Supreme Court - Daily Orders
M/S Arss Damoh Hirapur Tolls Pvt. Ltd. vs Madhya Pradesh Road Development ... on 14 August, 2018
Bench: Ashok Bhushan, Indu Malhotra
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(C) No.2349/2018
IN
SPECIAL LEAVE PETITION(C) NO. 10676/2018
M/S ARSS DAMOH HIRAPUR TOLLS PVT. LTD. PETITIONER(S)
VERSUS
MADHYA PRADESH ROAD DEVELOPMENT CORPORATION RESPONDENT(S)
O R D E R
The instant review petition is filed against the order dated 04.05.2018 whereby the aforementioned special leave petition was dispose of.
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. [ASHOK BHUSHAN] ......................J [INDU MALHOTRA] Signature Not Verified NEW DELHI;
Digitally signed byASHWANI KUMAR Date: 2018.08.17 AUGUST 14, 2018.
13:35:00 IST Reason:
ITEM NO.1001 SECTION IV-A
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. 2349/2018 in SLP(C) No. 10676/2018 M/S ARSS DAMOH HIRAPUR TOLLS PVT. LTD. Petitioner(s) VERSUS MADHYA PRADESH ROAD DEVELOPMENT CORPORATION Respondent(s) (FOR ADMISSION) Date : 14-08-2018 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MS. JUSTICE INDU MALHOTRA 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.
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)