Supreme Court - Daily Orders
Margaret Almeida & Ors. Etc. Etc. vs Bombay Catholic Co-Op.Housing ... on 12 February, 2014
Author: Chief Justice
Bench: Chief Justice
P
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
1
2 REVIEW PETITION (CIVIL) NOs. 3151-3158 OF 2013
IN
CIVIL APPEAL NOs. 2683-2690 OF 2013
Margaret Almeida & Ors. etc. etc. ... Petitioner(s)
Versus
Bombay Catholic Co-operative Housing
Society Ltd. & Ors. ... Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
........................................CJI.
(P. SATHASIVAM) ...........................................J. (JAGDISH SINGH KHEHAR) NEW DELHI;
FEBRUARY 12, 2014 CHAMBER MATTER SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (C) NOS.3151-3158 OF 2013 IN C.A. NOS.2683-2690 OF 2013 MARGARET ALMEIDA & ORS. ETC. ETC. Petitioner(s) VERSUS BOMBAY CATHOLIC CO-OP.HOUSING S.LTD.&ORS Respondent(s) (With appln(s) for c/delay in filing review petition and office report) Date: 12/02/2014 These Petitions were circulated today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petitions are dismissed in terms of the signed order.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)