Supreme Court - Daily Orders
M/S. Fortune Infrastructure(Now Known ... vs Trevor D Lima on 5 September, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOS.2627-2628 OF 2018
IN
CIVIL APPEAL NOS. 3533-3534 OF 2017
M/S. FORTUNE INFRASTRUCTURE (NOW KNOWN
AS M/S. HICON INFRASTRUCTURE) AND ANOTHER Petitioner(s)
VERSUS
TREVOR D'LIMA AND OTHERS Respondent(s)
O R D E R
1. These Review Petitions have been filed against the Judgment dated 12th March, 2018 whereby the civil appeals were allowed in part.
2. Delay condoned.
3. The interlocutory application seeking permission to allow the appellants to make submissions before deciding the review petitions in open Court, is rejected.
4. We have perused the Review Petitions as well as the grounds raised in support of the Review Petitions. In our opinion, no case for review of our judgment dated 12th March, 2018 is made out. Consequently, the Review Petitions are dismissed.
........................J.
(N.V. RAMANA)
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2018.09.06
........................J.
16:37:43 PKT
Reason: (S. ABDUL NAZEER)
NEW DELHI,
September 05, 2018
ITEM NO.1002 SECTION XVII
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. 2627-2628/2018 in C.A. No. 3533-3534/2017 (Arising out of impugned final judgment and order dated 12-03-2018 in C.A. No. No. 3534/2017 12-03-2018 in C.A. No. No. 3533/2017 passed by the Supreme Court Of India) M/S. FORTUNE INFRASTRUCTURE(NOW KNOWN AS M/S. HICON INFRASTRUCTURE & ANR. Petitioner(s) VERSUS TREVOR D LIMA & ORS. Respondent(s) (WITH APPLICATIONS SEEKING PERMISSION TO ALLOW THE APPELLANTS TO MAKE SUBMISSIONS BEFORE DECIDING THE REVIEW PETITIONS IN OPEN COURT AND CONDONATION OF DELAY IN FILING REVIEW PETITIONS) Date : 05-09-2018 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE S. ABDUL NAZEER By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The interlocutory application seeking permission to allow the appellants to make submissions before deciding the review petitions in open Court, is rejected.
The review petitions are dismissed in terms of the signed order.
Pending applications, if any, shall also stand disposed of.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI)
AR CUM PS ASSISTANT REGISTRAR
(Signed order is placed on the file)