Supreme Court - Daily Orders
Suryachakra Power Corporation Ltd vs Electricity Department, Rep. By Its ... on 12 January, 2017
Bench: Kurian Joseph, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
R.P.(C) NO. 3887/2016 IN C.A. NO. 5958/2015
M/S. SURYACHAKRA POWER CORPORATION LTD PETITIONER(S)
VERSUS
ELECTRICITY DEPARTMENT REP. BY ITS
SUPERINTENDING ENGINEER, PORT BLAIR AND OTHERS RESPONDENT(S)
O R D E R
Having perused the Review Petition and the connected papers with meticulous care, we do not find any justifiable reason to entertain this review petition.
The review petition is, accordingly, dismissed.
.................................J. [KURIAN JOSEPH] .................................J. [ROHINTON FALI NARIMAN] NEW DELHI;
JANUARY 12, 2017.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2017.01.18 17:11:44 IST Reason: CHAMBER MATTER 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. 3887/2016 IN C.A. NO. 5958/2015 M/S. SURYACHAKRA POWER CORPORATION LTD PETITIONER(S) VERSUS ELECTRICITY DEPARTMENT REP. BY ITS SUPERINTENDING ENGINEER, PORT BLAIR AND OTHERS RESPONDENT(S) Date : 12/01/2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order. (NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)