Supreme Court - Daily Orders
M/S. Karnavati Rolling Mills P. Ltd. And ... vs Union Of India And Others on 15 October, 2015
Bench: J. Chelameswar, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C)NO.2980 OF 2015
IN
CIVIL APPEAL NO.1257 OF 2015
M/S. KARNAVATI ROLLING MILLS P. LTD. AND OTHERS Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
WITH
REVIEW PETITION (C)NO.3003 OF 2015
IN
CIVIL APPEAL NO.1278 OF 2015
BABULAL JAJODIA AND OTHERS Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
O R D E R
Delay condoned.
Application for discharge of previous Advocate-on-Record Mr. Nikhil Goel is allowed.
Application for exemption from filing certified copy of impugned order dated 28.01.2015 is allowed.
We have considered the averments in the review petitions. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error in the impugned judgment.
Hence, the Review Petitions are dismissed.
......................J.
(J. CHELAMESWAR)
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2015.10.17
......................J.
14:11:01 IST
Reason: (S.A. BOBDE)
NEW DELHI
OCTOBER 15, 2015
CHAMBER MATTER SECTION IX
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. 2980/2015 In C.A. No. 1257/2015 M/S. KARNAVATI ROLLING MILLS P. LTD. AND OTHERS Petitioner(s) VERSUS UNION OF INDIA AND OTHERS Respondent(s) (With appln.(s) for an application for discharge of advocate on record, exemption from filing c/c of the impugned order and appln. for c/delay in filing review petition and Office Report) WITH R.P.(C) No. 3003/2015 In C.A. No. 1278/2015 (With appln.(s) for an application for discharge of advocate on record, exemption from filing c/c of the impugned order and appln. for c/delay in filing review petition and Office Report) Date : 15/10/2015 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for discharge of previous Advocate-on-Record Mr. Nikhil Goel is allowed.
Application for exemption from filing certified copy of impugned order dated 28.01.2015 is allowed.
We have considered the averments in the review petitions. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error in the impugned judgment.
Hence, the Review Petitions are dismissed.
[O.P. SHARMA] [INDU BALA KAPUR]
AR-cum-PS COURT MASTER
(Signed order is placed on the file)