Supreme Court - Daily Orders
State Of Tamil Nadu And Others vs Tvl. South Indian Sugar Mills ... on 24 November, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
CHAMBER MATTER SECTION XII
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. 3371/2015 In C.A. No. 1036/2005 @ C.A. No.
1028-1037/2005
M/S. CHEMPLAST SANMAR LTD. Petitioner(s)
VERSUS
STATE OF TAMIL NADU AND OTHERS Respondent(s)
WITH
R.P.(C) No. 3357-3366/2015 In C.A. No. 1028-1037/2005
(With appln.(s) for permission to bring additional documents and
appln.(s) for oral hearing and Office Report)
Date : 24/11/2015 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
By Circulation
UPON perusing papers the Court made the following
O R D E R
Application for oral hearing is rejected. The review petitions are dismissed in terms of the signed order.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signed Order is placed on the file. Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.11.24 16:51:21 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C.) No. 3371 OF 2015 IN CIVIL APPEAL (C) NO.1036/2015 @ CA.Nos.1028-1037/2005 M/s Chemplast Sanmar Ltd. ..Petitioner(s) Versus State of Tamil Nadu & Ors. ..Respondent(s) WITH REVIEW PETITION © NOS.3357-3366/15 IN C.A.NOS.1028-1037/2005 O R D E R Application for oral hearing is rejected. Having perused the Review Petitions and the connected papers with meticulous care, we do not find any justifiable reason to entertain the Review Petitions.
The Review Petitions are, accordingly, dismissed.
......................J. (VIKRAMAJIT SEN) .....................J. (SHIVA KIRTI SINGH) NEW DELHI, NOVEMBER 24, 2015.