Supreme Court - Daily Orders
Ebr Enterprises vs Union Of India on 20 July, 2022
Bench: Hemant Gupta, V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NOS.743-744 OF 2022
IN
SPECIAL LEAVE PETITION (CIVIL) NO.23570 OF 2019
&
SPECIAL LEAVE PETITION (CIVIL) NO.29114 OF 2019
EBR ENTERPRISES & ANR. PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. RESPONDENT(S)
WITH
REVIEW PETITION (CIVIL) NOS.745-748 OF 2022
IN
SPECIAL LEAVE PETITION (CIVIL) NO.28971 OF 2019,
SPECIAL LEAVE PETITION (CIVIL) NO.28973 OF 2019,
SPECIAL LEAVE PETITION (CIVIL) NO.29818 OF 2019
&
SPECIAL LEAVE PETITION (CIVIL) NO.29082 OF 2019
O R D E R
We have perused the Review Petitions and record of the Special Leave Petitions and are convinced that the order, of which reviews have been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petitions are, accordingly, dismissed.
……………………………………………………J. [HEMANT GUPTA] Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.07.21 15:23:05 IST Reason: ……………………………………………………J. [V. RAMASUBRAMANIAN] NEW DELHI 20th JULY, 2022 ITEM NO.1002 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. 743-744/2022 in SLP(C) No. 23570/2019 & SLP(C) NO.29114 OF 2019 EBR ENTERPRISES & ANR. Petitioner(s) VERSUS UNION OF INDIA & ANR. Respondent(s) (FOR ADMISSION ) WITH R.P.(C) No. 745-748/2022 in SLP(C) NO.28971 OF 2019, SLP(C) NO.28973 OF 2019, SLP(C) NO.29818 OF 2019 & SLP (C) NO.29082 OF 2019 (IX) (FOR ADMISSION) Date : 20-07-2022 These petitions were circulated today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN 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.
Pending application(s), if any, also stand disposed of.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER (NSH) (Signed order is placed on the file)