- Bookmark
- Share
- CaseIQ
RELIGARE FINVEST LIMITED v. STATE OF NCT OF DELHI
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) NO. OF 2024
(@ Diary No. 42881/2023)
IN
CRIMINAL APPEAL NO. 2242 OF 2023
RELIGARE FINVEST LIMITED PETITIONER(S)
VERSUS
STATE OF NCT OF DELHI & ANR. RESPONDENT(S)
O R D E R
Prayer for open Court hearing of the review petition is rejected.
Delay condoned.
We have carefully perused the review petition as also the grounds in support thereof. In our opinion, no case for review of the judgment dated 11.09.2023 is made out.
The review petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
..................J.
(SANJIV KHANNA)
..................J.
(ARAVIND KUMAR)
NEW DELHI;
JANUARY 10, 2024.
1
ITEM NO.1004 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRIMINAL) NO. OF 2024
(@ Diary No. 42881/2023)
IN
CRIMINAL APPEAL NO. 2242 OF 2023
RELIGARE FINVEST LIMITED PETITIONER(S)
VERSUS
STATE OF NCT OF DELHI & ANR. RESPONDENT(S) (IA No. 215771/2023 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT, IA No. 215768/2023 - CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No. 215784/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 10-01-2024 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE ARAVIND KUMAR By Circulation
UPON perusing papers, the Court made the following
O R D E R
Prayer for open Court hearing of the review petition is rejected.
Delay condoned.
The review petition is dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)
2
Alert