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Supreme Court - Daily Orders

Union Of India vs M/S Guwahati Carbon Ltd on 24 July, 2018

Bench: A.K. Sikri, Ashok Bhushan

                                                         1

                                        IN THE SUPREME COURT OF INDIA
                                            INHERENT JURISDICTION

                               REVIEW PETITION (C) D. No(s). 8209/2018
                                                    IN
                                     CIVIL APPEAL No(s). 18439/2017


                         UNION OF INDIA & ORS.                              PETITIONER(S)

                                             VERSUS

                         M/S GUWAHATI CARBON LTD & ANR.                     RESPONDENT(S)

                         WITH
                         R.P.(C)   D. No(s). 6735/2018 in C.A. No. 18442/2017
                         R.P.(C)   D. No(s). 7049/2018 in C.A. No. 18440/2017
                         R.P.(C)   D.No (s). 8200/2018 in C.A. No. 18437/2017
                         R.P.(C)   D. No(s). 8177/2018 in C.A. No. 18441/2017
                         R.P.(C)   D.No(s).8193/2018 in C.A. Nos.18443-46/2017
                         R.P.(C)   D.No(s). 8171/2018 in C.A. No. 18438/2017

                                                      O R D E R

Delay condoned.

We have carefully gone through the review petitions and the connected papers. We do not find any error, much less apparent, in the judgment impugned, warranting its reconsideration.

The review petitions are, accordingly, dismissed.

…...…................J. (A.K. SIKRI) …...…................J. Signature Not Verified (ASHOK BHUSHAN) NEW DELHI, Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.26 17:27:55 IST Reason: JULY 24, 2018 2 ITEM NO.1005 SECTION XIV 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). 8209/2018 in C.A. No. 18439/2017 UNION OF INDIA & ORS. Petitioner(s) VERSUS M/S GUWAHATI CARBON LTD & ANR. Respondent(s) (FOR GRANT OF INTERIM RELIEF ON IA 31556/2018 and FOR CONDONATION OF DELAY IN FILING ON IA 31559/2018) WITH Diary No(s). 6735/2018 (XIV) (FOR GRANT OF INTERIM RELIEF ON IA 27153/2018 FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 27154/2018) Diary No(s). 7049/2018 (XIV) (FOR GRANT OF INTERIM RELIEF ON IA 28280/2018 FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 28285/2018) Diary No(s). 8200/2018 (XIV) (FOR GRANT OF INTERIM RELIEF ON IA 31523/2018 FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 31527/2018) Diary No(s). 8177/2018 (XIV) ( FOR GRANT OF INTERIM RELIEF ON IA 31445/2018 FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 31451/2018) Diary No(s). 8193/2018 (XIV) (FOR GRANT OF INTERIM RELIEF ON IA 31504/2018 FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 31507/2018) Diary No(s). 8171/2018 (XIV) Date : 24-07-2018 These matters were circulated today. CORAM :

HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN 3 By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petitions are dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-cum-PS BRANCH OFFICER (Signed order is placed on the file.)