(s), if any, shall stand disposed of.
(POOJA SEHGAL) (INDU KUMARI POKHRIYAL) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (Signed order is placed on the file)