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Supreme Court - Daily Orders

M/S. Silpi Industries Etc. vs Kerala State Road Transport ... on 14 December, 2021

Bench: Vineet Saran, R. Subhash Reddy

                                   IN THE SUPREME COURT OF INDIA
                                       INHERENT JURISDICTION

                              REVIEW PETITION (C) NOS.1108-1109 OF 2021

                                                 IN

                                 CIVIL APPEAL NOS.1570-1571 OF 2021


     M/S. SILPI INDUSTRIES ETC.                                           PETITIONER(S)

                                                  VERSUS

     KERALA STATE ROAD TRANSPORT CORPORATION AND ANR. ETC. RESPONDENT(S)

                                                 WITH

                              REVIEW PETITION(C) NOS.1110-1113 OF 2021

                                                 IN

                          CIVIL APPEAL NOS.1572, 1575, 1576 & 1577 OF 2021

                                              O R D E R

We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.

...................J. (VINEET SARAN) ...................J. (R. SUBHASH REDDY) New Delhi;

December 14, 2021 Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2021.12.18 11:29:23 IST Reason: ITEM NO.1003 SECTION XI-A 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.1108-1109/2021 in C.A. No.1570-1578/2021 (Arising out of impugned final judgment and order dated 29-06-2021 in C.A. No.1570/2021, 29-06-2021 in C.A. No.1571/2021 passed by the Supreme Court Of India) M/S. SILPI INDUSTRIES ETC. Petitioner(s) VERSUS KERALA STATE ROAD TRANSPORT CORPORATION AND ANR. ETC. Respondent(s) (FOR ADMISSION) WITH R.P.(C) No.1110-1113/2021 in C.A. No.1570-1578/2021 (XI-A) (FOR ADMISSION) Date : 14-12-2021 These petitions were circulated today. CORAM :

HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE R. SUBHASH REDDY 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, stands disposed of. (ARJUN BISHT) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)