Supreme Court - Daily Orders
Ncc Limited vs Indian Oil Corporation Limited on 15 November, 2022
Bench: M.R. Shah, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2022
(@ Diary No. 30401 OF 2022)
IN
CIVIL APPEAL NO. 342 OF 2022
NCC LIMITED Petitioner(s)
VERSUS
INDIAN OIL CORPORATION LIMITED Respondent(s)
WITH
REVIEW PETITION (C) NO. OF 2022
(@ Diary No. 30429/2022 in C.A. No. 343/2022)
REVIEW PETITION (C) NO. OF 2022
(@ Diary No. 30609/2022 in C.A. No. 344/2022)
REVIEW PETITION (C) NO. OF 2022
(@ Diary No(s). 30610/2022 in C.A. No. 345/2022)
O R D E R
Delay condoned.
Having carefully gone through the Review Petitions, the judgment under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the judgment impugned.
The Review Petitions are, accordingly, dismissed.
.....................J.
(M.R. SHAH)
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2022.11.18
.....................J.
17:11:07 IST
Reason: (B.V. NAGARATHNA)
NEW DELHI;
NOVEMBER 15, 2022
ITEM NO.1002 SECTION XIV-A
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). 30401/2022 in C.A. No.
342/2022
(Arising out of impugned final judgment and order dated 20-07-2022 in C.A. No. 342/2022 passed by the Supreme Court Of India) NCC LIMITED Petitioner(s) VERSUS INDIAN OIL CORPORATION LIMITED Respondent(s) (IA No. 142796/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION) WITH Diary No(s). 30429/2022 (XIV-A) IA No. 142900/2022 - CONDONATION OF DELAY IN FILING Diary No(s). 30609/2022 (XIV-A) IA No. 143817/2022 - CONDONATION OF DELAY IN FILING) Diary No(s). 30610/2022 (XIV-A) IA No. 143825/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION Date : 15-11-2022 These matters were circulated today. CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA 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.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)