Supreme Court - Daily Orders
Siri Krishna vs Haryana State Industrial Development ... on 22 July, 2015
Bench: Ranjan Gogoi, S.A.Bobde
CHAMBER MATTER SECTION IVB
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. 1471/2015 In SLP(C) No. 33329/2011
SIRI KRISHNA Petitioner(s)
VERSUS
HARYANA STATE INDUSTRIAL DEVELOPMENT CORP. LTD AND ANRRespondent(s)
(With appln. For c/delay in filing review petition and office
report)
Date : 22/07/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE S.A.BOBDE
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.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Madhu Bala Date: 2015.07.23 16:57:45 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 1471 OF 2015 IN SPECIAL LEAVE PETITION(CIVIL) NO. 33329/2011 SIRI KRISHNA ...PETITIONER(S) VERSUS HARYANA STATE INDUSTRIAL DEVELOPMENT CORP. LTD AND ANR ...RESPONDENT(S) O R D E R Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…..................J. [RANJAN GOGOI] NEW DELHI …..................J. 22ND JULY, 2015 [S.A. BOBDE]