Supreme Court - Daily Orders
Food Corporation Of India vs Food Corpn.Of India Workers Union on 18 January, 2022
Bench: K.M. Joseph, Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL )NO._________OF 2022
(Diary No.26614 of 2021)
IN
CIVIL APPEAL NO.5061 OF 2011
FOOD CORPORATION OF INDIA … PETITIONER(S)
VERSUS
FOOD CORPORATION OF INDIA WORKERS
UNION & ANOTHER … RESPONDENT(S)
O R D E R
Application for condonation of delay stands allowed and delay in the review petition is condoned.
We do not think that the petitioner has made out a case for reviewing the impugned order. The review petition will stand dismissed.
……………………………………………………………J. [ K.M. JOSEPH ] ……………………………………………………………J. [PAMIDIGHANTAM SRI NARASIMHA] NEW DELHI Signature Not Verified JANUARY 18, 2022 Digitally signed by JAGDISH KUMAR Date: 2022.01.20 18:09:07 IST Reason: ITEM NO.1002 SECTION XVI 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).26614/2021 IN CIVIL APPEAL NO(S).5061/2011 (Arising out of impugned final judgment and order dated 22-09-2021 in C.A. No. No. 5061/2011 passed by the Supreme Court Of India) FOOD CORPORATION OF INDIA Petitioner(s) VERSUS FOOD CORPN.OF INDIA WORKERS UNION & ANR. Respondent(s) (IA No. 141649/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 18-01-2022 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petition will stand dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of. (JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)