Supreme Court - Daily Orders
Ramesh Vajabhai Rabari vs Pratiksha Real Estate P.Ltd. & Ors. Etc. on 10 September, 2014
Bench: Anil R. Dave, V. Gopala Gowda
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) No. 1729-1731 OF 2014
IN
SPECIAL LEAVE PETITION (C) No. 22430-22432 OF 2013
RAMESH VAJABHAI RABARI Petitioner(s)
VERSUS
PRATIKSHA REAL ESTATE P.LTD. & ORS. ETC. Respondent(s)
O R D E R
We have perused the Review Petitions and record of the Special Leave Petitions and are convinced that the order, 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. [V. GOPALA GOWDA] New Delhi;
September 10, 2014.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.09.11 16:29:22 IST Reason:
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. 1729-1731/2014 In SLP(C) No. 22430-22432/2013 RAMESH VAJABHAI RABARI Petitioner(s) VERSUS PRATIKSHA REAL ESTATE P.LTD. & ORS. ETC. Respondent(s) Date : 10/09/2014 These petitions were circulated today. CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE V. GOPALA GOWDA By Circulation UPON perusing papers the Court made the following O R D E R The Review Petitions are dismissed in terms of the signed order.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar (Signed order is placed on the file)