Supreme Court - Daily Orders
Deepak Bhandari vs H.P State Industrial Dev. Cor. Ltd &Ors on 16 April, 2014
Ò IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO(s). 860 OF 2014
IN
CIVIL APPEAL NO. 1019/2014
DEEPAK BHANDARI ..Petitioner(s)
VERSUS
H.P. STATE INDUSTRIAL DEV. COR. LTD.
& ORS. ..Respondent(s)
O R D E R
Delay condoned.
We have gone through the review petition and the connected papers and examined the grounds urged in support of the prayers for review. We find no error apparent on the face of the record to warrant recall of our order dated 29.01.2014. The review petition is, accordingly, dismissed.
....................J. (K.S. RADHAKRISHNAN) ....................J. (A.K. SIKRI) NEW DELHI, APRIL 16, 2014.
CHAMBER MATTER COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NO(s). 860 OF 2014 IN CIVIL APPEAL NO. 1019/2014 DEEPAK BHANDARI Petitioner(s) VERSUS H.P. STATE INDUSTRIAL DEV. COR. LTD. & ORS. Respondent(s) (With appln(s) for c/delay in filing review petition,permission to file additional documents Date: 16/04/2014 This Petition was circulated in Chambers today. CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN HON’BLE MR. JUSTICE A.K. SIKRI By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(Narendra Prasad) (Renuka Sadana) Court Master Court Master