STATE OF M.P. Vs. SARDAR NIRMAL SINGH

JUDGEMENT

(1.) HEARD on I.A. No. 3030/2012, an application for condonation of delay in filing the review petition. Reply of the application has been filed.

(2.) EARLIER this court deferred the hearing of this review petition on the ground that the matter was referred to the Constitution Bench that whether the review petition is maintainable against an order or judgment if SLP filed against the same order or judgment has been dismissed by the Hon'ble Supreme Court. Thereafter, the review petitioner filed a Special Leave Petition before the Hon'ble Supreme Court against the interim order passed by this court. It was registered as Civil Appeal No. 6341 -6342 of 2014 and was disposed of vide order dt. 14.7.2014 with the following directions: -

(3.) HON 'ble Supreme Court has directed to dispose of this review petition up to 31st October 2014, hence, the review petition is listed for hearing.