Supreme Court - Daily Orders
Y.N. Krishna Murthy vs Karnataka Silk Industries Corporation ... on 30 April, 2019
Bench: Arun Mishra, Vineet Saran
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 1007 OF 2019
IN
SPECIAL LEAVE PETITION (C) NO. 25550 OF 2018
Y.N. KRISHNA MURTHY Petitioner(s)
VERSUS
KARNATAKA SILK INDUSTRIES
CORPORATION LTD & ANR. Respondent(s)
O R D E R
Delay condoned.
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
.......................J. [ ARUN MISHRA ] .......................J. [ VINEET SARAN ] New Delhi;
April 30, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.05.06 15:24:09 IST Reason:
ITEM NO.1004 SECTION IV-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. 1007/2019 in SLP(C) No. 25550/2018 Y.N. KRISHNA MURTHY Petitioner(s) VERSUS KARNATAKA SILK INDUSTRIES CORPORATION LTD & ANR. Respondent(s) (FOR ADMISSION and IA No.161251/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No.161250/2018-APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT) Date : 30-04-2019 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE VINEET SARAN By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing of the Review Petition in open court is rejected.
The Review Petition is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)