Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Omveer Singh on 5 October, 2017
Bench: Abhay Manohar Sapre, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NOS.2251-2254 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NOS. 18149-18152 OF
2017
STATE OF U.P. AND ORS.ETC. ....PETITIONER(S)
VERSUS
CONSTABLE 979 CIVIL POLICE
OMVEER SINGH AND ORS. ETC. ...RESPONDENT(S)
ORDER
These Review Petitions have been filed against the order dated 7th July, 2017 whereby the Special Leave Petitions were dismissed on the ground of delay.
Delay condoned.
We have perused the Review Petitions as well as the grounds in support thereof. In our opinion, no case for review of order dated 7 th July, 2017 is made out. Consequently, the review petitions are dismissed.
....................,J. (ABHAY MANOHAR SAPRE) ....................,J.
(R. BANUMATHI) Signature Not Verified NEW DELHI Digitally signed by VINOD LAKHINA Date: 2017.10.06 OCTOBER 05, 2017 15:59:52 IST Reason:
ITEM NO.1001 SECTION XI 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) NOS. 2251-2254/2017 IN SLP(C) NOS. 18149-18152/2017 THE STATE OF UTTAR PRADESH & ORS.ETC. PETITIONER(S) VERSUS CONSTABLE 979 CIVIL POLICE OMVEER SINGH AND ORS. ETC. RESPONDENT(S) (IA NO.95709/2017-CONDONATION OF DELAY IN FILING AND FOR ADMISSION) Date : 05-10-2017 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MRS. JUSTICE R. BANUMATHI 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.
[VINOD LAKHINA] [S.S.R. KRISHNA] AR-cum-PS Assistant Registrar [SIGNED ORDER IS PLACED ON THE FILE]