Supreme Court - Daily Orders
Devendra Kumar Goel vs M/S. Parsvanth Developers Ltd. on 31 January, 2018
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOs. 150-151/2018
IN
SPECIAL LEAVE PETITION (C) NOs. 31018-31019/2017
DEVENDRA KUMAR GOEL & ANR. Petitioner(s)
VERSUS
M/S. PARSVNATH DEVELOPERS LTD. & ORS. Respondent(s)
O R D E R
We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
JANUARY 31, 2018.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.02.01 17:00:33 IST Reason: 1 ITEM NO.1003 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. 150-151/2018 in SLP(C) No. 31018-31019/2017 DEVENDRA KUMAR GOEL & ANR. Petitioner(s) VERSUS M/S. PARSVANTH DEVELOPERS LTD. & ORS. Respondent(s) Date : 31-01-2018 These petitions were circulated today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed in terms of the signed order.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER [Signed order is placed on the file] 2