Supreme Court - Daily Orders
Hindustan Shipyard Ltd. vs Essar Oil Ltd. . on 29 October, 2015
Bench: Anil R. Dave, Vikramajit Sen, Pinaki Chandra Ghose
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.2634 OF 2015
IN
CIVIL APPEAL NO.3353 OF 2005
HINDUSTAN SHIPYARD LTD. ... PETITIONER(S)
VS.
ESSAR OIL LTD. AND ORS. ... RESPONDENT(S)
WITH
R.P.(C)NO.2635/2015 IN C.A.NO.3355/2005
O R D E R
Delay condoned.
We have perused the Review Petitions and record of the Civil appeals and are convinced that the judgment of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petitions are, accordingly, dismissed.
..............J. [ANIL R. DAVE] ..............J. [VIKRAMAJIT SEN] ..............J. Signature Not Verified [PINAKI CHANDRA GHOSE] Digitally signed by Sarita Purohit New Delhi;
Date: 2015.11.07 11:40:52 IST 29th October, 2015. Reason:
CHAMBER MATTER COURT NO.3 SECTION XIIA 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.2634/2015 In C.A.No.3353/2005 HINDUSTAN SHIPYARD LTD. Petitioner(s) VERSUS ESSAR OIL LTD. AND ORS. Respondent(s) (With appln.(s) for c/delay in filing review petition and oral hearing and office report) R.P.(C)No.2635/2015 In C.A.No.3355/2005 Date : 29/10/2015 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE VIKRAMAJIT SEN HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE By circulation UPON hearing the counsel the Court made the following O R D E R Application for oral hearing is rejected. Delay condoned.
The Review Petitions are dismissed in terms of the signed order. Pending application, if any, stands disposed of.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)