Supreme Court - Daily Orders
M/S. Dakshina Kannada Power Pvt. Ltd. vs Prodigy Hydro Power (P) Ltd. Ors. on 4 August, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
CHAMBER MATTER SECTION IVA
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. 2149/2015 In SLP(C) No. 5575/2015
M/S. DAKSHINA KANNADA POWER PVT. LTD. Petitioner(s)
VERSUS
PRODIGY HYDRO POWER (P) LTD. & ORS. Respondent(s)
Date : 04/08/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
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.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signed Order is placed on the file.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.08.05 16:23:25 IST Reason:IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C.) No. 2149 OF 2015 IN SPECIAL LEAVE PETITION (C) NO.5575 of 2015 M/s Dakshina Kannada Power Pvt.Ltd. ..Petitioner(s) Versus Prodigy Hydro Power Pvt. Ltd.& Ors. ..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 the Review Petition.
The Review Petition is, accordingly, dismissed.
......................J. (VIKRAMAJIT SEN) .....................J. (SHIVA KIRTI SINGH) NEW DELHI, AUGUST 04, 2015.