Supreme Court - Daily Orders
Prabhat Stock Shares Borokers Pvt Ltd vs M/S Ssj Finance And Securities Pvt Ltd on 4 December, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO. 2705 OF 2014
IN
SPECIAL LEAVE PETITION (C) No. 22722 OF 2014
PRABHAT STOCK SHARES BROKERS PVT LTD Petitioner(s)
VERSUS
M/S SSJ FINANCE AND SECURITIES PVT LTD Respondent(s)
O R D E R
Application for oral hearing of the Review Petition is rejected.
Delay condoned.
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
.......................J. [ ANIL R. DAVE ] .......................J. [ UDAY UMESH LALIT ] New Delhi;
December 04, 2014.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.12.20 10:14:59 IST Reason:
Chamber Matter SECTION XIV
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. 2705/2014 In SLP(C) No. 22722/2014 PRABHAT STOCK SHARES BROKERS PVT LTD Petitioner(s) VERSUS M/S SSJ FINANCE AND SECURITIES PVT LTD Respondent(s) (with application for c/delay in filing review petition and exemption from filing c/c of the impugned order and oral hearing) Date : 04/12/2014 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE UDAY UMESH LALIT UPON perusing papers, the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar (Signed order is placed on the file)