Supreme Court - Daily Orders
Major Metals Ltd vs Union Of India on 27 October, 2015
Author: Chief Justice
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar
ITEM NO.3 SECTION IX
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. 2924/2015 in SLP(C) No. 22485/2012.
MAJOR METALS LTD Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln.(s) for c/delay in filing review petition and office
report)
Date : 27/10/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Review Petition is dismissed on the grounds of delay as well as on merits in terms of the signed order.
(Rachna) (Vinod Kulvi)
Sr.P.A. Assistant Registrar
(Signed order is placed on the file) Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.11.02 16:19:37 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO. 2924 OF 2015 IN SPECIAL LEAVE PETITION (C) NO.22485 OF 2012 MAJOR METALS LIMITED ..PETITIONER(S) VERSUS UNION OF INDIA AND OTHERS ..RESPONDENT(S) O R D E R There is a delay of 716 days in filing the Review Petition which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, therefore, dismissed both on the ground of delay as well as on merits.
...........CJI.
(H.L. DATTU) .............J. (ANIL R. DAVE) .............J. (JAGDISH SINGH KHEHAR) NEW DELHI, OCTOBER 27, 2015.