Supreme Court - Daily Orders
Kedarnath Gangadhar Agrawal vs Maharashtra Industrial Development ... on 21 August, 2019
Bench: Ashok Bhushan, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(C) NOS.1842-1845 OF 2019
IN
SPECIAL LEAVE PETITION(C) NOS.10921-10924 OF 2019
KEDARNATH GANGADHAR AGRAWAL ETC. PETITIONER(S)
VERSUS
MAHARASHTRA INDUSTRIAL DEVELOPMENT
CORPORATION & ANR. RESPONDENT(S)
O R D E R
Application for hearing of the review petitions in the open Court is rejected.
We have gone through the review petitions and the connected papers. We do not find any error, much less apparent, in the order impugned, warranting its reconsideration.
The review petitions are, accordingly, dismissed.
...................J. (ASHOK BHUSHAN) Signature Not Verified ...................J. Digitally signed by (K.M. JOSEPH) ARJUN BISHT Date: 2019.08.23 16:19:11 IST New Delhi, August 21, 2019 Reason: ITEM NO.1004 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.1842-1845/2019 in SLP(C) No.10921-10924/2019 (Arising out of impugned final judgment and order dated 06-05-2019 in SLP(C) No.10921/2019, 06-05-2019 in SLP(C) No.10922/2019, 06-05- 2019 in SLP(C) No.10923/2019, 06-05-2019 in SLP(C) No.10924/2019 passed by the Supreme Court Of India) KEDARNATH GANGADHAR AGRAWAL ETC. Petitioner(s) VERSUS MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION & ANR. Respondent(s) (FOR ADMISSION and IA No.93479/2019-APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT) Date : 21-08-2019 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE K.M. JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing of the review petitions in the open Court is rejected.
The review petitions are dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER
(signed order is placed on the file)