Supreme Court - Daily Orders
Mantri Techzone Pvt. Ltd. vs Forward Foundation on 6 August, 2019
Bench: S.A. Bobde, S. Abdul Nazeer, M.R. Shah
ITEM NO.1002 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. 1369/2019 in C.A. No. 5016/2016
MANTRI TECHZONE PVT. LTD. Petitioner(s)
VERSUS
FORWARD FOUNDATION & ORS. Respondent(s)
(FOR ADMISSION and IA No.59377/2019-CONDONATION OF DELAY IN
FILING REVIEW PETITION and IA No.59379/2019-ORAL HEARING)
Date : 06-08-2019 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE M.R. SHAH
By Circulation
UPON perusing the papers the Court made the following
O R D E R
Application for oral hearing is dismissed. Delay condoned.
The Review Petition is dismissed. [ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.08.08 16:44:19 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CIVIL) NO.1369 OF 2019 IN CIVIL APPEAL NO. 5016 OF 2016 MANTRI TECHZONE PVT. LTD. PETITIONER(S) VERSUS FORWARD FOUNDATION & ORS. RESPONDENT(S) O R D E R Application for oral hearing is dismissed. Delay condoned.
We have carefully gone through the Review Petition and the connected papers filed therewith. We do not find any ground, whatsoever, to entertain the same. The Review Petition is, accordingly, dismissed.
..................J. [ S.A. BOBDE ] ...................J. [ S. ABDUL NAZEER ] ...................J. [ M.R. SHAH ] NEW DELHI, AUGUST 06, 2019.