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Supreme Court - Daily Orders

Central Coalfields Ltd. vs M/S S.J. Coke Industries Pvt. Ltd. Etc. on 30 July, 2015

Bench: Vikramajit Sen, Abhay Manohar Sapre

                                                1


     CHAMBER MATTER                                             SECTION XVI

                              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. 1802-1803/2015 In C.A. No. 3399-3400/2015

     CENTRAL COALFIELDS LTD. AND ORS.                             Petitioner(s)

                                               VERSUS

     M/S S.J. COKE INDUSTRIES PVT. LTD. ETC.            Respondent(s)
     (With appln.for application for hearing in open Court and office
     report)

     WITH
     R.P.(C) No. 1734/2015 In C.A. No. 3408/2015
     (With appln.(s) for application for hearing in open court and
     office report)

      R.P.(C) No. 1735/2015 In C.A. No. 3409/2015
     (With appln.(s) for application for hearing in open court and
     office report )

      R.P.(C) No. 1736/2015 In C.A. No. 3419/2015
     (With appln.(s) for application for hearing in open court and
     Office Report)

      R.P.(C) No. 1737/2015 In C.A. No. 3407/2015
     (With appln.(s) for application for hearing in open court and
     Office Report)

      R.P.(C) No. 1738/2015 In C.A. No. 3405/2015
     (With appln.(s) for application for hearing in open court and
     Office Report)

      R.P.(C) No. 1739/2015 In C.A. No. 3411/2015
     (With appln.(s) for application for hearing in open court and
     Office Report)

      R.P.(C) No. 1740/2015 In C.A. No. 3401/2015
     (With appln.(s) for application for hearing in open court and
     Office Report)

      R.P.(C) No. 1741/2015 In C.A. No. 3410/2015
     (With appln.(s) for application for hearing in open court and
Signature Not Verified


     Office Report)
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.07.30
16:22:28 IST
Reason:


      R.P.(C) No. 1749/2015 In C.A. No. 3403/2015
     (With appln.(s) for application for hearing in open court and
     Office Report)
                                  2

 R.P.(C) No. 1750/2015 In C.A. No. 3404/2015
(With appln.(s) for application for hearing in open court and
Office Report)


 R.P.(C) No. 1751/2015 In C.A. No. 3402/2015
(With appln.(s) for application for hearing in open court and
Office Report)

 R.P.(C) No. 1801/2015 In C.A. No. 3406/2015
(With appln.(s) for application for hearing in open court and
Office Report)

Date : 30/07/2015 These petitions were circulated today.

CORAM :
          HON'BLE MR. JUSTICE VIKRAMAJIT SEN
          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

                     By Circulation


           UPON perusing papers the Court made the following
                              O R D E R

Application for hearing in open Court is rejected.

The Review Petitions are dismissed.



(NEELAM GULATI)                                 (SAROJ SAINI)
 COURT MASTER                                    COURT MASTER

Signed order is placed on the file.

1

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C.) Nos.1802-1803 OF 2015 IN CIVIL APPEAL (C) NOS.3399-3400 of 2015 Central Coalfields Ltd. & Ors. ..Petitioner(s) Versus M/s S.J. Coke Industries Pvt.Ltd.Etc. ..Respondent(s) R.P.(C) No. 1734/2015 In C.A. No. 3408/2015 R.P.(C) No. 1735/2015 In C.A. No. 3409/2015 R.P.(C) No. 1736/2015 In C.A. No. 3419/2015 R.P.(C) No. 1737/2015 In C.A. No. 3407/2015 R.P.(C) No. 1738/2015 In C.A. No. 3405/2015 R.P.(C) No. 1739/2015 In C.A. No. 3411/2015 R.P.(C) No. 1740/2015 In C.A. No. 3401/2015 R.P.(C) No. 1741/2015 In C.A. No. 3410/2015 R.P.(C) No. 1749/2015 In C.A. No. 3403/2015 R.P.(C) No. 1750/2015 In C.A. No. 3404/2015 R.P.(C) No. 1751/2015 In C.A. No. 3402/2015 R.P.(C) No. 1801/2015 In C.A. No. 3406/2015 O R D E R Applications for hearing in open Court is rejected.

Having perused the Review Petitions and the connection papers with meticulous care, we do not find any justifiable reason to entertain the Review Petitions.

The Review Petitions are, accordingly, dismissed.

......................J. (VIKRAMAJIT SEN) .....................J. (ABHAY MANOHAR SAPRE) NEW DELHI, JULY 30, 2015.