Supreme Court - Daily Orders
M/S Fair Communication And Consultants vs Surendra Kerdile on 19 May, 2020
Bench: Indira Banerjee, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) DIARY NO.8924 OF 2020
IN
CIVIL APPEAL NO.106 OF 2010
M/S FAIR COMMUNICATION AND CONSULTANTS & ANR. PETITIONER(S)
VERSUS
SURENDRA KERDILE RESPONDENT(S)
O R D E R
Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
...................J. [INDIRA BANERJEE] ...................J. [S. RAVINDRA BHAT] New Delhi;
May 19, 2020.
Signature Not VerifiedDigitally signed by ARJUN BISHT Date: 2020.05.29 15:40:54 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
REVIEW PETITION (CIVIL)........Diary No(s).8924/2020 (Arising out of impugned final judgment and order dated 20-01-2020 in C.A. No.106/2010 passed by the Supreme Court Of India) M/S FAIR COMMUNICATION AND CONSULTANTS & ANR. Petitioner(s) VERSUS SURENDRA KERDILE Respondent(s) (IA No.41490/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 19-05-2020 This matter was called on for hearing today. CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE S. RAVINDRA BHAT By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of. (ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)