Supreme Court - Daily Orders
M/S Atma Ram Properties (P) Ltd. vs M/S Oriental Insurance Co. Ltd. on 6 February, 2018
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.1004 SECTION XIV
(Chamber Matter)
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. 207/2018 in C.A. No. 20913/2017
M/S ATMA RAM PROPERTIES (P) LTD. Petitioner(s)
VERSUS
M/S ORIENTAL INSURANCE CO. LTD. Respondent(s)
(IA No.15177/2018-APPLICATION FOR LISTING REVIEW PETITION IN OPEN
COURT)
Date : 06-02-2018 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
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, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR CUM PS COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2018.02.08 13:32:53 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO(s). 207 OF 2018 IN CIVIL APPEAL NO(s). 20913 OF 2017 M/S ATMA RAM PROPERTIES (P) LTD. Petitioner(s) VERSUS M/S ORIENTAL INSURANCE CO. LTD. Respondent(s) O R D E R We have considered the averments in the review petition. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error apparent on the face of record.
Hence, the Review Petition is dismissed. Pending application(s), if any, stand disposed of.
......................J. (J. CHELAMESWAR) ......................J. (S. ABDUL NAZEER) NEW DELHI February 06, 2018