Union of India (UOI) and Others Vs Shatrughan Chauhan and Another

Supreme Court of India 12 Mar 2014 R.P.(Crl.) Nos. 190-202 of 2014 in W.P.(Crl.) Nos. 55, 34, 56, 136, 139, 141, 132, 187, 188, 190, 191, 192 and 193 of 2013 (2014) 03 SC CK 0018

Bench: Full Bench

Result Published

Judgement Snapshot

Case Number

R.P.(Crl.) Nos. 190-202 of 2014 in W.P.(Crl.) Nos. 55, 34, 56, 136, 139, 141, 132, 187, 188, 190, 191, 192 and 193 of 2013

Hon'ble Bench

P. Sathasivam, C.J.; Shiva Kirti Singh, J; Ranjan Gogoi, J

Final Decision

Allowed

Judgement Text

Translate:

1. Delay condoned. Permission for hearing in open court is rejected.

2. We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.

Madhya Pradesh High Court