Supreme Court - Daily Orders
M/S Kirloskar Technologies Pvt. Ltd vs Rajesh Kumar Dhir on 26 August, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.1890 OF 2025
in
SPECIAL LEAVE PETITION (CIVIL) NO.13229 OF 2024
M/S KIRLOSKAR TECHNOLOGIES PVT. LTD. PETITIONER(S)
VERSUS
RAJESH KUMAR DHIR RESPONDENT(S)
O R D E R
1. I.A.No.118173 Of 2025, seeking to list the Review Petition in the open Court, is rejected.
2. We have gone through the Review Petition and the connected papers. We do not find any error, much less apparent, in the judgment/order impugned, warranting its reconsideration.
3. As such, the Review Petition is dismissed.
4. Pending application(s), if any, shall stand disposed of.
..................J. (SANJAY KAROL) ..................J. (MANOJ MISRA) NEW DELHI 26th AUGUST 2025 Signature Not Verified Digitally signed by NAVEEN D Date: 2025.09.02 19:44:44 IST Reason: 1 ITEM NO.1001 SECTION IV-B 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.1890/2025 in SLP(C) No.13229/2024 M/S KIRLOSKAR TECHNOLOGIES PVT. LTD. PETITIONER(S) VERSUS RAJESH KUMAR DHIR RESPONDENT(S) FOR ADMISSION IA No. 118173/2025 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT IA No. 118172/2025 - STAY APPLICATION Date : 26-08-2025 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE MANOJ MISRA By Circulation Upon perusing the papers, the Court made the following O R D E R
1. I.A.No.118173 Of 2025, seeking to list the Review Petition in the open Court, is rejected.
2. The Review Petition is dismissed in terms of the signed order, which is placed on the file.
3. Pending application(s), if any, shall stand disposed of.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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