PAWAN KUMAR GUPTA Vs. STATE OF NCT OF DELHI
LAWS(SC)-2020-1-167
SUPREME COURT OF INDIA
Decided on January 31,2020

PAWAN KUMAR GUPTA Appellant
VERSUS
STATE OF NCT OF DELHI Respondents

JUDGEMENT

R. Banumathi, J. - (1.) Prayer for hearing the review petition in the open court is declined.
(2.) We have perused the Review Petition and the connected papers carefully and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
(3.) The Review Petition is, accordingly, dismissed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.