Supreme Court - Daily Orders
C Oil Exim Ltd. vs Union Of India . on 23 August, 2016
Bench: Madan B. Lokur, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.3088 OF 2016
IN
SPECIAL LEAVE PETITION (C) NO.3673 OF 2016
C OIL EXIM LTD. ...PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS. ...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. (MADAN B. LOKUR) .............................J. (N.V.RAMANA) NEW DELHI AUGUST 23, 2016 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.08.23 17:04:11 IST Reason: CHAMBER MATTER SECTION III 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. 3088/2016 in SLP(C) No. 3673/2016 C OIL EXIM LTD. Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (with appln. (s) for c/delay in filing review petition) Date : 23/08/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE N.V. RAMANA 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.
(SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER (Signed order is placed on the file)