Supreme Court - Daily Orders
M/S Tata Tea Co. Ltd. (Now As Tata Global ... vs Union Of India on 21 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) Diary No(s). 35532/2017
IN
CIVIL APPEAL NO. 9178/2012
M/S TATA TEA CO. LTD.
(NOW AS TATA GLOBAL BEVERAGES LTD.) PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
The instant review petition is filed against the order dated 20.09.2017 whereby the aforementioned civil appeal was allowed.
We have carefully gone through the review petition and the connected papers. We find no error much less apparent in the order impugned. The review petition is, accordingly, dismissed.
......................J. [A.K. SIKRI] ......................J [ASHOK BHUSHAN] NEW DELHI;
Signature Not VerifiedAUGUST 21, 2018.
Digitally signed byASHWANI KUMAR Date: 2018.08.21 17:11:46 IST Reason:
ITEM NO.1001 SECTION XVI
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) Diary No(s). 35532/2017 M/S TATA TEA CO. LTD.
(NOW AS TATA GLOBAL BEVERAGES LTD.) Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) IA 107414/2018 - ) Date : 21-08-2018 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)