Supreme Court - Daily Orders
Forbes And Company Ltd vs The Official Liquidator Of The Bombay ... on 3 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 2389 OF 2016
IN
SPECIAL LEAVE PETITION(CIVIL) NO.1387 OF 2014
FORBES AND COMPANY LTD AND ANR. ...PETITIONER(S)
VERSUS
THE OFFICIAL LIQUIDATOR OF
THE BOMBAY HIGH COURT AS LIQUIDATOR
OF THE SVADESHI MILLS CO. LTD.
(IN LIQUIDATION) AND ORS. ...RESPONDENT(S)
O R D E R
Application for hearing in open Court is rejected. This Review Petition has been filed against the order dated 23rd February, 2016 whereby the Special Leave Petition was dismissed.
We have perused the Review Petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 23rd February, 2016 is made out. Consequently, the review petition is dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(PRAFULLA C. PANT)
NEW DELHI
AUGUST 03, 2016
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2016.08.04
17:16:34 IST
Reason:
CHAMBER MATTER NO.3 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 (CIVIL) NO. 2389 OF 2016 IN SPECIAL LEAVE PETITION(CIVIL) NO.1387 OF 2014 FORBES AND COMPANY LTD AND ANR. ...PETITIONER(S) VERSUS THE OFFICIAL LIQUIDATOR OF THE BOMBAY HIGH COURT AS LIQUIDATOR OF THE SVADESHI MILLS CO. LTD.
(IN LIQUIDATION) AND ORS. ...RESPONDENT(S) (with appln. (s) for application for hearing in open court) Date : 03/08/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE PRAFULLA C. PANT 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 petition is dismissed in terms of the signed order.
(Neetu Khajuria) (Asha Soni) Court Master Court Master (Signed order is placed on the file.)