Supreme Court - Daily Orders
Bayer Corporation vs Union Of India . on 12 March, 2015
Bench: Ranjan Gogoi, Rohinton Fali Nariman
CHAMBER MATTER 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. 474/2015
IN
SLP(C) NO. 30145/2014
BAYER CORPORATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 12/03/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed in terms of the signed order.
[VINOD LAKHINA] [INDU BALA KAPUR] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.03.12 16:23:32 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 474/2015 IN SPECIAL LEAVE PETITION (CIVIL) NO. 30145/2014 BAYER CORPORATION ....PETITIONER VERSUS UNION OF INDIA & ORS. ...RESPONDENTS ORDER This Review Petition has been filed against the order dated 12th December, 2014 whereby the Special Leave Petition was dismissed keeping all questions of law open.
We have perused the Review Petition as well as the grounds in support of the Review Petition. In our opinion, no case for review of order dated 12th December, 2014 is made out. Consequently, the review petition is dismissed.
....................,J. (RANJAN GOGOI) ....................,J. (ROHINTON FALI NARIMAN) NEW DELHI MARCH 12, 2015