Supreme Court - Daily Orders
The State Of Kerala vs M/S Cochin Shipyard Ltd. on 2 March, 2021
Bench: L. Nageswara Rao, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C)NO. /2021
(Diary No(s).25959/2020)
IN
SPECIAL LEAVE PETITION (C) NO. 5227/2019
THE STATE OF KERALA Petitioner(s)
VERSUS
M/S COCHIN SHIPYARD LTD. Respondent(s)
O R D E R
There is delay of 613 days in filing of the review Petition for which no satisfactory explanation has been given. Even otherwise, we do not find any merit in the Review Petition. The Review Petition is dismissed on the ground of delay as well as on merits.
Pending application(s), if any, shall stand disposed of.
....................J ( L.NAGESWARA RAO ) ....................J ( S. ABDUL NAZEER) Signature Not Verified Digitally signed by GEETA AHUJA Date: 2021.03.06 NEW DELHI;
12:22:24 IST
Reason: 02nd March, 2021.
ITEM NO.1001 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s). 25959/2020 in Special Leave Petition (Civil) No. 5227/2019) THE STATE OF KERALA Petitioner(s) VERSUS M/S COCHIN SHIPYARD LTD. Respondent(s) (With appln. for condonation of delay in filing Review Petition) Date : 02-03-2021 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE S. ABDUL NAZEER By Circulation UPON hearing the counsel the Court made the following O R D E R The Review Petition is dismissed on the ground of delay as well as on merits in terms of the Signed Order. Pending application(s), if any, shall stand disposed of.
(Geeta Ahuja) (Anand Prakash)
Court Master Court Master
(Signed Order is placed on the file)