Supreme Court - Daily Orders
M/S T.C.Healthcare Pvt. Ltd. vs Union Of India on 22 January, 2020
Bench: Arun Mishra, Vineet Saran, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P. (C) NO. 2733/2019 IN C.A. NO. 4687/2010
M/S. T.C. HEALTHCARE PVT. LTD. & ANR. PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. RESPONDENT(S)
WITH
R.P.(C) No. 2734/2019 in C.A. No. 4679/2010
O R D E R
Having perused the Review Petitions and the connected papers with meticulous care, we do not find any justifiable reason to entertain the review petitions.
The Review Petitions are, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
.................................J. [ARUN MISHRA] .................................J. [VINEET SARAN] .................................J. [S. RAVINDRA BHAT] Signature Not Verified NEW DELHI;
Digitally signed byNARENDRA PRASAD Date: 2020.01.23 JANUARY 22, 2020.
17:34:30 IST Reason:
ITEM NO.1002 SECTION III-A (CHAMBER MATTER) 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. 2733/2019 IN C.A. NO. 4687/2010 M/S. T.C. HEALTHCARE PVT. LTD. & ANR. PETITIONER(S) VERSUS UNION OF INDIA & ANR. RESPONDENT(S) (FOR ADMISSION) WITH R.P.(C) No. 2734/2019 in C.A. No. 4679/2010 (III-A) (FOR ADMISSION) Date : 22-01-2020 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER (Signed order is placed on the file)