Supreme Court - Daily Orders
Banoth Dhasma vs M/S Narne Estates Pvt Limited Managing ... on 4 November, 2025
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2025
(Diary No(s).38617/2025)
IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C) NO. 12861/2025
BANOTH DHASMA & ORS. Petitioner(s)
VERSUS
M/S NARNE ESTATES PVT LIMITED
MANAGING DIRECTOR & ORS. Respondent(s)
O R D E R
On perusal of Office Report dated 10.10.2025, we find that the Review Petition is defective for the following reason :
“1. AOR averment regarding “no new grounds taken” is not mentioned by counsel.” The defect was notified to the learned counsel by letter dated 06.09.2025 but the same has not been cured so far.
Delay condoned.
Signature Not Verified Having carefully gone through the Review Digitally signed by NEETU SACHDEVA Date: 2025.11.07 16:52:26 IST Petition, the order under challenge and the papers Reason: 1 annexed therewith, we are satisfied that there is no error apparent on the face of the record or any merit in the Review Petition warranting reconsideration of the order impugned.
The Review Petition is accordingly dismissed. Pending application(s) shall stand disposed of.
.....................J. (B.V. NAGARATHNA) .....................J. (SATISH CHANDRA SHARMA) NEW DELHI;
NOVEMBER 04, 2025 2 ITEM NO.1003 SECTION XII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No(s). 38617/2025 [Arising out of impugned final judgment and order dated 02-05-2025 in SLP(C) No. 12861/2025 passed by the Supreme Court of India] BANOTH DHASMA & ORS. Petitioner(s) VERSUS M/S NARNE ESTATES PVT LIMITED MANAGING DIRECTOR & ORS. Respondent(s) IA No. 165472/2025 - CONDONATION OF DELAY IN FILING Date : 04-11-2025 This matter was circulated today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petition is dismissed in terms of the signed order.
Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file) 3