Supreme Court - Daily Orders
Delhi Development Authority vs M/S. Green Finance Pvt. Ltd. on 10 July, 2018
Bench: Kurian Joseph, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) DIARY No(s). 18950 OF 2018
IN
CIVIL APPEAL NO(S).9423 OF 2016
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
M/S. GREEN FINANCE PVT. LTD. & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
We have perused the Review Petition and the connected papers carefully 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.
...................J. (KURIAN JOSEPH) .....................J. (ROHINTON FALI NARIMAN) NEW DELHI JULY 10, 2018 Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.07.11 17:23:41 IST Reason: ITEM NO.1005 SECTION XIV 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). 18950 OF 2018 IN CIVIL APPEAL NO(S).9423 OF 2016 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS M/S. GREEN FINANCE PVT. LTD. & ORS. RESPONDENT(S) (Application for condonation of delay) Date : 10-07-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN By Circulation UPON perusing papers the Court made the following O R D E R In terms of the signed order, the review petition is dismissed.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)