Supreme Court - Daily Orders
M/S. Ajni Interiors vs Union Of India on 10 February, 2021
Bench: L. Nageswara Rao, M.R. Shah
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. 104 OF 2021
IN
SPECIAL LEAVE PETITION (C) NO. 4878 OF 2020
M/S. AJNI INTERIORS Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
O R D E R
We have gone through the Review Petition and the connected papers filed therewith. In our opinion, no case for review of order is made out. The review petition is dismissed. Pending application(s), if any, shall stand disposed of.
……………………………………………………………J [L.NAGESWARA RAO] …………………………………………………………J. [M.R. SHAH] Signature Not Verified Digitally signed by GEETA AHUJA Date: 2021.02.13 NEW DELHI;
12:14:17 IST Reason:
10TH FEBRUARY, 2021.
ITEM NO.1001 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. 104/2021 in SLP(C) No. 4878/2020 M/S. AJNI INTERIORS Petitioner(s) VERSUS UNION OF INDIA & ANR. Respondent(s) (FOR ADMISSION ) Date : 10-02-2021 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE M.R. SHAH 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. Pending application(s), if any, shall stand disposed of.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master (Signed order is placed on the file)