Supreme Court - Daily Orders
National Projects Construction ... vs M/S. Sadhu Singh And Company on 14 July, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NOS.2832-2833 OF 2016
IN
SPECIAL LEAVE PETITION (C) NOS.3317-3318 OF 2016
M/S NATIONAL PROJECTS CONSTRUCTION
CORPORATION LTD. PETITIONER(S)
VERSUS
M/S. SADHU SINGH AND COMPANY RESPONDENT(S)
O R D E R
Having perused the Review Petitions and the connected papers with meticulous care, we do not find any justifiable reason to entertain these review petitions.
The review petitions are, accordingly, dismissed.
.................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] .................................J. [R. BANUMATHI] NEW DELHI;
JULY 14, 2016.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2016.07.18 11:06:32 IST Reason: CHAMBER MATTER SECTION XIV 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) Nos. 2832-2833/2016 in SLP(C) Nos. 3317-3318/2016 M/S NATIONAL PROJECTS CONSTRUCTION CORPORATION LTD. Petitioner(s) VERSUS M/S. SADHU SINGH AND COMPANY Respondent(s) Date : 14/07/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MRS. JUSTICE R. BANUMATHI 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.
(Sweta Dhyani) (RAJ RANI NEGI)
Sr. P.A. COURT MASTER
(Signed order is placed on the file)