Supreme Court - Daily Orders
Coastal Gujarat Power Ltd vs Chief Controlling Revenue Authority on 24 November, 2015
Bench: M.Y. Eqbal, Arun Mishra
CHAMBER MATTER 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. 3465/2015 In C.A. No. 6054/2015 No(s).
COASTAL GUJARAT POWER LTD Petitioner(s)
VERSUS
CHIEF CONTROLLING REVENUE AUTHORITY & ORS Respondent(s)
(with appln. (s) for application for hearing in open court and
office report)
WITH
R.P.(C) No. 3466/2015 In C.A. No. 6054/2015
(With Office Report)
Date : 24/11/2015 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The application for hearing in open Court is rejected.
The review petitions are dismissed in terms of the signed order.
[TAPAN KR. CHAKRABORTY] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S. (Signed order is placed on the file) Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.11.26 16:06:54 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.3465 OF 2015 IN CIVIL APPEAL NO. 6054 OF 2015 COASTAL GUJARAT POWER LIMITED Petitioner(s) VERSUS CHIEF CONTROLLING REVENUE AUTHORITY AND OTHERS Respondent(s) W I T H REVIEW PETITION (C) NO.3466 OF 2015 IN CIVIL APPEAL NO. 6054 OF 2015 OPG POWER GUJARAT PRIVATE LIMITED Petitioner(s) VERSUS CHIEF CONTROLLING REVENUE AUTHORITY GUJARAT STATE AND OTHERS Respondent(s) O R D E R
1. These are the petitions for review of judgment dated 11 th August, 2015 passed in Civil Appeal No. 6054 of 2015.
2. The application for hearing in open Court is rejected.
3. We have perused the Review Petitions and record of the civil appeal and are convinced that the judgment of which review has been sought does not suffer from any error apparent -2- warranting its reconsideration. Hence, the Review Petitions are dismissed.
........................J. (M.Y. EQBAL) ........................J. (ARUN MISHRA) NEW DELHI, NOVEMBER 24, 2015