Supreme Court - Daily Orders
Nirmal Ujjwal Coop. Credit Society vs Maharashtra State Coop. Bank Ltd &5 Ors on 8 July, 2014
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ITEM NO.Chamber 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. 1216-1217/2014 In C.A. No. 6832-6833/2013
NIRMAL UJJWAL COOP. CREDIT SOCIETY Petitioner(s)
VERSUS
MAHARASHTRA STATE COOP. BANK LTD &5 ORS Respondent(s)
(with appln. (s) for c/delay in filing review petition and office
report)
Date : 08/07/2014 This petition was circulated today.
CORAM:
HON’BLE MR. JUSTICE T.S.THAKUR
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
By Circulation
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The review petitions are dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by ( The Signed Order is placed on the file.) Shashi Sareen Date: 2014.07.16 04:25:56 ALMT Reason: 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NOS. 1216-1217 OF 2014 IN CIVIL APPEAL NOS. 6832-6833 OF 2013 Nirmal Ujjwal Co-operative Credit Society, through its Secretary Nagpur ...Petitioner Versus Maharashtra State Co-operative Bank Ltd. through its Manager, Nagpur and 5 Others ...Respondents ORDER There is delay of 18 days in filing of the review petition which is, hereby, condoned.
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 19th August, 2013. The review petitions are, accordingly, dismissed.
.............................................J .
(T.S. THAKUR) ............................................... J. New Delhi (VIKRAMAJIT SEN) July 8, 2014