Supreme Court - Daily Orders
Nandkisore Lalbhai Mehta vs New Era Fabrics Pvt. Ltd. on 26 November, 2015
Bench: Ranjan Gogoi, R.K. Agrawal
CHAMBER MATTER SECTION IX
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. 3391/2015 In C.A. No. 1148/2010
NANDKISORE LALBHAI MEHTA Petitioner(s)
VERSUS
NEW ERA FABRICS PVT. LTD. & ANR. Respondent(s)
(With appln. For application for permission to file review petition
and without the certificate of AOR and office report
WITH
R.P.(C) No. 3392-3393/2015 In C.A. No. 1131-1132/2010(With appln.
(s) for application for permission to file review petition and
appln.(s) for oral hearing and Office Report)
Date : 26/11/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
By Circulation
UPON perusing papers the Court made the following
O R D E R
Permission to file review petitions is allowed. Application for oral hearing and without the certificate of A.O.R. is rejected.
The review petitions are dismissed in terms of the signed order.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Madhu Bala Date: 2015.11.26 16:38:40 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 3391 OF 2015 IN CIVIL APPEAL NO. 1148 OF 2010 NANDKISORE LALBHAI MEHTA ...APPELLANT(S) VERSUS NEW ERA FABRICS PVT. LTD. & ANR. ...RESPONDENT(S) WITH REVIEW PETITIONN (CIVIL) Nos.3392-3393 of 2015 IN CIVIL APPEAL NOs. 1131-1132 OF 2010 O R D E R Permission to file review petitions is allowed. Application for oral hearing and without the certificate of A.O.R. is rejected.
We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
….................J. [RANJAN GOGOI] NEW DELHI ….................J. 26TH NOVEMBER, 2015 [R.K. AGRAWAL]