Supreme Court - Daily Orders
Anil Verma vs M3M India Private Limited on 21 April, 2026
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 9394 OF 2026
IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C) NO.240 OF 2026
ANIL VERMA & ORS. Petitioner(s)
VERSUS
M3M INDIA PRIVATE LIMITED & ORS. Respondent(s)
O R D E R
Having carefully gone through the Review Petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record or any merit in the Review Petition warranting reconsideration of the order impugned.
The Review Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
………………………………………………………,J.
( B.V. NAGARATHNA ) …………………………………………………………,J.
( UJJAL BHUYAN ) NEW DELHI;
Signature Not Verified Digitally signed by NEETU SACHDEVA Date: 2026.04.23 APRIL 21, 2026 09:56:51 IST Reason: ITEM NO.1001 SECTION XVII-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. 9394/2026 in SLP(C) No. 240/2026 [Arising out of impugned final judgment and order dated 27-01-2026 in SLP(C) No. 240/2026 passed by the Supreme Court of India] ANIL VERMA & ORS. Petitioner(s) VERSUS M3M INDIA PRIVATE LIMITED & ORS. Respondent(s) FOR ADMISSION Date : 21-04-2026 This petition was circulated today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN 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, shall stand disposed of.
(NEETU SACHDEVA) (NIKITA SINGH) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)