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Supreme Court - Daily Orders

M/S Beta Exim Logistics (P) Ltd. vs Central Railside Warehouse Co. Ltd. on 11 January, 2023

Bench: Dinesh Maheshwari, B.R. Gavai

                                          IN THE SUPREME COURT OF INDIA
                                               INHERENT JURISDICTION

                                     REVIEW PETITION (CIVIL) NO. 1473 OF 2022
                                                             IN
                                SPECIAL LEAVE PETITION (CIVIL) NO. 16116 OF 2020

             M/S BETA EXIM LOGISTICS (P) LTD.                              ..…..PETITIONER(S)

                                                        VERSUS

             CENTRAL RAILSIDE WAREHOUSE CO. LTD. ……..RESPONDENT(S)

                                                        ORDER

The application for hearing the review petition in open Court stands rejected.

We have carefully perused the review petition as also the grounds in support thereof. In our opinion, no case for review of order dated 09.08.2021 is made out.

The review petition is, accordingly, dismissed.

……………………………….J. (DINESH MAHESHWARI) ……………………………….J. (B.R. GAVAI) New Delhi;

January 11, 2023.

Signature Not Verified Digitally signed by ARJUN BISHT Date: 2023.01.11 17:04:26 IST Reason:

ITEM NO.1002                                              SECTION XIV

               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.1473/2022 in SLP(C) No.16116/2020 (Arising out of impugned final judgment and order dated 09-08-2021 in SLP(C) No.16116/2020 passed by the Supreme Court Of India) M/S BETA EXIM LOGISTICS (P) LTD. Petitioner(s) VERSUS CENTRAL RAILSIDE WAREHOUSE CO. LTD. Respondent(s) (IA No.26963/2022 - ORAL HEARING) Date : 11-01-2023 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE B.R. GAVAI By Circulation UPON perusing papers the Court made the following O R D E R The application for hearing the review petition in open Court stands rejected.
The review petition is dismissed in terms of the signed order.
(ARJUN BISHT) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) (signed order is placed on the file)