Supreme Court - Daily Orders
Kerala State Electricity Board vs Hitech Electro Thermics Pvt Ltd on 13 August, 2014
8’ 1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) No. 1036 OF 2014
IN
CIVIL APPEAL No. 10112 OF 2010
KERALA STATE ELECTRICITY BOARD & ANR Petitioner(s)
VERSUS
HITECH ELECTRO THERMICS PVT LTD & ORS Respondent(s)
WITH
REVIEW PETITION (C) No. 1039-1042 OF 2014
IN
CIVIL APPEAL No. 10103-10106 OF 2010
WITH
REVIEW PETITION (C) No. 1310 OF 2014
IN
CIVIL APPEAL No. 10121 OF 2010
WITH
REVIEW PETITION (C) No. 1311 OF 2014
IN
CIVIL APPEAL NO. 10108 OF 2010
WITH
REVIEW PETITION (C) No. 1312 OF 2014
IN
CIVIL APPEAL No. 10119 OF 2010
WITH
REVIEW PETITION (C) No. 1391-1392 OF 2014
IN
CIVIL APPEAL No. 10117-10118 OF 2010
WITH
Signature Not Verified
REVIEW PETITION (C) No. 1434 OF 2014
Digitally signed by
IN
Jayant Kumar Arora
Date: 2014.08.14
16:28:59 IST
CIVIL APPEAL No. 10114 OF 2010
Reason:
WITH
2
REVIEW PETITION (C) No. 1435 OF 2014
IN CIVIL APPEAL No. 10120 OF 2010
WITH
REVIEW PETITION (C) No. 1577 OF 2014
IN CIVIL APPEAL No. 10107 OF 2010
WITH
REVIEW PETITION (C) No. 1597 OF 2014
IN CIVIL APPEAL No. 10110 OF 2010
WITH
REVIEW PETITION (C) No. 1623 OF 2014
IN
CIVIL APPEAL No. 4035 OF 2007
O R D E R
Applications for stay are rejected.
We have perused the Review Petitions and record of the Civil Appeals and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petitions are, accordingly, dismissed.
.......................J. [ANIL R. DAVE ] .......................J. [A. K. SIKRI] New Delhi;
August 13, 2014.
3
Chamber Matter SECTION XIA
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. 1036/2014 In C.A. No. 10112/2010 KERALA STATE ELECTRICITY BOARD & ANR Petitioner(s) VERSUS HITECH ELECTRO THERMICS PVT LTD & ORS Respondent(s) WITH R.P.(C) No. 1039-1042/2014 In C.A. No. 10103-10106/2010 (With appln.(s) for stay) R.P.(C) No. 1305/2014 In C.A. No. 10123/2010 (With appln.(s) for stay) R.P.(C) No. 1310/2014 In C.A. No. 10121/2010 (With appln.(s) for stay) R.P.(C) No. 1311/2014 In C.A. No. 10108/2010 (With appln.(s) for stay) R.P.(C) No. 1312/2014 In C.A. No. 10119/2010 (With appln.(s) for stay) R.P.(C) No. 1391-1392/2014 In C.A. No. 10117-10118/2010 (With appln.(s) for stay) R.P.(C) No. 1434/2014 In C.A. No. 10114/2010 (With appln.(s) for stay) R.P.(C) No. 1435/2014 In C.A. No. 10120/2010 (With appln.(s) for stay) R.P.(C) No. 1577/2014 In C.A. No. 10107/2010 (With appln.(s) for stay) R.P.(C) No. 1597/2014 In C.A. No. 10110/2010 (With appln.(s) for stay) R.P.(C) No. 1623/2014 In C.A. No. 4035/2007 (With appln.(s) for stay) Date : 13/08/2014 These petitions were circulated today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE A. K. SIKRI 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.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar 4