Supreme Court - Daily Orders
Delhi State Industrial And ... vs Bls Summer Jv (Joint Venture) on 12 December, 2019
Bench: Arun Mishra, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P.(C) No. 2647/2019 in SLP(C) No. 23351/2019
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. PETITIONER(S)
VERSUS
BLS SUMMER JV (JOINT VENTURE) RESPONDENT(S)
O R D E R
Having perused the Review Petition and the connected papers with meticulous care, we do not find any justifiable reason to entertain this review petition.
The Review Petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
.................................J. [ARUN MISHRA] .................................J. [S. RAVINDRA BHAT] NEW DELHI;
DECEMBER 12, 2019.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.12.12 17:08:14 IST Reason:ITEM NO.1004 SECTION XIV (CHAMBER MATTER) 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. 2647/2019 in SLP(C) No. 23351/2019 DELHI STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. PETITIONER(S) VERSUS BLS SUMMER JV (JOINT VENTURE) RESPONDENT(S) (IA No.167784/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 167784/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 12-12-2019 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S. RAVINDRA BHAT By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on the file)