Supreme Court - Daily Orders
Reliance Industries Ltd. vs The State Of Gujarat on 16 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION(C) Nos.2888-2889/2017
IN
CIVIL APPEAL Nos. 13047-13048/2017
RELIANCE INDUSTRIES LTD. ETC. Petitioner(s)
VERSUS
THE STATE OF GUJARAT ETC. Respondent(s)
O R D E R
The instant review petitions are filed against the judgment and order dated 22.09.2017 whereby the aforementioned appeals were allowed.
We have carefully gone through the review petitions and the connected papers. We find no error much less apparent in the order impugned. The review petitions are, accordingly, dismissed.
......................J. [A.K. SIKRI] ......................J Signature Not Verified [ASHOK BHUSHAN] Digitally signed by ASHWANI KUMAR Date: 2018.01.19 NEW DELHI;
16:25:51 IST Reason:
JANUARY 16, 2018.
ITEM NO.1003 SECTION III
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. 2888-2889/2017 in C.A. No. 13047-13048/2017 RELIANCE INDUSTRIES LTD.ETC. Petitioner(s) VERSUS THE STATE OF GUJARAT ETC. Respondent(s) (FOR ADMISSION) Date : 16-01-2018 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN 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, shall be disposed of accordingly.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER (Signed order is placed on the file)