Supreme Court - Daily Orders
Pm Cold Storage Private Limited vs Monotrone Leasing Private Limited on 8 December, 2020
Bench: L. Nageswara Rao, B.R. Gavai, Krishna Murari
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.1857 OF 2020
IN
CIVIL APPEAL NO.2906 OF 2020
PM COLD STORAGE PRIVATE LIMITED Petitioner(s)
VERSUS
MONOTRONE LEASING PRIVATE LIMITED Respondent(s)
O R D E R
Application for permission for oral hearing is rejected.
We have carefully gone through the Review Petition and the record of the Civil Appeal and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed. Pending application(s) shall stand disposed of.
........................J. ( L. NAGESWARA RAO ) ........................J. ( B.R. GAVAI ) Signature Not Verified Digitally signed by BALA PARVATHI Date: 2020.12.14 18:07:33 IST Reason: .......................J. ( KRISHNA MURARI ) NEW DELHI, December 8, 2020.
ITEM NO.1008 SECTION XVII
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. 1857/2020 in C.A. No.2906/2020 PM COLD STORAGE PRIVATE LIMITED Petitioner(s) VERSUS MONOTRONE LEASING PRIVATE LIMITED Respondent(s) (FOR ADMISSION and IA No.92345/2020-ORAL HEARING) Date : 08-12-2020 This matter was circulated today CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE KRISHNA MURARI By Circulation UPON perusing papers the Court made the following Application for oral hearing is rejected. The Review Petition is dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
(Signed order is placed on the file)