Supreme Court - Daily Orders
Phatu Rochiram Mulchandani vs Karnataka Ind. Areas Dev. Board on 1 May, 2014
àCHAMBER MATTER SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NO(s). 986-990 OF 2014 IN CIVIL APPEAL
3803/2014 and C.A. No. 3804-3807 of 2014
PHATU ROCHIRAM MULCHANDANI Petitioner(s)
VERSUS
KARNATAKA IND. AREAS DEV. BOARD & ANR Respondent(s)
Date: 01/05/2014 These Petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
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.
(Sukhbir Paul Kaur) (Indu Bala Kapur) Court Master Court Master (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NOS.986-990 OF 2014 IN C.A. NO. 3803 OF 2014 AND C.A. NOS.3804-3807 OF 2014 PHATU ROCHIRAM MULCHANDANI Petitioner(s) Versus KARNATAKA INDUSTRIAL AREAS DEVELOPMENT Respondent(s) BOARD AND OTHERS O R D E R The present review petitions have been filed seeking review of the judgment dated 12.3.2014 whereby the Civil Appeals filed by the appellant were dismissed.
Having gone through the review petitions and the connected papers, we do not find any ground to review the aforementioned order. The review petitions are, accordingly, dismissed.
.......................J. (Surinder Singh Nijjar) ......................J. (A.K. SIKRI) New Delhi, May 01, 2014