Supreme Court - Daily Orders
K.K. Balachandran vs Kerala State Beverages (M And M) ... on 14 January, 2020
Bench: L. Nageswara Rao, Hemant Gupta
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. 9 OF 2020
IN
CIVIL APPEAL NO. 7807 OF 2019
K.K. BALACHANDRAN ....PETITIONER(S)
VERSUS
KERALA STATE BEVERAGES (M AND M)
CORPORATION LTD. & ANR. .... RESPONDENT(S)
AND
REVIEW PETITION (CIVIL) NO. 8 OF 2020 IN CIVIL APPEAL NO. 7811
OF 2019
AND
REVIEW PETITION (CIVIL) (DIARY NO.40872/2019) NO(S). OF
2020 IN CIVIL APPEAL NOS.7811 & 7821 OF 2019
O R D E R
Application for grant of oral hearing in open court is rejected.
Delay condoned.
We have perused the Review Petitions and record of the appeals and are convinced that the order of which review Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2020.01.18 11:14:14 IST has been sought does not suffer from any error apparent Reason:
warranting its reconsideration. 2 The Review Petitions are, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
....................J. ( L. NAGESWARA RAO ) ....................J. ( HEMANT GUPTA ) NEW DELHI, January 14, 2020 3 ITEM NO.1004 SECTION XI-A 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. 9/2020 in C.A. No. 7807/2019 (Arising out of impugned final judgment and order dated 04-10- 2019 in C.A. No. No. 7807/2019 passed by the Supreme Court Of India) K.K. BALACHANDRAN Petitioner(s) VERSUS KERALA STATE BEVERAGES (M AND M) CORPORATION LTD. & ANR. Respondent(s) WITH R.P.(C) No. 8/2020 in C.A. No. 7811/2019 (XI-A) Diary No(s). 40872/2019 (XI-A) in C.A. Nos.7811 & 7821/2019 (IA No. 173674/2019 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT IA No. 173675/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 173677/2019 - EXEMPTION FROM FILING O.T. IA No. 173678/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 14-01-2020 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Application for grant of oral hearing in open court is rejected.
Delay condoned.4
The Review Petitions are dismissed in terms of the Signed Order.
Pending application(s), if any, shall stand disposed of.
(GEETA AHUJA) (ANAND PRAKASH) COURT MASTER (SH) BRANCH OFFICER (The Signed Order is placed on the file)