Supreme Court - Daily Orders
Lok Constructions vs Disha Constructions on 3 October, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOS. 2131-2132/2019
IN
SPECIAL LEAVE PETITION (C) NOS. 1024-1025/2019
LOK CONSTRUCTIONS & ORS. Petitioner(s)
VERSUS
DISHA CONSTRUCTIONS Respondent(s)
O R D E R
Having carefully gone through the Review Petitions, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The Review Petitions are, accordingly, dismissed.
.....................J. (ROHINTON FALI NARIMAN) .....................J. (VINEET SARAN) NEW DELHI;
OCTOBER 03, 2019
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2019.10.03
16:47:22 IST
Reason:
ITEM NO.1002 SECTION IX
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. 2131-2132/2019 in SLP(C) No. 1024-1025/2019 (Arising out of impugned final judgment and order dated 28-01-2019 in SLP(C) No. No. 1024/2019 28-01-2019 in SLP(C) No. No. 1025/2019 passed by the Supreme Court Of India) LOK CONSTRUCTIONS & ORS. Petitioner(s) VERSUS DISHA CONSTRUCTIONS Respondent(s) (FOR ADMISSION) Date : 03-10-2019 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN By Circulation UPON perusing papers the Court made the following O R D E R The Review Petitions are dismissed in terms of the signed order.
Pending application stands disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)