THE STATE OF UTTARAKHAND AND ORS. Vs. HABIB KHAN AND ORS.
LAWS(SC)-2018-1-163
SUPREME COURT OF INDIA
Decided on
January 16,2018
The State of Uttarakhand and Ors.
Appellant
VERSUS
Habib Khan And Ors.
Respondents
JUDGEMENT
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(1.) This Review Petition has been filed against the order dated 23.08.2017 whereby the appeal was
allowed.
(2.) Delay condoned.
(3.) We have perused the Review Petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 23.08.2017 is made out. Consequently, the review petition is dismissed.;
(2.) Delay condoned.
(3.) We have perused the Review Petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 23.08.2017 is made out. Consequently, the review petition is dismissed.;
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