Supreme Court - Daily Orders
M/S Harihar Buildspace Pvt. Ltd. vs Union Of India on 27 January, 2022
Bench: Sanjay Kishan Kaul, Hemant Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) DIARY NO. 12818/2021
IN
SPECIAL LEAVE PETITION (C) NO. 4945/2021
M/S HARIHAR BUILDSPACE PVT. LTD. ...Petitioner
Versus
UNION OF INDIA & ORS. ...Respondents
O R D E R
Application for oral hearing is rejected.
Delay condoned.
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
Accordingly, the review petition is dismissed.
…………………………………………………J. [SANJAY KISHAN KAUL] ………………………………………………J. [HEMANT GUPTA] NEW DELHI;
Signature Not Verified JANUARY 27, 2022. Digitally signed by RASHI GUPTA Date: 2022.01.28 17:25:54 IST Reason:ITEM NO.1001 SECTION IX 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). 12818/2021 IN SPECIAL LEAVE PETITION (C) NO. 4945/2021 M/S HARIHAR BUILDSPACE PVT. LTD. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No. 157328/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 65147/2021 - ORAL HEARING) Date : 27-01-2022 This petition was circulated today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. Delay condoned.
The review petition is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of.
(RASHMI DHYANI) (POONAM VAID)
COURT MASTER COURT MASTER
(signed order is placed on the file)