Supreme Court - Daily Orders
S. Dhanasekar vs M/S Hema Engineering Industries Ltd. on 9 June, 2020
Bench: Mohan M. Shantanagoudar, R. Subhash Reddy
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO(S). OF 2020
[DIARY NO. 3493 OF 2020]
IN
CIVIL APPEAL NOS. 7931-7943 OF 2015
S. DHANASEKAR AND ORS. .... PETITIONER(S)
Versus
M/S HEMA ENGINEERING INDUSTRIES LTD. ....RESPONDENT(S)
AND ANR.
ORDER
Delay condoned in filing review petitions.
Having gone through the review petitions and the records, we find no merit in the review petitions, inasmuch as there is no error apparent on the face of the record.
The review petitions are, accordingly, dismissed.
Pending application(s), if any, stands disposed of accordingly.
...…………………………………..…J. [MOHAN M. SHANTANAGOUDAR] Signature Not Verified NEW DELHI; ...…………………………………..…J. Digitally signed by GULSHAN KUMAR ARORA Date: 2020.06.20 JUNE 09, 2020. [R. SUBHASH REDDY] 11:15:15 IST Reason:
ITEM NO.1002 SECTION XII
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). 3493/2020 (Arising out of impugned final judgment and order dated 04-12-2019 in C.A. No. No. 7931/2015 04-12-2019 in C.A. No. 7932/2015 04-12- 2019 in C.A. No. 7933/2015 04-12-2019 in C.A. No. 7934/2015 04-12- 2019 in C.A. No. 7935/2015 04-12-2019 in C.A. No. 7936/2015 04-12- 2019 in C.A. No. 7937/2015 04-12-2019 in C.A. No. 7938/2015 04-12- 2019 in C.A. No. 7939/2015 04-12-2019 in C.A. No. 7940/2015 04-12- 2019 in C.A. No. 7941/2015 04-12-2019 in C.A. No. 7942/2015 04-12- 2019 in C.A. No. 7943/2015 passed by the Supreme Court Of India) S. DHANASEKAR & ORS. Petitioner(s) VERSUS M/S HEMA ENGINEERING INDUSTRIES LTD. & ANR. Respondent(s) (IA No. 16516/2020-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 09-06-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE R. SUBHASH REDDY By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned in filing review petitions.
Having gone through the review petitions and the records, we find no merit in the review petitions, inasmuch as there is no error apparent on the face of the record.
The review petitions are, accordingly, dismissed.
Pending application(s), if any, stands disposed of accordingly.
(GULSHAN KUMAR ARORA) (PRADEEP KUMAR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)