Supreme Court - Daily Orders
Consortium Of: M/S Siemens ... vs Delhi Metro Rail Corporation Ltd on 31 March, 2015
Bench: T.S. Thakur, C. Nagappan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.730 OF 2015
IN
CIVIL APPEAL NO.2068 OF 2014
Consortium of: M/s. Siemens Aktiengesellschaft
(Siemens AG) and Siemens Limited …Petitioners
Vs.
Delhi Metro Rail Corporation Ltd. & Ors. …Respondents
ORDER
There is a delay of 327 days in filing of this review petition.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 14 th February, 2014. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
.…..............................…......…………..….J. (T.S. THAKUR) ............................…......………..………….J. (C. NAGAPPAN) New Delhi March 31, 2015 Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.03.31 16:19:40 IST Reason: Chamber Matter SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No. 730 of 2015 In C.A. No. 2068 of 2014 CONSORTIUM OF: M/S SIEMENS AKTIENGESELLSCHAFT (SIEMENS AG) AND SIEMENS LIMITED Petitioner(s) VERSUS DELHI METRO RAIL CORPORATION LTD & ORS Respondent(s) Date : 31/03/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE C. NAGAPPAN By Circulation UPON perusing papers the Court made the following O R D E R There is a delay of 327 days in filing of this review petition. We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 14 th February, 2014. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)